STATE OF H P Vs. CHAMAN LAL

JUDGEMENT

(1.) RESPONDENTS were charge sheeted, tried and acquitted by the learned trial Court for the offences punishable under Sections 451, 323 and 506 read with Section 34 Indian penal Code.

(2.) STATE felt aggrieved by the impugned judgment as such filed the present appeal.

(3.) BIHAR Lal thereafter reported the matter to the police and got recorded his statement under Section 154 of the Code of Criminal Procedure which culminated into the present FIR.