STATE OF JAMMU AND KASHMIR Vs. AKBAR ALI

JUDGEMENT

(1.) Judgment dated December 24,2002 passed by the Learned Sessions Judge, Jammu is assailed by medium of this Criminal Acquittal Appeal.

(2.) The case set up by the prosecution is that the deceased had forcibly made the accused (respondent) to drink liquor in the Shop (Khokha) of Narinder Singh situated at Bantalab. The respondent (accused) felt unpleasant and warned the deceased that he will see to it. Nurturing grudge, the accused got an opportunity to call deceased Sat Pal from his house on 28.2.1997 at 9.30.PM, then took him to the plot of Sukhdev Singh S/o Basant Singh Caste Rajput and murdered him by inflicting blows with weapon of offence, i.e., 'Chhura' on head, neck and other parts of the body. Registration of the case as Crime No. 47 of 1997 Police Station, Domana, on completion of investigation culminated in filing of Charge Sheet (Challan) against the respondent (accused).

(3.) Respondent has faced trial for commission of offence punishable under Sections 302 RPC and 4/27 Arms Act. As many as 13 prosecution witnesses have been produced and examined during trial. After closure of the prosecution evidence, incriminating circumstances, as appeared in the evidence, have been put to the accused. The accused denied complicity in the crime.