STATE (NOW UT) OF J&K Vs. SURAM SINGH

JUDGEMENT

(1.) Through the medium of this judgment, it is proposed to decide the above titled criminal revision petition against the order dtd. 28/10/2010 ('impugned order') passed by the court of learned Principal Sessions Judge, Reasi ('Trial Court') in Sessions Trial Case No.32/2010 titled 'State v. Suram Singh and Ors' arising out of FIR No. 79/2010 registered at Police Station Reasi for the commission of offence punishable U/S 306 RPC.

(2.) Vide impugned order, the trial court had discharged all the accused from the charge of commission of offences U/S 306 RPC. The prosecution case was that one Shamsher Singh S/O Lachman Singh R/O Kolsar had attempted suicide on 4/5/2010 by consuming some poisonous substance, became unconscious and succumbed at Reasi Hospital as he was chased by the respondents for having abducted their daughter Babli Devi.

(3.) The impugned order has been assailed by the petitioner-State on the following grounds: