STATE OF HARYANA Vs. NARESH KUMAR VASISTH

JUDGEMENT

(1.) THIS order shall dispose of above said Criminal Appeal No. 429-DBA of 1994 filed by the State of Haryana and Criminal Revision No. 621 of 1994 filed by Naresh Kumar Mudgil complainant in the said case.

(2.) THE present appeal by State is against the judgment of Sessions Judge, Ambala dated 25.01.1994 acquitting Naresh Kumar Vasisth of the charge under section 304-B of the Indian Penal Code in a case arising out of FIR No. 36 of 6.02.1991 registered at Police Station Sadar Ambala.

(3.) DURING trial, the prosecution has also produced a diary maintained by the deceased as Ex. P.5 which contains the following two notes :