STATE OF H.P. Vs. SHASHI PAUL

JUDGEMENT

(1.) THE prosecution of the respondents for the offences punishable under Sections 302 and 201 read with Section 34 of the Indian Penal Code resulted in acquittal as such the state felt aggrieved and dissatisfied by the impugned judgment of acquittal as such filed the instant appeal.

(2.) IN short, the prosecution case can be summed up thus.

(3.) ON 9.3.1992, she visited the house of her father with an idea to stay there for few days. Around 8.30 p.m. Zulphi Ram went to sleep whereas deceased and her mother kept on working in the kitchen and other children were studying in another room. After some time, PW -3 was awakened by his wife Maya Devi and told him that accused Shashi Paul and his brother Manjeet Singh had come to their house and while standing in the verandah, they asked the deceased to come out on some pretext. She went out but thereafter she did not return.