STATE OF H P Vs. VIJAY KUMAR

JUDGEMENT

(1.) The respondent was acquitted for the offences punishable under Sections 341, 323, 325 and 506 of the Indian Penal Code by the learned trial Court in Criminal Case No. 76-2/2000 decides on 10-7-2001.

(2.) The State has challenged the acquittal of the respondent on the ground that the learned trial Court did not appreciate the evidence on record in a right manner.

(3.) Heard and gone through the evidence on record.