STATE OF H.P. Vs. SOHAN LAL

JUDGEMENT

(1.) THE respondent was accused in criminal case No.452/1 of 1996 and was prosecuted for offences punishable under sections 325, 323 and 506 of the Indian Penal Code in the Court of Additional Chief Judicial Magistrate Ghumarwin, District Bilaspur, H.P and was acquitted on 30.6.2000. The State has filed this appeal assailing the acquittal of the accused.

(2.) THE facts as projected in the trial court are that on 15.6.1996 at about 11.30 A.M. at village Tihra Badgaon, accused Sohan Lal stated to have caused grievous as well as simple injury to complainant Smt. Ram Pyari. The matter was reported to the police on the basis of which FIR Ex.PW-12/A was registered in the Police Station. The matter was investigated by the police and consequently the challan was put up. The accused was charged for offences punishable under sections 323, 325 1 Whether the reporters of Local Papers may be allowed to see the judgment? No. and 506 of the Indian Penal Code. The statement of the accused was recorded under section 313 of the Code of Criminal procedure. He had pleaded not guilty. The trial court acquitted the accused on 30.6.2000. Hence, the present appeal by the State against the acquittal of the respondent.

(3.) MR . B.P. Sharma, Senior Advocate appearing on behalf of the respondent had supported the judgment dated 30.6.2000. I have heard the learned counsel for the parties and perused the record meticulously.