STATE Vs. SHAMBHU DAYAL & ORS

JUDGEMENT

(1.) The appellant has instituted the present appeal under section 378 (1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C") against the impugned judgment and order dated 15.10.1999, in Sessions Case No. 14/98, arising out of FIR No.143/1987, registered at Police Station -Anand Parbat; whereby the Trial Court has acquitted the accused persons Shambhu Dayal, Prakash Chand and Sh. Lal Singh (hereinafter referred to as "the respondents") of a charge framed against all of them under section 452/304/34 Indian Penal Code, 1860 and u/s. 342 IPC against accused Lal Singh.

(2.) The case of the prosecution as elaborated by the learned Trial Court is as follows:

(3.) After completion of the investigation, charge-sheet was filed in the court. Ld. Trial Court had framed charge against all the three accused persons for the offences punishable under Sections 452/304/34 of the IPC and an additional charge for the offence under Section 342 IPC was framed against accused Lal Singh.