STATE OF HIMACHAL PRADESH Vs. KHUBE RAM

JUDGEMENT

(1.) The respondents were tried for the offence punishable under Section 302 of the Indian Penal Code for alleged murder of Jaiverdhan (deceased). The learned trial Court disbelieved the evidence of the prosecution, as such respondents were acquitted, hence the present appeal by the State.

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

(3.) ON getting information, PW13 SHO Lal Chand rushed to the spot and reached the same day around 6 p.m. and recorded statement Ex.PB of Chaman Lal (PW2) under Section 154 Cr.P.C., another son of the deceased.