STATE OF HIMACHAL PRADESH Vs. PRAKASH CHAND

JUDGEMENT

(1.) THIS appeal is directed against the judgement and order of the learned Judicial Magistrate Ist Class (Court No. 2), Palampur, District Kangra dated 28.8.1991 passed in criminal case No. 48 -II/87.

(2.) THIS matter came up yesterday, the 3rd October, 1994 and after condoning delay, leave to file appeal under sub -section (3) of Section 378 Cr. P.C. was granted to the State. It was also ordered that this appeal will be listed for admission and final disposal today.

(3.) HEARD Mr. R.M. Bisht, learned Asstt. Advocate General -cum -Additional Public Prosecutor and also Ms. P.P. Grewal, learned counsel for the respondent. At the concession given at the Bar, the appeal has been taken up for admission final disposal today.