STATE OF HIMACHAL PRADESH Vs. RATTAN CHAND

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 1st August, 1998 passed by Addl. Chief Judicial Magistrate, Nurpur, District Kangra, in Cri. Case No. 39-II/97 acquitting the accused of the charged offence. FIR No. 336/96 under Sections 323, 324, 506 read with Section 34, IPC was registered with Police Station, Nurpur.

(2.) THE said FIR was got registered by complainant Sandhya Devi stating that on 22.12.1996 at about 5 p.m. at Village Sukhar, the accused in furtherance of common intention gave beating to her with sickle and also hurled abuses and filthy language. Accused Rattan Chand inflicted the sickle blow on her left ear.

(3.) AFTER completion of investigation, challan was presented in the Court. Copies of the challan were supplied to the accused. Charge against the accused persons was framed the accused pleaded not guilty and the matter was put to trial.