STATE OF H.P. Vs. VIJAY KUMAR

JUDGEMENT

(1.) THE acquittal of the Respondent for the offence punishable under Section 353 of the Indian Penal Code, passed by the learned trial Court in Cr. Case No. 118 -II of 2002, on 29.6.2004, has been challenged by the State.

(2.) HEARD and gone through the record of the case.

(3.) THE matter was reported to the police. A case was registered under the aforesaid section. It was investigated by PW6 ASI Chain Lal, the Investigating Officer, who prepared the site plan, recorded the statements of the witnesses and finally submitted report under Section 173 of the Code of Criminal Procedure, in the Court for the trial of the Respondent.