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.) Precisely, the allegations of the prosecution are that complainant Sanjay Kumar was working in a wine shop as salesman. On 16.02.2004 at about 9.30 p.m while going to 'dhaba', when he reached near Purba Chowk, Titu son of the accused started talking to him.