STATE OF H.P. Vs. SANJAY KUMAR

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant/State under Sec. 378 of the Code of Criminal Procedure against the impugned judgment, dtd. 21/4/2014, passed by learned Additional Sessions Judge-II, Kangra at Dharamshala, District Kangra, H.P., in S.C. (RBT) No. 5- G/VII/13/09, whereby the accused persons (respondents herein) were acquitted for the offences punishable under Sec. 498-A and 306 read with Sec. 34 of Indian Penal Code (for short "IPC").

(2.) The facts giving rise to the present appeal, as per the prosecution story, can be summarized as under:

(3.) The prosecution, in order to prove its case, examined fourteen witnesses. Statements of the accused persons under Sec. 313 Cr.P.C. were recorded, wherein they claimed innocence and denied the prosecution case, however, in defence they did not lead any evidence.