STATE OF H.P. Vs. KARTAR CHAND

JUDGEMENT

(1.) THE acquittal of the Respondent is in question in this appeal filed by the State, for the offence punishable under Section 353 Indian Penal Code registered in terms of FIR No. 12/2002 dated 21.3.2002 in police Station Lamba Gaon.

(2.) HEARD and gone through the record.

(3.) THE Police investigated the matter, prepared the site plan of the place of the alleged incident and took into possession the torn ration card vide memo Ext. PW4/A. During the investigation, police also took the copies of the notifications Ext. PA to Ext. PC showing that the complainant was elected as Pradhan.