RAVI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Whether reporters of Local Papers may be allowed to see the judgment 2.

(2.) In relation to FIR No.37/2011 dated 11.4.2011 (Ex.PW12/B), registered at Police Station, East (Shimla), vide judgment dated 1.1.2014/6.1.2014, passed by Sessions Judge (Forests), Shimla, Himachal Pradesh, in Sessions Trial No.41-S/7 of 2013/12, titled as State of H.P. v. Ravi Kumar and another, appellants Ravi Kumar and Manish Lohat (hereinafter referred to as the accused), stand convicted for having committed offences punishable under the provisions of Sections 302, 201 read with Section 34 of the Indian Penal Code and sentenced as under:

(3.) In relation to the very same FIR, another accused (identity concealed), a juvenile in conflict with law, stands acquitted by the Court having competent jurisdiction. Undisputedly, no appeal against the judgment of his acquittal, stands preferred by the State (Order dated 4.4.2016).