STATE OF HARYANA Vs. PARMANAND

JUDGEMENT

(1.) This appeal is directed against the judgment dated 20.12.2002 passed by Additional Sessions Judge, Panipat, vide which the accused/respondents were acquitted of the charge in FIR No.244 dated 22.08.1999 registered under Sections 302,201 and 364 read with Section 34 IPC at Police Station Samalkha, District Panipat.

(2.) The brief facts of the case as noticed in the judgment passed by the trial Court in paragraph No. 2 is reproduced as under:-

(3.) Charge under Sections 302, 364, 201 read with Section 34 IPC was framed against the accused to which the accused did not plead guilty and claimed trial.