STATE OF HIMACHAL PRADESH Vs. SHER SINGH

JUDGEMENT

(1.) THE State has challenged the judgment of acquittal passed in criminal appeal No. 22 of 1999 decided on 19.2.2004 by the learned Sessions Judge whereby the judgment of conviction and sentence passed by the learned trial Court was set aside, consequently, the Respondent hereinafter referred to as the 'accused ', stood acquitted of the offence punishable under Section 408 Indian Penal Code.

(2.) HEARD and gone through the evidence on record.

(3.) PW 4 Assistant Registrar Shri Pankaj Lalit made a complaint Ext. PW1/A to the police which culminated into FIR Ext. PW4/C. During the investigation, the police took into possession relevant record of the society and recorded the statements of the witnesses under Section 161 of the Code of Criminal Procedure. Ultimately, the police finalized the challan against the accused for the offence aforesaid and presented it in the court for the trial of the accused.