STATE OF H P. Vs. HARI DASS

JUDGEMENT

(1.) THE respondents were charge-sheeted for the offences punishable under Sections 323, 325, 341, 451, 504 and 506 read with Section 147 of the Indian Penal Code. They faced trial before the Judicial Magistrate Ist Class in case No. 265/2 of 1996. Vide its detailed judgment dated 20.9.1999, they were acquitted.

(2.) AGAINST the impugned judgment of acquittal, the State has filed the instant appeal on the ground that the learned trial Court did not appreciate the evidence of the injured as well as independent witnesses in the right perspective, thus, came to the wrong conclusion.

(3.) SHRI V.K. Verma, learned Additional Advocate General has forcefully argued that the learned trial Court did not appreciate the evidence led by the prosecution in the right perspective. In order to ventilate his point, he went through every bit of the evidence of the prosecution and urged that the impugned judgment requires to be reversed and the respondents punished accordingly.