STATE OF H.P. Vs. SARDARA SINGH

JUDGEMENT

(1.) LEARNED trial Court after going through the challan and the documents appended thereto, charge -sheeted only Bhupinder and Prem Lata for offences punishable under Sections 376, 342 and 506 read with Section 120 -B of the Indian Penal code but the respondents herein were discharged for the offences punishable under Sections 3, 4, 5, 6 and 9 of the Immoral Traffic (Prevention) Act, 1956. As such, the State has filed this revision petition against the respondents on the ground that the learned trial Court failed to appreciate and law of the case against them in the right perspective.

(2.) HEARD learned Counsel for the parties and examined the record.

(3.) THE FIR was lodged. During the investigation, Jagmohan Singh alias Toni and Parveen Sharma respondents were arrested from the said house at Parwanoo. Smt. Rekha was arrested from Patiala. The said accused were medically examined. The vehicles were taken into possession alongwith one scooter.