STATE OF HIMACHAL PRADESH Vs. SARABJEET

JUDGEMENT

(1.) FOR an offence, which is alleged to have been committed from 25.1.1999, accused were put to trial. In terms of judgment dated 4.2.2002 passed by Additional Sessions Judge, Una, H.P., in Case (RBT) No. 39 of 2000, titled as State of H.P. V. Sarabjeet @ Sabhi and Ors., accused stand acquitted of the charged offences.

(2.) IT is the case of the prosecution that on 25.1.1999, Inspector Kashmir Singh, Police Station, Gagret, was informed by Sh. Kamal Kishore, Up -Pradhan, Gagret, that one Bihari Lal and Tarlochan had informed him of having seen a dead body lying in a 'Dhank ' below the Gagret -Hoshiarpur road. FIR No. 17 of 1999 (Ex.PW.2/B) dated 25.1.1999 was registered at Police Station, Gagret. Inquest report (Ex.PW.9/C) was prepared and body sent for postmortem to District Hospital, Una, where Dr. Praveen Bhardwaj (PW.9) conducted the postmortem and submitted report (Ex.PW.9/A).

(3.) THE accused were charged for having committed offences punishable under Sections 302 read with Section 34 IPC, to which they did not plead guilty and claimed trial.