STATE OF HIMACHAL PRADESH Vs. SURESH KUMAR

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE present appeal is against the acquittal of the respondents by the learned trial Court, filed by the State in Case No. 809/I of 2004/97, decided on 30.5.2005.

(3.) THE matter was reported to the police in terms of FIR Ext.PW1/A for the offences punishable under Sections 451, 147, 148, 323, 325, 506 read with Section 149 of the Indian Penal Code. The police got the injured medically examined. They also took the photographs of the spot and prepared the site plan. Nirmla Devi, the wife of the complainant is stated to have sustained a grievous injury. Police completed the investigation and presented the Challan in the Court, which ended in acquittal.