(1.) The State is in appeal against the judgment dated 16-6-1994 of Additional Sessions Judge, Una in Sessions Case No. 4/94 (93) (Sessions Trial No. 1/94). By the impugned judgment the learned Additional Sessions Judge acquitted the accused-respondent of the offence under Sections 302 and 304-B of the Indian Penal Code.
(2.) The facts giving rise to this appeal may briefly be stated hereinunder :
(3.) The learned trial Judge after recording evidence of the parties and hearing the learned counsel on both sides came to the conclusion that the prosecution has failed to prove the allegations against the accused-respondent beyond reasonable doubt and acquitted the accused-respondent of the charges framed against him. The State being aggrieved, has filed the present appeal challenging the validity and correctness of the judgment of acquittal of the learned trial Judge.
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