VIKAS KUMAR @ VIKKY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal is preferred by the accused Vikas Kumar (hereinafter referred to as "the appellant") under Section 374(II) of the Code of Criminal Procedure, laying challenge to judgment, dated 01.12.2016, passed by the learned Additional Sessions Judge(II), Kangra at Dharamshala, H.P., in Sessions Trial No.14-G/III/2014, whereby the accused was convicted under Section 302 of the Indian Penal Code and sentenced as under: <FRM>JUDGEMENT_74_LAWS(HPH)1_2018_1.html</FRM>

(2.) The factual matrix, as per the prosecution story, may tersely be summarized as under:

(3.) The challan was presented by the prosecution and the accused was charged for an offence under Section 302 of the Indian Penal Code. However, he pleaded not guilty and claimed trial.