STATE OF HIMACHAL PRADESH Vs. SUBASH CHAND

JUDGEMENT

(1.) THE acquittal of the Respondents passed by the learned trial Court in Cr. Case No. 54/2 of 2004/03, decided on 16.10.2003, for the offences punishable under Sections 353 and 332 read with Section 34 of the Indian Penal Code, has been challenged by the State in the present appeal.

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

(3.) PW 4 HC Vinoj Kumar came to the spot with the police -party and recorded the statement of Constable Mohinder Singh under Section 154 of the Code of Criminal Procedure, which culminated into FIR Ext.PW4/A.