STATE OF H.P. Vs. RAM DASS

JUDGEMENT

(1.) HEARD and gone through the record of the case.

(2.) THE respondents were tried and acquitted of the offence punishable under Section 302 read with Section 34 of the Indian Penal Code, for allegedly causing the murder of one Shri Bohra Ram. The State has felt aggrieved by the impugned judgment and has filed the present appeal.

(3.) WALLS , ribs and cattilagers, Pleurac, Larynx and trachea, Right lung, Left lung, Pericardium Heart Large vessels, were normal. Walls, Peritoneum Normal. Mouth- injuries as descried before. Larynx and Oesophagus normal. Stomach and its contents normal. Undigested food present in stomach. Small intestines and their contents, Large intestines and their contents, Liver, Spleen, Kidney, Bladder, Organs of generation external and internal are normal. MUSCLES, BONES JOINTS. Injuries as described before." In the opinion of the Doctor, the deceased died due to shock caused by multiple injuries. These injuries were antemotem and were sufficient to cause death in the ordinary course of nature.