STATE OF H.P. Vs. HEM RAJ WALIA

JUDGEMENT

(1.) THE challenge in this appeal is to the acquittal of the respondent for the offence punishable under Section 307 of the Indian Penal Code.

(2.) HEARD and gone through the record.

(3.) THE accused was arrested and his gun was taken into possession having fired pallets in the chamber, which was sent for chemical examination along with two live cartridges. As per ballistic report Ext. P-A, the gun in question was in working order. The empty cartridges opined to have been fired from the said gun and two other cartridges were opined to have been re-loaded in the said gun.