SAHIL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/accused/convict (hereinafter referred to as "the accused") laying challenge to judgment dated 16.5.2017, rendered by learned Additional Sessions Judge (I), Kangra at Dharamshala, in Sessions Case No. 2-1/VII of 2015, whereby the accused was convicted and sentenced for the offence punishable under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) Succinctly, the facts giving rise to the present appeal, as per the prosecution story can tersely be summarized as under:-

(3.) The accused was charged by the Trial Court for the commission of offence punishable under Section 302 of the Indian Penal Code. The accused pleaded not guilty and claimed to be tried.