STATE OF HIMACHAL PRADESH Vs. VIJAY KUMAR

JUDGEMENT

(1.) THE State has assailed the acquittal of the respondents in this appeal.

(2.) HEARD and gone through the record. Precisely, the facts of the case are that there are five shops in a line at the place of alleged incident and middle shop belongs to the complainant Ram Sharma.

(3.) CHARGES under the aforesaid sections were put to them. They pleaded not guilty and claimed trial. In order to prove their case, prosecution examined the witnesses and the respondents were also examined under Section 313 of the Code of Criminal Procedure. They denied the incident and maintained their innocence. Upon complete trial and after hearing the parties, the respondents were acquitted. Their acquittal has been assailed in this appeal on law and facts.