STATE OF HIMACHAL PRADESH Vs. DEVINDER KUMAR

JUDGEMENT

(1.) THE present appeal has been filed by the State against the judgment, passed by the learned trial Court in Case No.159 -II/2003, decided on 20.12.2004, whereby the respondent was acquitted, for the offences punishable under Sections 147, 341, 354, 506 read with Section 149 of Indian Penal Code.

(2.) IN short the prosecution case can be stated thus. On 25.6.2003, PW -2 Kushma Devi along with Jagdamba Devi (PW -4), Sapna(PW -5) and one Sudha were returning home after their school was over. They were class -mates studying in 10+1 class. While passing through the place known as Malkehar (Bonn), the respondents allegedly pulled their dupattas and held them from their arms. They also clicked their photographs. When PW -6 Suresh Kumar, who was also student of the same school, objected to it they threatened him with dire consequences. The girls students were scared and ran away.

(3.) POLICE investigated the case and took into possession one Yashika camera from accused Devinder Kumar alias Ajay. Police also prepared site plan Ex. PW -9/A of the place of occurrence.