STATE OF HIMACHAL PRADESH Vs. SURINDER SINGH RANA

JUDGEMENT

(1.) THE State felt aggrieved by the judgment of acquittal passed in Sessions Trial No.58 of 2002, decided on 14.3.2006, by the learned Sessions Judge, Chamba, for the offences punishable under Sections 498-A and 304B read with Section 34 of the Indian Penal Code, hence preferred the present appeal.

(2.) SHRI D.C. Pathik, learned Additional Advocate General vehemently argued that the learned trial Court did not appreciate the evidence of the prosecution in its right perspective. It had wrongly ignored the statements Whether reporters of the Local papers are allowed to see the judgment? Yes. of the witnesses qua demand of dowry and the statement of PW4 Ranbeer Singh, who is alleged to have stated about the maltreatment having been meted out to the deceased by the respondents.

(3.) WE have given our thoughtful consideration to the rival contentions of the parties and have carefully reappraised the evidence on record.