STATE OF HIMACHAL PRADESH Vs. RAM SINGH

JUDGEMENT

(1.) THE challenge in this appeal is to the acquittal of the respondent for the offence punishable under Section 408 of the Indian Penal Code, in Criminal Case No.237/2 of 1997, decided on 27.10.2004, by the State.

(2.) HEARD and gone through the record.

(3.) POLICE prepared the Challan and finding a prima facie case, the Court charge -sheeted the accused for the aforesaid offence.