STATE OF H.P. Vs. SARWAN SINGH

JUDGEMENT

(1.) The acquittal of the respondent, hereinafter referred to as the accused, for offence of murder punishable under Section 302 of the Indian Penal Code has been challenged in this appeal by the State.

(2.) It is contended by the learned Additional Advocate General duly assisted by learned Deputy Advocate General and learned Assistant Advocate General that the learned trial court did not appreciate the evidence in this case in the right perspective, which caused prejudice to the State. They also referred to the circumstances attendant upon the accused and argued that if these circumstances are properly appreciated; there are grounds for converting the acquittal into conviction.

(3.) Contra, Shri Deepak Kaushal, learned counsel appearing for the respondent supported the impugned judgment of acquittal.