STATE OF U P Vs. LAXMAN SINGH

JUDGEMENT

(1.) THIS appeal preferred under section 374 (3) of Code of Criminal Procedure 1973, is directed against the judgment and order dated 19.12.1995 passed by learned I Additional Sessions Judge, Dehradun, in Sessions Trial No. 51 of 1993 whereby said court has acquitted the accused/respondents namely Laxman Singh, Jagdish Singh, Puran Singh and Nandi Devi of the charge of the offence punishable under section 307 read with section 34 of Indian Penal Code, 1860, (for short I.P.C).

(2.) HEARD learned counsel for the parties and perused the lower court record.

(3.) LEARNED counsel for the state/appellant submitted that trial court has erred in appreciating the evidence and wrongly acquitted the accused/respondent Laxman Singh, Jagdish Singh, Puran Singh and Nandi Devi. It is pleaded on behalf of the State/appellant that the witnesses of fact, who were injured have supported the prosecution story, and their statement are corroborated, by the medical evidence on record.