STATE OF HIMACHAL PRADESH Vs. HARNAM SINGH

JUDGEMENT

(1.) THE State is in appeal against the judgment dated 29.11.2003 of the learned Judicial Magistrate Ist Class -II, Hamirpur, H.P. in Criminal Case No. 50 -II of 2001 titled State of H.P. V/s. Harnam Singh and Ors. whereby the Respondents herein who shall hereinafter be referred to as the accused and denoted as A1, A2, so on and so forth, were acquitted for the offences under Sections 498 -A, 504, 506 read with Section 34 Indian Penal Code.

(2.) WHEREAS , A3 Kalan Devi and A4 Chhanga Ram are parents -in -law of the complainant, Smt. Reeta Singh (PW -1), A1 Harnam Singh and A2 Ashok Kumar are her brothers -in -law.

(3.) ON completion of investigation, the accused were sent up to face trial. On being charged, they did not plead guilty and claimed to be tried. The prosecution evidence followed. In all, it examined six witnesses.