H.R. Panwar, J. - (1.) This is state appeal directed against the order dated 25.5.1987 passed by the Addl. Sessions Judge, Bali acquitting the accused - respondents of various charges under sections. 459, 366, 376, 325 & 323, Indian Penal Code
(2.) I have heard learned Public Prosecutor and carefully perused the material on record. I have gone through the statements of the witnesses produced by the prosecution in support of its case.
(3.) The present proceedings was initiated on complaint made by Bhura Ram S/o Pukha Ram on 3.12.1973 before Munsiff & Judicial Magistrate, Desuri. This complaint was forwarded to SHO, Magartalab for investigation under sections. 156, Criminal Penal Code. on 3.5.1974. As such the accused came to be tried for offences charged against them.;