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Judgment
FIR Number,"No. 304 dated 21.05.2003, registered in Police Station Una, under Sections 325,
323 read with Section 34 of IPC
Criminal Case Number,"Criminal Case Number RBT-255-II/06/03, decided on 14.10.2009 by learned
JMFC, Court No.III, Una, H.P
the complainant, mentioned in complaint, Ex.PW-3/A, and coupled with the statements of PW-3 and PW-4 on oath, they did not utter a single word",
that how and in what manner Desh Raj had sustained injury on his thumb.,
Given above, they have concealed the genesis of the occurrence and did not reveal true facts to the investigator and also to the Court.",
Consequently, the prosecution has failed to prove its case beyond reasonable doubt and, as such, the accused persons are entitled to the benefit of",
doubt.,
I have gone through the judgment of acquittal passed by learned trial Court, which is well reasoned and does not call for any interference by this",
Court.,
In the facts and circumstances peculiar to this case, the appeal filed by the State is dismissed. Bail bonds are discharged.",