Instant criminal appeal filed under Section 378 of the Code of Criminal Procedure is directed against the judgment dated 19.5.2016 passed by Chief Judicial Magistrate, Kangra at Dharamshala, District Kangra, ... H.P. in Criminal Case No. 155-II/2013, whereby, respondent (hereinafter accused) has been acquitted of the charges framed against him under Section 279, 337and 338 of Indian Penal Code.