NACHHATAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against State of Punjab and other respondents, challenging the judgment dated 21.04.2015 passed by learned Sessions Judge, Sangrur, whereby the accused-respondents were acquitted of the charges framed against them.

(2.) The brief facts of the prosecution case as noted down in the judgment passed by learned Sessions Judge, Sangrur, are as under:-

(3.) On presentation of challan against accused, copies of challan and other documents were supplied to them under Section 207 Cr.P.C., 1973 Finding prima facie case, the accused were charge-sheeted under Section 306 read with Section 34 IPC, to which they pleaded not guilty and claimed trial.