STATE OF HIMACHAL PRADESH Vs. CHANDER MOHAN

JUDGEMENT

(1.) The learned Chief Judicial Magistrate, upon, criminal case No. 24/3 of 1997, made a verdict of conviction, upon, the accused/respondents herein, qua the charge drawn under Section 3 of the Railway Property (Unlawful Possession) Act, 1966, and, the learned Chief Judicial Magistrate concerned, also proceeded to impose consequent therewith sentences of imprisonment and of fine, upon, the accused.

(2.) The convicts/accused becoming aggrieved, proceeded to prefer Criminal Appeal No. 49-S/10 of 08/04, before the learned First Appellate Court, and, the latter thereon made 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 extant appeal before this Court.