STATE OF H. P. Vs. ROSHAN LAL

JUDGEMENT

(1.) THE respondent was tried and acquitted for the offences punishable under Sections 302 and 458 of the Indian Penal Code by the Additional Sessions Judge in Sessions Trial No. 2 of 1990 decided on 8.9.1992 which has been assailed in this appeal. Case of the prosecution.

(2.) PRECISELY , the case of the prosecution against the respondent has been that Bhangi Ram (deceased) aged about 65 years, brother of complainant Jangi Ram, was staying alone in his house at a distance of about one km, from the house of the complainant. The deceased was being looked after by his sister Parvatu (Pw) who used to visit him once or twice in a week. On 21-8-1989, at about 3.00 P.M, when Parvatu Whether reporters of the Local papers are allowed to see the judgment? Yes. visited Bhangi Ram, she found Bhangi Ram murdered in his room. She immediately contacted her brother Jangi Ram and informed about the incident. Jangi Ram visited the spot and noticed that Bhangi Ram was lying dead adjacent to the room. The lock of the box, in the kitchen of the deceased was found broken. The complainant apprehended that some body had decamped with the money after killing Bhangi Ram. He informed the Police.

(3.) DR . Sudha Sood conducted the autopsy. She found the following injuries on the person of the dead body: