STATE OF H P Vs. PUNEET GOYAL

JUDGEMENT

(1.) Aggrieved and dis-satisfied with the judgment passed by the learned Judicial Magistrate, IInd Class, Court No. VI, Shimla, whereby the respondent came to be acquitted of the offence under Sec. 324 of the IPC, the State has filed the instant appeal.

(2.) Brief facts giving rise to the prosecution case are that on 24.02.2006 at about 8:00 p.m., respondent voluntarily caused hurt to one Sanjay Taneja by means of knife.

(3.) After completion of the investigation, the respondent was made to stand trial for the aforesaid offence.