STATE OF H.P. Vs. PANJKU RAM

JUDGEMENT

(1.) RESPONDENTS were acquitted for the offence punishable under Section 326 read with Section 34 Indian Penal Code in case FIR No. 232/1996 registered in Police Station Sarkaghat. Thus, their acquittal has been challenged in the present appeal by the State.

(2.) WE have heard the learned Counsel for the parties and have carefully gone through the evidence on record.

(3.) THE parties are in conflict with each other on the matrimonial dispute for the last couple of years. Kaushalya Devi was not in the settled possession of the property in question. Her story is not corroborated by the alleged eye witnesses, namely, Dhari, Jangi and Kashmir Singh.