STATE OF H.P. Vs. SURESH KUMAR

JUDGEMENT

(1.) Appellant-State of H.P. has preferred the present appeal, under Sec. 378 of the Code of Criminal Procedure (hereinafter referred to as 'the Cr. P.C.'), against the judgment of acquittal dtd. 5/7/2008, passed by the Court of learned Sessions Judge, Hamirpur, H.P. (hereinafter referred to as 'the First Appellate Court'), in Cr. Appeal No.2 of 2007, titled as, 'Suresh Kumar and anr. versus State of H.P.'.

(2.) Vide judgment dtd. 5/7/2008, the learned First Appellate Court has acquitted the respondents, by setting aside the judgment of conviction and order of sentence, dtd. 2/12/2006, passed by the Court of learned Chief Judicial Magistrate, Hamirpur, H.P. (hereinafter referred to as 'the trial Court'), in case No. 18-11 of 2002/151-11 of 2002/33- 11 of 2006, titled as, 'State versus Suresh Kumar and others.

(3.) For the sake of convenience, respondents are hereinafter referred to, in the same manner, in which, they were referred to, by the learned trial Court.