STATE OF HIMACHAL PRADESH Vs. TEJ PAL

JUDGEMENT

(1.) THE moot question, which arises for consideration in the present appeal, is as to whether the Court below correctly and completely applied the settled principles of law, after fully appreciating the testimonies of relevant prosecution witnesses, namely Ram Ji Dass (PW -1), Jyoti (PW -2), Leela Devi (PW -3), Gurpreet Singh (PW -4) and Jaspal (PW -5), while acquitting the accused of the charge of abetting Rajni Devi (deceased) to commit suicide.

(2.) STATE has appealed against the judgment dated 27.12.2007 of the learned Additional Sessions Judge, Solan, District Solan, Himachal Pradesh, passed in Sessions Trial No. 10 -S/7 of 2007, titled as State of Himachal Pradesh v. Tej Pal, challenging the acquittal of respondent Tej Pal (hereinafter referred to as the accused), who stands charged for having committed an offence punishable under the provisions of Section 306 of the Indian Penal Code.

(3.) ACCUSED was charged for having committed an offence punishable under the provisions of Section 306 of the Indian Penal Code to which he did not plead guilty and claimed trial.