ANJANA DEVI @ ANJU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) It is a matter of record that in connection with F.I.R. No. 151 of 2012, dated 26.6.2012 (Ext. PW -17/A), registered at Police Station Sadar Chamba, Distt. Chamba,

(2.) H.P., nine persons were charged for having committed the following offences: -

(3.) Appreciating the material placed on record by the prosecution, though the trial Court in terms of impugned judgment dated 31.3.2015/6.4.2015, passed by Sessions Judge, Chamba, District Chamba, H.P., in Sessions Trial No. 58 of 2013, titled as State of H.P. vs. Anjna Devi @ Anju & others, acquitted accused Jaswant Singh (Accused A -3), Pawan Kumar (Accused A -4), Hans Raj (Accused A -5), Anil Kumar @ Thapu (Accused A -6) and Shoukat Ali @ Shoki (Accused A -8) in relation to all the charged offences, but however convicted Anjana Devi @ Anju (Accused A -1 & appellant in Cr. A. No. 165 of 2015), Lekh Raj @ Lekhu (Accused A -2 & appellant in Cr. A. No. 184 of 2015), Joginder Singh @ Jeen (Accused A -7 & appellant in Cr.A. No. 170 of 2015) and Anita @ Neeto (Accused A -9 and appellant in Cr. A. No.170 of 2015) and sentenced as under: -