STATE OF H P. Vs. ANCHAL SINGH JAMWAL

JUDGEMENT

(1.) THE respondent was put on trial before the Judicial Magistrate, Nurpur in a case registered under Sections 353 and 332 of the Indian Penal Code, in Criminal case No. 118-2 of 1995. He was acquitted by a detailed judgment on 16-2-1999.

(2.) THE State-appellant felt aggrieved by the impugned judgment, accordingly it has been assailed in the instant appeal, on the ground that the learned trial Court did not appreciate the evidence of the prosecution in its right perspective, further that it has set the un-realistic standards to evaluate the direct and cogent evidence of the prosecution.

(3.) SHRI V.K. Verma, learned Additional Advocate General has forcefully argued that the learned trial Court has ignored the cogent and convincing evidence of the complainant duly corroborated by the independent witnesses of the occurrence. Therefore, the impugned judgment of acquittal deserves to be reversed and the respondent be convicted in accordance with law.