STATE OF J&K Vs. PYAR SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant against the judgment dtd. 22/8/2016 passed by the learned Principal Sessions Judge, Reasi (hereinafter to be referred as the trial court) in file No. 60/Sessions titled, State of J and K vs. Pyar Singh for commission of offence under sec. 302 RPC arising out of FIR No. 145/2011 of Police Station, Reasi, whereby the respondent has been acquitted of the charge for commission of offence mentioned above. The judgment has been impugned on the ground that the learned trial court has not appreciated the evidence in its right perspective.

(2.) Mr. R.S. Jamwal, learned AAG appearing for the appellant vehemently argued that the prosecution has proved the circumstances beyond the reasonable doubt against the respondent but still the learned trial court has acquitted the respondent by wrongly appreciating the evidence.

(3.) Heard and perused the record.