STATE OF H.P. Vs. RAJ KUMAR

JUDGEMENT

(1.) ACQUITTAL of the respondent hereinafter referred to as 'the accused' has been challenged by the State in the present appeal for the offences punishable under Sections 352, 332 and 504 Indian Penal Code.

(2.) HEARD and gone through the record.

(3.) THE aforesaid incident was reported to the police which ultimately culminated into the present FIR.