STATE OF H P. Vs. HARMIT SINGH

JUDGEMENT

(1.) THE accused-respondent was acquitted by the trial Court in a case registered against him under Section 279 and 337 of the Indian penal Code against which the State is aggrieved by and dis-satisfied by the impugned judgment of acquittal, as such filed the instant appeal.

(2.) THE respondent had faced the trial precisely on the following accusations:

(3.) TO prove this case, the prosecution examined Vijender Singh (PW1), his wife Smt. Vidya Devi (PW2), Dr. Devi Touri (PW4), Head constable Lal Chand (PW5), Head constable Mul Raj (PW6), Tikam Ram Photographer (PW7), Gian Singh Sub Inspector (PW8) wrongly mentioned as PW7 and the Investigating Officer. 4. The accused-respondent was examined under Section 313 of the Code of Criminal Procedure. His case was denial simplicitor and according to him, it was a false case foisted upon him. However, he did not lead any defense.