STATE OF H. P. Vs. DEV RAJ

JUDGEMENT

(1.) THE respondents were put in trial in Case No. 155-II of 1995 under Sections 353, 332, 336, 427 read with Section 34 of the Indian Penal Code before the Additional Chief Judicial Magistrate and vide judgment dated 18-9-1999, they were acquitted.

(2.) THE State felt aggrieved by the impugned judgment of acquittal, accordingly filed the instant appeal. The leave was granted. Now the matter has been taken up for final hearing. I have heard learned counsel for the parties.

(3.) ON the other hand, Shri Romesh Verma, learned counsel for the respondents while supporting the impugned judgment has forcefully argued that the evidence of the prosecution is full of contradictions, replete and is not enough to sustain the conviction of the respondents.