STATE OF HIMACHAL PRADESH Vs. AMIN CHAND

JUDGEMENT

(1.) This appeal has been preferred by the State against the judgement of acquittal passed by the Additional Sessions Judge (2), Shimla, in Sessions Trial No. 20-3/7 of 1985, dated 11-8-1986.

(2.) Briefly stated the prosecution case is as under :-

(3.) On completion of the investigation, the police filed a challan against the accused persons under Section 306 read with Section 34 of the Indian Penal Code, in the Court of Chief Judicial Magistrate, Shimla, who committed the case to the Court of Sessions Judge, for trial. The accused persons were charge sheeted for an offence under Section 306 read with Section 34 of the Indian Penal Code. They pleaded not guilty to the charge.