STATE OF HP Vs. BHUPINDER SHINGH

JUDGEMENT

(1.) :- The respondent was tried and acquitted for the offence under Section 302 of the Indian Penal Code, allegedly for causing the murder of one davinder Singh.

(2.) THE State felt aggrieved by the impugned judgment of acquittal and accordingly, the instant appeal has been filed.

(3.) WE have heard the learned counsel for the parties and gone through the evidence on record in meticulous details.