STATE OF H.P. Vs. JAGAT RAM

JUDGEMENT

(1.) THE acquittal of respondents under Sections 353, 332, read with Section 34 IPC recorded on 24.3.2000 in Criminal Case No 197/2 of 1996 by learned Sub Divisional Judicial Magistrate, Nalagarh has been assailed by way of this appeal by the State.

(2.) THE prosecution case in brief is that PW-1 Roshan Lal on 25.5.1996 was driving bus bearing registration No.HP-12- 3543, at place near Katal at about 5.30 p.m. some passengers got down from the bus. Two passengers went to the driver side and started beating him. Two persons tried to drag the driver out of the

(3.) I have heard learned Addl. Advocate General for the State and gone through the record. It has been submitted on behalf of the State that prosecution has proved the case against the respondents beyond reasonable doubt. The learned Sub Divisional Judicial Magistrate has not properly appreciated the material on record. The respondents have committed offence for which they have been charged. None appeared on behalf of the respondents.