STATE OF HIMACHAL PRADESH Vs. MADAN LAL

JUDGEMENT

(1.) IN this appeal the State has assailed the judgment of acquittal passed by the learned Chief Judicial Magistrate, in Criminal case No.215 of 1986, decided on 3.9.1992, on law and facts.

(2.) WE have heard Shri S.D. Vasudeva learned Additional Advocate General and Shri Rajnish Maniktala, learned counsel appearing for the respondents and have gone through the record of the case.

(3.) THE police received a secret information in the month of April, 1979 that Bhagat Singh, respondent, a local shop-keeper, in collusion with the Junior Engineer aforesaid, had removed in truck No.HIL-3209 some G.I. pipes and sheets from Beeharu store of Irrigation and Public Health department, pertaining to the aforesaid water supply scheme, which were kept in village Lalsinghi, besides the house of Jodh Singh.