STATE OF HIMACHAL PRADESH Vs. VIRENDER SINGH

JUDGEMENT

(1.) THE respondents were put in trial before the trial court, under Sections 353, 332 read with Section 34 of the Indian Penal Code allegedly giving beatings to the Driver, Shyam Lal (PW4) of H.R.T.C. The respondents were acquitted in Criminal CaseNo.37/2 of 1997, decided on 16.4.1999.The State-appellant felt aggrieved by the impugned judgment of acquittal. Consequently filed the present appeal on the ground that the learned trial court did not appreciate the evidence of the prosecution correctly, which resulted into wrong findings.

(2.) THE leave to appeal was granted on 4.5.2000. Now the matter has been finally heard.

(3.) I have considered the rival contentions of the parties and have examined the record.