STATE OF H.P. Vs. CHET RAM

JUDGEMENT

(1.) The present appeal is maintained by the appellant/State, laying challenge to judgment dated 28. 12. 2007, passed by learned Special Judicial Magistrate 1st Class, Court No. III, Mandi, District Mandi, H. P. , in Criminal Case No. 117-II of 2004/03, whereby the accused/respondent (hereinafter referred to as "the accused") was acquitted for the commission of offence punishable under Sections 325 and 504 of Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) The background facts, as projected by the prosecution, can tersely be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as seven witnesses. Statement of the accused was recorded under Section 313 Cr. P. C. , wherein he pleaded not guilty. The accused did not lead any evidence in his defence.