STATE OF H P. Vs. NASIROO DIN

JUDGEMENT

(1.) THE respondents were put on trial before the Chief Judicial Magistrate, Solan for the offences punishable under Sections 325, 323 read with Section 34 of the Indian Penal Code. After the completion of trial in Criminal Case No. 21/2 of 1995, vide its judgment dated 6-9- 1999, the respondents were acquitted.

(2.) THE State-appellant felt aggrieved by the impugned judgment of acquittal has filed the instant appeal on the ground that the learned trial Court had based its findings on conjectures and surmises and, further, that there is every possibility of the appeal being accepted if the evidence is re-appraised.

(3.) I heard Shri V.K. Verma, learned Additional Advocate General for the State and Shri Ramakant Sharma, Advocate for the respondents.