STATE OF HIMACHAL PRADESH Vs. SATYA DEVI

JUDGEMENT

(1.) THE respondent faced trial and were acquitted by the Chief Judicial Magistrate under Sections 325, 323 and 506 read with Section 34 of the Indian Penal Code. The State felt aggrieved by the impugned judgment of acquittal, accordingly, filed the instant appeal.

(2.) I have heard Shri V.K. Verma, learned Additional Advocate General and Shri Vinay Thakur, learned counsel for the respondents and have carefully gone through the evidence on record.

(3.) THE matter was reported to the police vide rapat No.11. On the same day, she was medically examined. All the injuries were stated to be simple, as mentioned in the Medico Legal Certificate Ext.PW4/A. Injury on the middle finger was having incised wound, as such, a case under Section 324, 323, 506 read with Section 34 of the Indian Penal Code was formally registered in terms of FIR No.190/1997, in Police Station Sadar, Bilaspur. The police visited the spot, took into possession darati and a danda vide memos Exts.PW2/A and B respectively. The statements of the witnesses were also recorded and after the completing of challan, it was presented in the court for trial.