STATE OF H.P. Vs. JEET RAM AND ORS.

JUDGEMENT

(1.) THE Respondents were convicted by the learned trial Court, under Sections 323 and 325 read with Section 34 of the Indian Penal Code and each were sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,000/ - under Section 325 read with Section 34 of the Indian Penal Code and rigorous imprisonment for a period of six months 500/ - under Section 323 read with Section 34 of the Indian Penal Code with the default clauses. All the sentences were ordered to run concurrently. Against this, the Respondents filed an appeal before the Court of sessions. After hearing the parties and going through the record, the appeal was allowed and the Respondents were acquitted.

(2.) FEELING aggrieved and dissatisfied by the judgment of acquittal, the State has filed the instant appeal.

(3.) SHRI Anup Chitkara, learned Counsel for the Respondents has supported the impugned judgment of acquittal.