STATE OF H.P. Vs. BHUPINDER SINGH

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.) SUCCINCTLY , the case of the prosecution is that the respondent is employed as a labourer in Military Engineering Service (MES) at Dhariwal. Deceased Davinder Singh was a matriculate and was an unemployed youth, resident of village Mal Samrahana of district Gurdaspur. Said Davinder Singh (deceased) and the respondent were known to each other and were in visiting terms in the houses of each other.