STATE OF HIMACHAL PRADESH Vs. MAHENDER SINGH

JUDGEMENT

(1.) THE respondents faced trial before the learned Additional Chief Judicial Magistrate, Dehra, under Sections 353, 332, 341, 356 and 506 of the Indian Penal Code, in Criminal Case No.139-II/90, decided on 16.9.1999.

(2.) AFTER appreciating the evidence and upon hearing the parties, the respondents were acquitted.

(3.) LEAVE to appeal was granted by this Court on 31.3.2000. Now the matter has been taken up for final hearing.