STATE OF H. P. Vs. SATISH KUMAR

JUDGEMENT

(1.) Since Cr. Appeal No. 319 of 2010, and, Cr. Appeal No. 417 of 2010, are, directed against a common verdict, respectively pronounced, upon, Case No. 24AR/10 of 07/08, and, upon, Case No. 22R/10 of 07/08, wherethrough, the learned First Appellate Court hence pronounced, in, reversal, of, the verdict, of, conviction, rendered, upon, the accused, rather by the learned trial Judge, hence, an order, of, acquittal upon them, hence both the afore appeals, are, amenable, for, a common verdict being pronounced thereon.

(2.) In the FIR, borne in Ext. PW-1/A, a, narration is encapsulated, vis-a-vis, with user of 'khukhari', hence, injuries pronounced, in Ext. PW-1/A (MLC), being entailed, upon, the victim, injuries whereof, are, extracted hereinafter:-

(3.) However, the learned Additional Advocate General, contents with much vigor before this Court, that, despite PW-1, proving all the echoings, as, borne in Ext. PW1/A (MLC), and, also with the ocular version(s), vis-a-vis, the, occurrence, being rendered with the fullest, inter-se corroboration(s), hence by the victim, and, by PW-3, and, by PW-4, (i) and, also with their respective testifications, rather not making any echoing(s), qua theirs' either improving, or, embellishing, upon, their respectively recorded previous statements in writing, thereupon the impugned verdict, hence warrants an interference, from, this Court.