STATE OF HIMACHAL PRADESH Vs. PAPPU KUMAR

JUDGEMENT

(1.) THE respondent, hereinafter to be referred as 'the accused', was charge-sheeted, tried and acquitted for the offences punishable under Sections 302 and 201 of the Indian Penal Code, by the learned trial Court, for allegedly causing the murder of Shri Hans Raj.

(2.) HEARD and gone through the record.

(3.) IT is alleged that the accused had threatened PW6 Mulkh Raj as well as his deceased brother with dire consequences. On 6.11.2003 when they had gone to sleep during the night, the accused was guarding the construction work by putting a tent nearby.