STATE OF HIMACHAL PRADESH Vs. VIRENDRA SINGH KANWAR

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment of acquittal recorded by learned Additional Sessions Judge, (Fast Track Court) Shimla dated March 17, 2004.

(2.) Respondents Varinder Singh and Partap Singh, son and father were prosecuted for an offence punishable under Section 306 of the Indian Penal Code "Code" for short.

(3.) Prosecution case, it appears, was: