STATE OF H P. Vs. HARJEET SINGH

JUDGEMENT

(1.) THE State-appellant is feeling aggrieved and dissatisfied by the judgment of acquittal passed by Additional Chief Judicial Magistrate in Criminal challan No. 294/2 of 1996 decided on 1.3.1999 under Sections 452, 354 and 506 of the Indian Penal Code, thus filed the instant appeal.

(2.) IT is contended by the appellant that the learned Magistrate did not appreciate the prosecution evidence in its right perspective and the version given by the complainant was discarded on whimsical grounds.

(3.) SHRI V.K. Verma, Additional Advocate General has taken me through the evidence on record and argued that the reasoning given by the trial Court for acquitting the respondent was incorrect. Therefore, it deserves to be reversed and the respondent be convicted and sentenced in accordance with law.