STATE OF UTTARAKHAND Vs. GANESH RAM

JUDGEMENT

(1.) This is an application for grant of leave to appeal against the order of acquittal rendered by the Court of learned Sessions Judge, Pithoragarh, Camp Didihat in Session Trial No. 11 of 2015 dtd. 21/8/2021.

(2.) Heard Mr.J.S. Virk, the learned Deputy Advocate General, perused the impugned judgment, and considered the grounds taken by the State of Uttarakhand in the Appeal memo.

(3.) The case ofthe prosecution was based entirely on circumstantial evidence, and the learned Deputy Advocate General for the State admits, while arguing, that the last seen theory and the homicidal nature of death of the deceased are the only circumstances available.