STATE OF HIMACHAL PRADESH Vs. SUNEEL CHAUHAN

JUDGEMENT

(1.) Challenging the acquittal of the respondents-accused for an offence of trespass after preparation for causing hurt; assault to deter public servants from discharging their official duty; unlawful assembly with a view of committing rioting as well as damaging public property, the State has come up before this Court by filing the Whether reporters of Local Papers may be allowed to see the judgment Criminal Appeal under Section 378(3) of the Code of Criminal Procedure, 1973.

(2.) The gist of the facts, apposite to arrive at a just conclusion, are as follows:

(3.) On the basis of this information (Ext. PW-1/A), FIR No. 67, dated 16.7.2004 (Ext. PW-7/B), under Sections 147, 149, 452 and 353 of the Indian Penal Code, 1860 and Section 3 of the Prevention of Damage to Public Property Act, 1984 was registered in the file of Police Station Kumarsain, Distt. Shimla, H.P. After the completion of investigation, police filed report under Section 173 (2) CrPC, in which the present respondents were arraigned as accused.