STATE OF HIMACHAL PRADESH Vs. KARTAR CHAND

JUDGEMENT

(1.) THE respondent Kartar Chand was tried and acquitted for the offence under Sections 451, 504, 509, 506, 354 and 500 of the Indian Penal Code, against which the instant appeal has been filed by the State, on the ground that the learned trial court had set an unrealistic standard to appreciate the prosecution evidence on record since the reasoning given is manifestly unreasonable and the impugned judgment of acquittal can be converted into conviction.

(2.) I have heard the learned counsel for the parties and have minutely and legally scanned the evidence on record.

(3.) THE police registered a case vide FIR Ext.PW4/B and commenced the investigation. They prepared the site plan Ext.PW4/A and recorded the statements of the witnesses and thereafter presented the challan in the court for trial.