STATE OF HIMACHAL PRADESH Vs. SIRI RAM

JUDGEMENT

(1.) BY this appeal, under Section 378 of the Code of Criminal Procedure, State has challenged the judgment dated 24.6.2003 of learned Special Judge (Forests), Shimla, whereby Respondents Siri Ram and others, who were charged with and tried for offences, under Sections 465, 467, 468, 471, 420, 218, 167, 447, 379, 120 -B IPC, Sections 33/41 -42 of Indian Forest Act and Section 5(1) of the Prevention of Corruption Act, have been acquitted.

(2.) CASE was registered against the present Respondents on a written complaint Ext. PW 1/B, lodged by Divisional Commissioner, Shimla, with the Inspector General of Police. As per allegation made in Ext. PW 1/B, Musabi of village Sabhar, in Jubbal Sub Division, had been tampered with by Rama Nand, deceased Patwari and Salig Ram, deceased Kanungo, in connivance with two private land owners named Jia Lal and Devki Nand.

(3.) TRIAL Court concluded that the allegation of forgery, on account of change in Khasra number, did not stand established, beyond reasonable doubt.