STATE OF HIMACHAL PRADESH Vs. DESH RAJ

JUDGEMENT

(1.) Challenging the acquittal for the offences of hurt and grievous hurt, the State came up before this Court by filing the present appeal.

(2.) Based upon the statement of the investigator, (PW-8) H.C Pradhan Singh, the case of the prosecution unfolds as follows:

(3.) Vide order dtd. 26/8/2003, learned JMFC framed charges against the accused persons for the commission of offences punishable under Ss. 323, 325 read with Sec. 34 of IPC. The accused persons did not plead guilty and claimed trial.