STATE OF H.P. Vs. JITENDER KUMAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment of acquittal recorded by the learned Additional Chief Judicial Magistrate, Dalhousie, District Chamba, H.P. dated 15th June, 1998.

(2.) IT appears, the respondents, hereinafter referred to as the "accused", were tried for offences punishable under Sections 147, 323, 341 and 506 of the Indian Penal Code. The prosecution case:

(3.) ON 24th February, 1992, Paras Ram, Om between the two.