Dhananjaya Y. Chandrachud, J. - (1.) Leave granted.
(2.) None appears for the complainant-respondent despite service of notice.
(3.) This appeal arises from a judgment dated 20 November 2008 of a learned Single Judge of the High Court of Himachal Pradesh by which a judgment of acquittal has been reversed. The appellants were tried for offences punishable under Sections 379, 427, 447, 504 and 506 read with Section 149 of the Penal Code.;