STATE OF HIMACHAL PRADESH Vs. VINOD KUMAR

JUDGEMENT

(1.) By way of present application, the applicant-State has sought the permission to assail the judgment of acquittal dtd. 1/4/2022 passed by the learned Additional Sessions Judge, Sarkaghat, District Mandi, H.P. (hereinafter referred to as the 'learned trial Court') in Sessions Trial No. 29/21/14.

(2.) By way of judgment of acquittal, the learned trial Court has acquitted the respondent (hereinafter referred to as the 'accused') for the offence punishable under Ss. 451, 354, 354A and 376 of the Penal Code, 1860.

(3.) The requisite leave to appeal has been sought on the grounds that the applicant is having a good and arguable case and there is every possibility that the appeal filed by the State will be accepted by this Court. The judgment of acquittal is also stated to be against the law and facts on record and the same has been passed by the learned Additional Sessions Judge on surmises and conjectures.