STATE OF HIMACHAL PRADESH Vs. GURDIA

JUDGEMENT

(1.) THIS is an appeal filed by the State of H.P. under Section 378 Code of Criminal Procedure against the judgment of the Court of learned Sessions Judge, Sirmour District at Nahan, dated 18.3.2002, vide which the Respondent was acquitted of the charge framed against him under Section 307 I.P.C.

(2.) A petition was filed under Section 378(3) Code of Criminal Procedure for grant of leave to appeal, which was granted by the Court and the appeal was admitted for hearing.

(3.) WE have heard learned Counsel for the parties and have gone through the record of the case.