STATE OF HIMACHAL PRADSEH Vs. RAKESH KUMAR SHARMA

JUDGEMENT

(1.) THE acquittal of the respondents passed by learned Additional Sessions Judge, Fast Track Court, Shimla for the offences under Sections 498-A, 306 read with Section 34 of the Indian Penal Code has been challenged in the present appeal.

(2.) HEARD and gone through the record. The undisputed facts are that :-

(3.) FINDING a prima facie case against the respondents, they were charged for the offences aforesaid and at the end of the trial, they were acquitted of the offences. The State felt aggrieved against the impugned judgment of acquittal, filed the present appeal.