LAXHMAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) DEEPAK Gupta, J. These two appeals are being disposed of by a common judgment since they both arise out of the same judgment delivered by the learned Additional Sessions Judge, Fast Track Court, Una, District Una, on 26.05.2005, in Sessions Trial No. 30/04 RBT 35/2004.

(2.) THE facts of the case are that Laxman Dass, Simro Devi, Leela Devi, Swaran Singh and Dharam Chand (hereinafter referred to as the accused) were made to stand trial for having committed offences punishable under Sections 307, 326, 324, 506 IPC read with Section 34 IPC.

(3.) LAXMAN Dass, aggrieved by the said judgment, has filed Criminal Appeal No. 221 of 2005 and prays that he may also be acquitted, whereas the State has filed Criminal Appeal No. 481 of 2005 challenging the acquittal of the remaining accused persons.