STATE OF HIMACHAL PRADESH Vs. AMRIT LAL

JUDGEMENT

(1.) Assailing the judgment dated 29.10.2005, passed by Judicial Magistrate, 1st Class, Court No. III, Hamirpur, H.P., in Criminal Case No. 157-II-98, RBT No. 387- II-04, titled as State of Himachal Pradesh Vs. Amrit Lal , whereby respondent-accused stands acquitted, State has filed the present appeal under the provisions of Sec. 378 of the Code of Criminal Procedure, 1973.

(2.) In connection with F.I.R. No. 69/1998, dated 10.7.1998 (Ext. PW-9/A), registered at Police Station Bhoranj, Distt. Hamirpur, H.P., accused (respondent herein) was charged for having committed offences punishable under the provisions of Sections 509 and 324 of the Indian Penal Code.

(3.) In order to prove its case, in all, prosecution examined ten witnesses and statement of the accused under Sec. 313 Cr. P.C. was also recorded, in which he took plea of innocence and false implication. No evidence in defence was led by the accused.