STATE OF H.P. Vs. RAKESH KUMAR

JUDGEMENT

(1.) THE present criminal appeal has come up for consideration after the leave to appeal has been granted under Section 378(3) of the Code of Criminal Procedure, in reference to judgment dated 27.2.1997 passed by learned Sessions Judge, Bilaspur, HP in Sessions Trial No. 34 of 1996, thereby acquitting the respondent/accused for the offences under Sections 307, 427 of IPC and under Section 132/184 of the Motor Vehicles Act. 1985.

(2.) EARLIER counsel, namely, Mr. Anshul Kumar Bansal, who was defending the present appeal, has now become Additional Advocate General, therefore, Mr. Vinay Thakur, Advocate is appointed as Amicus Curiae to assist the Court.

(3.) IN order to prove its case, prosecution has examined as many as 7 prosecution witnesses, whereas, to his statement under Section 313 Cr.P.C., accused denied the prosecution case.