STATE OF HIMACHAL PRADESH Vs. RAMESH SHARMA

JUDGEMENT

(1.) Aggrieved by acquittal of respondent -accused vide judgment dated 30.06.2008, passed by learned Additional Sessions Judge, Shimla in Sessions Trial No. 3 -S/7 of 2008 acquitting the respondent -accused in FIR No. 225 dated 20.10.2007 under Section 302 of Indian Penal Code at Police Station Boileauganj, Shimla. Whether reporters of Local Papers may be allowed to see the judgment?

(2.) Mr. P.M. Negi, learned Deputy Advocate General for the appellant -State has advanced arguments that there is sufficient circumstantial evidence on record to prove guilt of respondent -accused under Section 302 of the Indian Penal Code and prayed for allowing appeal and to punish respondent - accused under Section 302 IPC whereas Mr. Manoj Pathak learned counsel for respondent -accused has vehemently submitted that prosecution has failed to prove the case beyond reasonable doubt and there is no circumstance incriminating respondent -accused and has sought dismissal of the appeal by affirming the judgment of Additional Sessions Judge, Shimla.

(3.) We have heard respective counsel and have also gone through the record.