STATE OF HIMACHAL PRADESH Vs. SURJAN SINGH

JUDGEMENT

(1.) The present appeal is maintained by the appellant/State laying challenge to judgment dated 05.02.2009, passed by learned Additional Chief Judicial Magistrate, Court No. 1, Mandi, H.P., in Criminal Case No. 163-11 of 2005, whereby the respondent/accused (hereinafter referred to as "the accused") was acquitted for the offences punishable under Sections 323, 325 and 504 of Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) The facts giving rise to the present case, as per the prosecution story, can succinctly be encapsulated as under:

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