STATE OF HIMACHAL PRADESH Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS is an appeal filed by State of Himachal Pradesh under Section 378 of the Code of Criminal Procedure against the judgment of the court of learned Chief Judicial Magistrate, Chamba, dated

(2.) 2.2002, vide which the Respondent was acquitted of the charge framed against him under Section 409 of the Indian Penal Code. 2 Petition under Section 378(3) Code of Criminal Procedure was filed alongwith the appeal for grant of leave to appeal, which was granted by this Court and the appeal was admitted for hearing.

(3.) WE have heard the learned Senior Additional Advocate General for the Appellant and the learned Counsel for the Respondent and have gone through the record of the case.