STATE OF H P Vs. CHET RAM

JUDGEMENT

(1.) By virtue of the present appeal preferred under S. 378(3) of the Code of Criminal Procedure, the State has assailed the acquittal of the three respondents as recorded vide judgment dated 12-1-1998.

(2.) In case FIR No. 157 of 1996, Police Station, Rampur, respondents Nos. 1 and 2, namely, Chet Ram and Prem Singh were charged for the offences under Ss. 447, 506 and 451 of the Indian Penal Code. While respondent No. 3 Sanjokta Devi was charged for the offences under Ss. 447 and 506 of the Indian Penal Code. The respondents pleaded not guilty to the charge and claimed trial.

(3.) The learned Magistrate upon consideration of the material placed on record acquitted all the three respondents of the offence under Section 447 of the Indian Penal Code. No findings were recorded with regard to the offences under Sections 451 and 506 of Indian Penal Code.