LAWS(HPH)-2007-12-8

STATE OF H.P. Vs. PRITAM SINGH

Decided On December 26, 2007
STATE OF H.P. Appellant
V/S
PRITAM SINGH Respondents

JUDGEMENT

(1.) THE challenge has been made to the acquittal of the respondent, in this appeal allegedly for causing the murder of Ram Parkash.

(2.) IN short the prosecution case is that the respondent and deceased Ram Parkash were shepherds and close friends. They had no enmity with each other.

(3.) LATER on Shri Prem Kumar informed the uncle of deceased Padam Lal (PW6) that the dead body of Ram Parkash was lying in Shurtingling nullah. He went to the spot and identified the deceased. He found an injury on the left side of his face but at that time, there was no suspicion and the dead body was cremated in the presence of Vidhayan Singh (PW21), Udyan Singh (PW22) the real brothers of the deceased, Maya Dass (PW9) and other co-villagers.