STATE OF H.P. Vs. RAM CHANDER @ RAMA

JUDGEMENT

(1.) ACCUSED respondents were charge sheeted, tried and acquitted for the offence punishable under Section 302/34 of IPC, for allegedly causing the death of Sh. Sultan Khan. As such, their acquittal has been challenged by the State in the present appeal.

(2.) HEARD and gone through the record.

(3.) LEARNED trial court held that respondents had been well within their right of private defence, thus acquitted the respondent.