STATE OF H.P. Vs. SHIV KUMAR

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 28th March, 2000 passed by Chief Judicial Magistrate, Ghumarwin in criminal Case No.43/1 of 1997 titled as State of H.P. Vs. Shiv Kumar and another acquitting the accused persons of the charged offence under Sections 353 and 506 of the Indian Penal Code.

(2.) ON 27th November, 1996 F.I.R.No.138/96 (Ext.PW-1/A) under Sections 353, 332, 504 and 506 I.P.C. was registered with Police Station, Ghumarwin to the effect that the accused persons had entered into the campus of the 1 Whether reporters of Local Papers may be allowed to see the judgment? Government Degree College, Ghumarwin and assaulted Kartar Singh, Lecturer, Political Science.

(3.) THE prosecution examined as many as eight witnesses. The statements of the accused persons under Section 313 Cr.P.C. were also recorded in which they claimed innocence.