STATE OF H.P. Vs. SANOOP KUMAR

JUDGEMENT

(1.) RESPONDENT was acquitted for the offences punishable under Sections 323, 325 and 506 Indian Penal Code by the learned trial Court hence the present appeal by the State.

(2.) I have heard Mr. Negi learned Deputy Advocate General and gone through the record. Neither the respondent nor his counsel is present despite the fact that the name of the counsel has been shown in the consolidated list

(3.) THE matter was reported next day to the police in terms of report Ext. PW3/A on the basis of which FIR Ext. PW3/A was formally registered.