STATE OF HIMACHAL PRADESH Vs. ONKAR SINGH

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 22nd December, 2000 passed by Judicial Magistrate, 1st Class -II, Dharamsala, District Kangra in Criminal Case No. RBT No. 68/11/2/99 titled as State of H.P. V/s. Onkar Singh and Ors. acquitting the accused persons of the charged offence.

(2.) RATTNI Devi (PW -1) filed a written complaint Ext. PW -1/A before the learned Chief Judicial Magistrate, Dharamshala which was forwarded to the Station House Officer, Dharamshala for registration of the case. Based on the same, F.I.R. No. 245 dated 14th October, 1999 (Ext.PW - 7/B) was registered with Police Station, Dharamsala under Sections 323, 452 and 506 I.P.C. The matter was investigated by ASI Sh. Krishan Lal (PW -7).

(3.) WITH the completion of the investigation, the challan was presented in the Court for trial. The notice of accusation was put to the accused under Sections 332, 341, 451, 506 read with Section 34 I.P.C. to which the accused persons did not plead guilty and claimed trial.