Instant Criminal appeal filed under Section 378 of the Code of Criminal Procedure, is directed against the judgment of acquittal dated 4.2.2017, passed by learned Judicial Magistrate, 1 st class, ... Palampur, District Kangra, H.P., in Criminal case No.14-II/2002, whereby respondent (herein after referred to as the accused) has been acquitted of the notice of accusation put to him under Sections 279 and 337 of Indian Penal Code.