STATE OF H.P. Vs. ASHOK KUMAR

JUDGEMENT

(1.) The instant appeal stands directed against the impugned judgment of the learned Additional Sessions Judge, Fast Track Court, Una, District Una, H.P. recorded in Sessions Case No. 18-10 whereby the Court aforesaid returned findings of conviction against the respondent herein (for short "the accused") for his committing an offence constituted under Sec. 498-A of the Indian Penal Code (for short " IPC") whereas it returned findings of acquittal qua his allegedly committing an offence constituted under Sec. 306 of Penal Code. However, the learned trial Court afforded the benefit of Probation of Offenders Act, 1958 to the accused.

(2.) The state of H.P stands aggrieved by the rendition of the learned trial Court, hence, through the instant appeal it concerts to beget an order from this Court qua its reversing the findings recorded by the learned trial Court.

(3.) The accused has not assailed the findings of conviction recorded against him by the learned trial Court qua his allegedly committing an offence constituted under Sec. 498-A of Penal Code.