STATE OF HIMACHAL PRADESH Vs. LAJE RAM

JUDGEMENT

(1.) The Respondents were acquitted by the learned trial Court in Criminal Case No. 208-I of 1994/165-II of 1994, decided on 31st December, 1999, as such State filed the present appeal against their acquittal.

(2.) Respondent Laje Ram was charge-sheeted for the offences punishable under Sections 467, 468, 471 and 420 of the Indian Penal Code and other Respondents for conspiracy under Section 120-B read with Section 34 of the Indian Penal Code.

(3.) Respondent Laje Ram was working in the account branch of the office of Divisional Forest Officer (DFO), Parwati Division. Respondents Kamal Kant is his real brother and Ghungru his uncle, whereas Respondent Ashok Kumar has been running a provision store from where Laje Ram used to purchase consumable articles.