STATE OF J&K Vs. MANZOOR AHMED

JUDGEMENT

(1.) This appeal has been preferred against the judgment dtd. 24/1/2013 passed by the court of 1st Additional Sessions Judge, Jammu (hereinafter to be referred as the trial court) in file No. 140/Sessions, titled, State of J and K vs. Manzoor Ahmed, whereby the respondent has been acquitted of the charge for commission of offences under Sec. 302, 343 and 201 RPC, arising out of FIR No. 158/2007 of Police Station, Nowabad, Jammu.

(2.) The judgment has been impugned on the ground that the learned trial court has failed to appreciate the prosecution evidence in its right perspective and despite the fact that the prosecution had established the case against the respondent by adducing documentary as well as oral evidence but still the respondent was acquitted by the learned trial court.

(3.) Mr. Amit Gupta, learned AAG appearing for the appellant vehemently argued that the prosecution has proved all the incriminating circumstances against the respondent but the learned trial court has failed to appreciate the evidence brought on record by the prosecution and has erroneously acquitted the respondent.