STATE OF HIMACHAL PRADESH Vs. SOBHA RAM

JUDGEMENT

(1.) STATE has challenged the acquittal of the Respondents in criminal case No. 142/1 of 2000 decided on 18.6.2004, by way of filing the present appeal.

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

(3.) THE matter was reported to police and report Ext. PW3/A was lodged by the complainant which culminated into the FIR Ext. PW9/A. Police investigated the case. Complainant and Vindra Devi both were got medically examined. There was fracture of right parietal bone of the complainant as such police included Section 325 to the other Sections 323, 504 and 506 Indian Penal Code.