(1.) By virtue of the present appeal, filed under Sec. 378 of the Code of Criminal Procedure (hereinafter referred to as the 'CrPC'), the State of Himachal Pradesh has assailed the judgment of acquittal dtd. 9/3/2010, passed by the Court of learned Judicial Magistrate 1st Class, Court No.I, Amb, District Una, H.P. (hereinafter referred to as 'trial Court').
(2.) By way of the judgment of acquittal, dtd. 9/3/2010, the learned trial Court has acquitted respondent-Ashwani Kumar (hereinafter referred to as the 'accused'), in Police Challan No.72-II-2005, from the charges, framed against him, under Ss. 279, 337 and 304A of the Indian Penal Code (hereinafter referred to as the 'IPC').
(3.) Brief facts, leading to the filing of the present appeal, before this Court, as per the record, may be summed up, as under:-
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