STATE OF H P Vs. GIAN CHAND

JUDGEMENT

(1.) STATE has appealed against the judgment dated 22.10.2008 of the learned Additional Sessions Judge, Mandi, Himachal Pradesh, passed in Sessions Trial No.5 of 2007, titled as State of H.P. v. Accused Gian Chand, challenging the acquittal of respondent Gian Chand (hereinafter referred to as the accused).

(2.) IN relation to FIR No.156 of 2006, dated 18.12.2006, registered under the provisions of Section 302 of the Indian Penal Code, at Police Station Aut, District Mandi, Himachal Pradesh, accused was charged for having committed an offence punishable under the provisions of Section 302 of the Indian Penal Code. To establish the charge, prosecution examined as many as 20 witnesses. In his statement, recorded under the provisions of Section 313 of the Code of Criminal Procedure, accused explained that his wife, who had fallen from a tree, sustained injuries and died as a result thereof.

(3.) APPRECIATING the testimonies of prosecution witnesses, trial Court acquitted the accused. Hence, the present appeal by the State.