JEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) ACCUSED -appellant was put on trial for offence punishable under Section 302 IPC for allegedly murdering one Sohan Lal.

(3.) DURING the course of trial, prosecution examined the two brothers, who allegedly saw the occurrence, the Up-Pradhan Raj Kumar whom the two brothers first informed about the incident, the Pradhan of the Panchayat Savitri Devi, the doctor who conducted the postmortem, the Investigating Officer and some other witnesses, who were on the spot, when the police arrived at the scene.