SITA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This appeal arises from the judgment and order passed by the High Court of Himachal Pradesh dtd. 13/9/2012 in Criminal Appeal No. 415/2005 by which the Criminal Appeal filed by the State of Himachal Pradesh came to be allowed thereby setting aside the Judgment and Order of acquittal passed by the Additional Sessions Judge, Ghumarwin, District Bilaspur, Himachal Pradesh dtd. 28/5/2005 in Sessions Trial No.11/7 of 2004/2002.

(2.) The two appellants - herein along with a third co-accused namely Pyare Lal were put to trial in the Court of the Additional Sessions Judge, Ghumarwin, District Bilaspur, Himachal Pradesh in Sessions Trial No.11/7 of 2004/2002 for the offences under Ss. 451, 324, 504, 506 and 304 read with Sec. 34 of the Indian Penal Code (for short, "IPC").

(3.) The Sessions trial culminated from the chargesheet filed in connection with the First Information Report No.205/2000 lodged by the deceased himself.