STATE OF HIMACHAL PRADESH Vs. DINA NATH

JUDGEMENT

(1.) Challenging the acquittal of the accused for causing grievous hurt and hurt, the State has come up before this Court by filing the above captioned criminal appeal.

(2.) The case of the prosecution unfolds as follows:

(3.) Vide order dtd. 4/6/2003, the learned Additional Chief Judicial Magistrate, Sarkaghat, framed charges against the accused for the commission of offences punishable under Ss. 325, 323 read with Sec. 34 IPC. The accused did not plead guilty and claimed trial.