STATE OF HIMACHAL PRADESH Vs. VIKAS

JUDGEMENT

(1.) The present appeal is maintained by the appellant/State laying challenge to judgment dtd. 11/1/2016 passed by learned Additional Sessions Judge, Hamirpur, H.P., in Sessions Trial No. 20 of 2014, whereby the accused/respondents (hereinafter referred to as "the accused persons") were acquitted for the offences punishable under Ss. 147, 341, 323 and 302 of Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) The factual matrix, as per the prosecution story, may succinctly be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as twenty two witnesses. Statements of the accused persons were recorded under Sec. 313 Cr.P.C., wherein they pleaded not guilty. The accused persons did not lead any evidence in their defence.