STATE OF HP Vs. KULDIP SINGH

JUDGEMENT

(1.) The present criminal appeal has come-up for consideration after leave to appeal under Section 378(3) of the Code of Criminal Procedure has been granted, in reference to the impugned judgment dated 16.10.1999, passed by learned Addl. Sessions Judge, Solan, H.P., in Sessions Trial No. 8-NL/7 of 1998, whereby respondents-accused have been acquitted for the offence, under Sections 302/34 of the Indian Penal Code, in reference of FIR No. 139 dated 6.8.1998 at Police Station, Nalagarh.

(2.) The prosecution case is that on the intervening night of 5th and 6th August, 1998 the respondents-accused committed murder of Smt. Paramjeet Kaur by setting her on fire. Accordingly, FIR was lodged and case was investigated and respondents-accused were charged for the aforesaid offences and case was committed to the Sessions Court.

(3.) In order to prove its case, the prosecution examined as many as eighteen witnesses, whereas the respondents- accused through their statements under Section 313 Cr.P.C. denied the prosecution case.