STATE OF J&K Vs. SATYA DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dtd. 25/7/2007 delivered by the learned 3rd Additional Sessions Judge, Jammu (hereinafter to be referred as the trial court) in file No. 24/challan, titled, "State of J&K vs Satya Devi and another", for commission of offences under Sec. 302 and 498-A RPC arising out of FIR No. 53/2005 of Police Station, Khour, whereby the respondents have been acquitted of the charges for commission of aforementioned offences.

(2.) The appeal has been preferred on the ground that the learned trial court has not appreciated the evidence in its right perspective as the prosecution had successfully proved the allegations levelled against the respondents by leading oral as well as documentary evidence, that was sufficient to establish the guilt of the respondents.

(3.) Mr. Amit Gupta, learned AAG appearing for the appellant vehemently argued that the prosecution had proved the dying declaration of the deceased and that was alone sufficient to convict the respondents.