STATE OF HIMACHAL PRADESH Vs. REWTA RAM

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. 14/8/2014, passed by learned Sessions Judge, Shimla, District Shimla, H.P., in Sessions Trial No. 1-S/7 of 2012, whereby the accused (respondent herein) was acquitted under Ss. 364, 302 and 201 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 thirty four witnesses. Statement of the accused under Sec. 313 Cr.P.C. was recorded, wherein he pleaded not guilty and claimed trial.