STATE OF HIMACHAL PRADESH Vs. PAWAN KUMAR

JUDGEMENT

(1.) The acquittal of the respondent for the offence of murder of Sh. Rachhpal Singh is challenged by the State by filling the present appeal.

(2.) Heard and gone through the record of the case. The entire case of the prosecution hinges on the circumstantial evidence of 'last seen'. For that the prosecution has mainly relied upon the statements of PW.4 Sh. Ashok Kumar, PW.10 Sh. Ram Krishan Sharma and PW.11 Smt. Raj Rani.

(3.) Precisely, the case of the prosecution is that on 13.4.2003, at about 9 P.M., the respondent (hereinafter to be