STATE OF HIMACHAL PRADESH Vs. SHER SINGH

JUDGEMENT

(1.) This appeal is at the instance of the State and is directed against the judgment dated 15-6-1985 passed by Special Judge, Shimla in case No. 13-s/7/1983, whereby the respondents were acquitted of the charges under Sections 379/411/420/467/468/471/167/218/109/34/120-B of the Indian Penal Code and Section 5(2) of the Prevention of Corruption Act, 1947.

(2.) The prosecution case as disclosed from the judgment of the Special Judge may be briefly stated as under :

(3.) During the investigation of case FIR No. 69/1977 of Police Station, Chopal by Shri Sukh Ram the then D.S.P., it came to light that respondents Mohar Singh and Jhina Singh had felled and removed trees from the Government land in connivance with the officials of Revenue and Forest Department. On such conspiracy having come to light, a report was accordingly made at Police Station, Chopal by the above said D.S.P. On the basis of the report First Information Report No. 114 of 1977 came to be registered and the investigation was entrusted to the State CLD, Himachal Pradesh.