STATE OF HIMACHAL PRADESH Vs. JEETU ALIAS RANJIT

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE respondents were put on trial and acquitted for the offences under Sections 302, 307 of the Indian Penal Code and 25 of the Arms Act, by the trial Court in Sessions case No. 8/92, decided on 25-7-1992, for allegedly committing the murder of Shri vipan Kumar and attempt to cause murder of Shri Narinder Singh by stabbing with knife having 10" long blade.

(3.) BRIEFLY put, the prosecution case has been that on 2-3-1991, at about 12. 00 noon, there was an auction of Liquor Vends at kangra. When the auction was over, Baldev singh (PW), Bhawan Chand, Narinder Singh (injured), Milap Chand, Raman Kumar dogra and few other persons, who had participated in the auction went to "preet Hotel" for their lunch, which was hosted by sardar Surjeet Singh.