STATE OF HIMACHAL PRADESH Vs. YUSUF KHAN

JUDGEMENT

(1.) THIS is an appeal filed by the appellant/State of H.P. against the judgment of the court of learned Chief Judicial Magistrate, Bilaspur, Camp at Ghumarwin, dated 25.8.1999, vide which the respondents were acquitted of the charge framed against them under Sections 325 and 323 read with Section 34 of Indian Penal Code.

(2.) BRIEFLY stated the facts of the case are that on 8.11.1993, a report was lodged with the police by one Shri Ramesh Chand about an occurrence having taken place at about 9.00 p.m. when they were coming back after attending a marriage and the accused persons gave beatings to them with stones, tooth bite and lathi. The report was lodged with the police on the same night at about 11.30 p.m. A case was registered as against the respondents and the challan was filed against them.

(3.) I have heard the learned Additional Advocate General for the appellant/State and the learned counsel for the respondents, and have also gone through the record of the case.