STATE OF HIMACHAL PRADESH Vs. BANSI RAM

JUDGEMENT

(1.) RESPONDENTS were chargesheeted, tried and acquitted for the offences punishable under Sections 147, 323 read with Section 149 Indian Penal Code by the learned trial Court in case No. 11/2 of 2003/1999 decided on 18.9.2004. State felt aggrieved by the judgment of acquittal as such filed the present appeal.

(2.) HEARD and gone through the evidence on record.

(3.) POLICE also visited the spot and prepared the site plan Ext. PW10/A and took into possession the stones vide memo Ext. PW3/A along with blood stained clothes of Munshi Ram vide memo Ext. PW1/B. Injured Munshi Ram and his son Shashi Kant both were medically examined. They were opined to have sustained simple injuries. Police took into possession their Medico legal certificates.