STATE OF HIMACHAL PRADESH Vs. YADVINDER @ YADAV

JUDGEMENT

(1.) THE state has felt aggrieved by the judgment of acquittal for the offence punishable under Section 302 of the Indian Penal Code, passed by the learned trial Court in Sessions Trial No. 17 - A/7 of 2000, on 26th May, 2001, allegedly causing death of one Krishan Chand.

(2.) HEARD and gone through the evidence on record.

(3.) DECEASED was taken to the hospital at Darlaghat where he was declared dead. Police reached the spot. PW2 Paras Ram got recorded his statement under Section 154 of the Code of Criminal Procedure (Ext.PA), which was made basis for the FIR. Police prepared the inquest report Ext.PD. They also took the photographs Exts.PG to PW of the dead body.