STATE OF H P Vs. RAJESH KUMAR @ BATI

JUDGEMENT

(1.) The instant appeal stands directed against the impugned judgment of 26.11.2007 rendered by the learned Additional Sessions Judge, Mandi, District Mandi, H.P. in Criminal Appeal No. 30/2003, whereby the learned Additional Sessions Judge while reversing the findings of conviction recorded qua the respondent herein by the learned Additional Chief Judicial Magistrate, Sundernagar, District Mandi, acquitted him for the offences charged.

(2.) The brief facts of the case are that on 24.7.1996 the complainant Suresh Kumar alongwith Pal @ Dharam Singh were attending marriage at Sundernagar. In the evening they went to the hotel of Ram Singh situated at Bhojpur for dinner.

(3.) The accused Rajesh Kumar @ Batti, Gagan and Surinder Kumar @ Sidhu stood charged by the learned trial Court for theirs committing offences punishable under Sections 324, 325, 341 readwith Section 34 I.P.C to which they pleaded not guilty and claimed trial.