STATE OF H. P. Vs. SANJEEV KUMAR

JUDGEMENT

(1.) The learned Judicial Magistrate 1st Class, Kasauli, District Solan, H.P., through, its verdict drawn upon Criminal Case No. 82/2 of 2006, made a verdict of conviction against the accused, for, charges drawn under Section 354, and, under Section 341 of the IPC, and, he also proceeded to impose consequent therewith sentences of imprisonment and of fine, upon, the accused.

(2.) The convict/accused, upon, becoming aggrieved, proceeded to prefer Criminal Appeal No. 11-S/10 of 2008, before the learned First Appellate Court, and, the latter made thereon a verdict of acquittal.

(3.) The state of Himachal Pradesh becomes aggrieved, and, has proceed to strive, to, annul the verdict of acquittal recorded by the learned First Appellate Court, through its casting the extant appeal before this Court.