(1.) State has preferred this appeal against the acquittal order dated 14.06.2006, passed by Judicial Magistrate Ist Class (Sub-Judge) Bhadarwah, whereby the respondents herein have been acquitted in case FIR No.153 of 1999 registered for commission of offences under Sections 382/379/332 RPC and Sec. 6 of Forest Act.
(2.) Appellant-State has challenged the impugned order dated 14.06.2006 on the ground that trial court has not properly appreciated the facts of the case; that the impugned judgment is based on surmises and conjectures; that the prosecution has proved its case beyond any reasonable shadow of doubt and even seizures have also been proved.
(3.) I have heard learned counsel for the appellant-State and gone through the judgment of the court below.
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