BHUPESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgement rendered on 31.12.2014 by the learned Sessions Judge (Forests), Shimla, in Sessions trial RBT No. 37 -S/7 of 2013/88, whereby the latter convicted and sentenced the accused for his having committed offences punishable under Sections 302 and 307 IPC.

(2.) THE accused convict is aggrieved by the renditions of the learned Sessions Judge (Forests), Shimla. Being aggrieved he has assailed the findings recorded therein by instituting the instant appeal before this Court. Moreover, obviously a prayer has been made therein that his appeal be accepted and the findings of conviction recorded against him by the learned trial Court qua his having committed offences punishable under Section 302 IPC as well as under Section 307 IPC be reversed and set -aside in exercise of its appellate jurisdiction by this Court.

(3.) AFTER completion of the investigation, challan, under Section 173 of the Cr.P.C. was prepared and filed in the Court. The trial Court charged the accused for his having committed offence punishable under Sections 302 and 307 IPC to which he pleaded not guilty and claimed trial.