STATE OF H.P. Vs. MEERA DEVI

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 18/10/2012 passed by learned Judicial Magistrate First Class, Court No.2, Ghumarwin, District Bilaspur, H.P. (learned Trial Court) vide which the respondents (accused before learned Trial Court) were acquitted of the commission of offences punishable under Ss. 451, 323 and 504 read with Sec. 34 of the Indian Penal Code (IPC). (Parties shall hereinafter be referred to in the same manner as they were arrayed before the learned Trial Court for convenience.) .

(2.) Briefly stated, the facts giving rise to the present appeal are that the informant, Reeta Devi (PW1), had gone to her Ghasni (grassland) to bring fuel wood on 26/2/2010. Sanju, Om Parkash, etc., were consuming liquor. Informant's father, Naseeb Singh, of also came to the spot. The informant crossed Sanju and Om Parkash. They told her that she was the daughter of a terrorist.

(3.) Learned Trial Court found sufficient reasons to summon the accused persons. When the accused persons appeared, they were charged with the commission of offences punishable under Ss. 451, 323 and 504 read with Sec. 34 of the IPC, to which they pleaded not guilty and claimed to be tried.