STATE JAMMU AND KASHMIR Vs. ASHOK KUMAR

JUDGEMENT

(1.) We have heard Mr.K.S. Johal, learned Addl. Advocate General appearing for the appellant as also Mr. J.P. Singh, learned Advocate appearing for the respondents in extenso.

(2.) This appeal is directed against order dated 9-8-1990 propounded by learned Sessions Judge, Kathua, whereby accused Ashok Kumar and Nursing Paul have been acquitted of the offence under Section 302, R.P.C. by giving a benefit of doubt.

(3.) The facts relevant for the disposal of this appeal depicted in narration are that on the statement of Mst. Vidya Devi, widow of the deceased, a case under Section 302, R.P.C. stood registered against the accused.