STATE Vs. BASHARAT MEHMOOD

JUDGEMENT

(1.) This Criminal Acquittal Appeal by the State is directed against the judgment dtd. 20/2/2014 passed by the learned Principal Sessions Judge, Rajouri (hereinafter referred to as the 'trial Court') in file No. 61/Sessions titled 'State vs Basharat Mehmood' whereby the respondent-accused has been acquitted of the charges under Ss. 302/307/120-B/121-A RPC, 3 PSS Act.

(2.) Before we advert to the grounds of challenge urged by the appellant in support of the appeal, it is necessary to notice brief resume of prosecution case:

(3.) With a view to prove the charges, the prosecution examined PWs Vijay Khajuria, Raman kumar, Sunil Chadha, Yograj Singh, Zahoor Din, Naresh Kumar, Dinesh Kumar, Ram Lai, Shan Lal, Dr. Mushtaq Hussain, Ramesh Chander, Tilak Raj, Om Parkash and Inder Singh Jasrotia. The incriminating evidence was put to the accused and his statement under Sec. 342 Cr.P.C was recorded. The accused denied all the charges. However, in defence, the accused did not examine any witness.