STATE OF HIMACHAL PRADESH Vs. ISHWAR DASS

JUDGEMENT

(1.) STATE of Himachal Pradesh has filed this appeal against the judgment, dated 29.7.1999, of the trial Magistrate, whereby respondent Ishwar Dass, who was sent up for trial for offences under Sections 324 and 506, IPC, has been acquitted. The learned counsel for the appellant-State says that the learned trial Court has not appreciated the evidence correctly and because of that the respondent has gone unpunished.

(2.) THE injuries, according to the doctor, appeared to have been caused by some sharp edged weapon.

(3.) HAVING heard the learned Deputy Advocate General, representing the appellant-State, and the learned counsel for the respondent and having perused the record, I feel that the learned trial Magistrate was not right in holding that the charge against the respondent does not stand established.