STATE OF H P Vs. SARLA DEVI

JUDGEMENT

(1.) In the present appeal, the State has challenged the acquittal of the Respondents recorded by the learned Sessions Judge in Criminal Appeal No. 17 of 2006 decided on 15.7.2008, whereby he reversed the judgment of conviction and sentence passed by the learned trial Court for the offences punishable under Section 323 and 324 read with Section 34 Indian Penal code, into acquittal.

(2.) Heard and gone through the record.

(3.) In brief, facts are: