STATE OF H P Vs. BHUMI DEV

JUDGEMENT

(1.) The instant appeal stands directed by the State of Himachal Pradesh against the impugned judgment rendered on 24.10.2006 by the learned Judicial Magistrate, 1st Class, Court No.III, Hamirpur in Police Challan No. 90-II/2003, RBT No. 372-II/2004 whereby the learned trial Court acquitted the respondent (for short 'accused') for the offences charged.

(2.) The brief facts of the case are that on 3.8.2003 at about 6.45 AM at place Awahdevi, accused Bhumi Dev has attacked the complainant Sh. Bachittar Singh with ladle (kadchhi). The injured was moved to the hospital and relevant FIR was registered. Medical examination of the complainant was conducted which revealed that he had sustained grievous injury. Police visited the spot and site map was prepared.

(3.) After completing all codal formalities and on conclusion of the investigation into the offence, allegedly committed by the accused challan was prepared and filed in the Court.