STATE OF HIMACHAL PRADESH Vs. JAGMOHAN ALIAS MOHINI

JUDGEMENT

(1.) In this case, main accused, Sanjeev Kumar alias Sanju, has since expired. Appeal qua him already stands abated.

(2.) We are called upon to examine the correctness of the judgment dated 26th September, 2007 passed by learned Sessions Judge, Bilaspur in Sessions Trial No. 18 of 2006, whereby accused Sanjeev Kumar (since deceased) and coaccused Jagmohan alias Mohini stand acquitted for having committed offence punishable under Sections 302, 201 read with Section 34 of Indian Penal Code (in short 'IPC').

(3.) Trial Court, charged the accused for having committed offence punishable Sections 302, 201 read with Section 34 IPC, to which they did not plead guilty and claimed trial.