STATE OF HIMACHAL PRADESH Vs. DEV RAJ

JUDGEMENT

(1.) Accused stands acquitted by the trial Court vide judgment dated 31.12.2005, passed by Judicial Magistrate 1st Class, Court No.2, Nurpur, District Kangra, Himachal Pradesh, in Criminal Case No.232-II/2004, in relation to the offences, punishable under the provisions of Sections 451 and 325 of the Indian Penal Code. Correctness of the findings and legality of the judgment is subject matter of consideration in the present appeal filed by the State.

(2.) On a complaint (Ex. PW-4/A) filed by complainant Surender Kumar (PW-4), police registered an FIR No.364/02, dated 25.11.2002 (Ex.PA) at Police Station Nurpur, District Kangra, Himachal Pradesh, and conducted investigation. On completion of investigation, challan was presented in the Court for trial.

(3.) Accused was charged for having committed offences, punishable under the provisions of Sections 351 and 325 of the Indian Penal Code, to which he did not plead guilty and claimed trial.