STATE OF H P Vs. PURSHOTAM CHAND

JUDGEMENT

(1.) THE respondents were acquitted by the learned trial court for offences under Sections 323, 325 read with Section 34 of the Indian Penal Code.

(2.) THE judgment of acquittal has been assailed by the appellant-State in this appeal on the grounds that the learned trial court had taken serious note of minor contradictions, which were bound to occur because of delay in the examination 1 Whether the reporters of Local Papers may be allowed to see the judgment ? yes of the witnesses of the prosecution and further that the statement of the injured was not properly appreciated which has resulted into miscarriage of justice.

(3.) PRECISELY , the case of the prosecution has been that the respondents allegedly have beaten up one Milkhi Ram with stones and kicks, causing injury to his person. The complainant reported the matter to the police. Police got him medically examined. Injury was x-rayed, which showed communicated fracture of lower mandible, as such a case under sections 325, 323 read with Section 34 of the Indian Penal Code was formally registered against the respondents.