STATE OF HIMACHAL PRADESH Vs. JEET RAM

JUDGEMENT

(1.) The State is in appeal against the judgment dated 28.02.1997 of the learned Additional Sessions Judge, Shimla, Himachal Pradesh, whereby the respondents who shall here-in- after be called as 'the accused' (in short A-1, A-2, A-3 and A-4, respectively) were tried for the offences under Sections302, 201 read with Section 34 of the Indian Penal Code and were ultimately acquitted.

(2.) The brief facts of the case are that on 12.10.1993, statement Ex.PA under Section 154 Cr.P.C was made by the complainant (PW-1 Shri Chet Ram) to the police of P.S Whether reporters of the local papers may be allowed to see the judgment? Theog, Distt. Shimla, which is in Hindi and when translated into English, is to the following effect:-

(3.) Consequently, F.I.R Ex.PB came to be recorded on the same day, that is, 12.10.1993.