STATE OF HIMACHAL PRADESH Vs. SAGAR CHAND

JUDGEMENT

(1.) STATE felt aggrieved by the judgment of acquittal passed in criminal case No. 37/2 of 2003 decided on 31.1.2005, by the learned trial Court, hence the present appeal.

(2.) HEARD and gone through the record.

(3.) THE complainant was got medically examined around 11.30 p.m. from PW1 Dr. Kamlesh Pandy. He noticed as much as nine injuries on his person except injury No. 3 which appeared to him a fracture on the nose but later stated that there was no evidence of fracture. He also examined Kuldeep and there were about 12 simple injuries on his person. Doctor issued the MLCs of both the injured which were taken into possession by the police.