STATE OF HIMACHAL PRADESH Vs. SALEEM MOHD. SON OF SH. KHAIR MOHD., R/O VILLAGE KARIAN, P.S. SADAR CHAMBA, DISTT. CHAMBA, H.P. AND RAJIA BEGAM, W/O SH. SALEEM MOHD., R/O VILLAGE KARIAN, P.S. SADAR CHAMBA, DISTT. CHAMBA, H.P.

JUDGEMENT

(1.) THE State has laid a challenge to the acquittal of the respondents in Criminal Appeal No.34 -II of 2000, decided on 17.12.2004 by the learned trial Court for the offences punishable under Sections 353 and 332 read with Section 34 of the Indian Penal Code.

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

(3.) THE respondents were acquitted by the learned trial Court on the ground of material contradictions. It was also noticed that in the site plan of the said incident, there were 7 -8 Dhabas and many persons were present there, but no person was included as witness to corroborate the version of the complainant.