STATE OF JAMMU AND KASHMIR Vs. GIRDHARI LAL

JUDGEMENT

(1.) This criminal acquittal appeal emerges out of the judgment dtd. 19/2/2013 passed by the court of learned 1st Additional Sessions Judge, Jammu (hereinafter to be referred as the trial court) in case titled "State of J and K v. Girdhari Lal and others" whereby the sole surviving respondent and the deceased respondents were acquitted by the learned trial court of the charge for the commission of offence under Sec. 306 RPC.

(2.) The judgment has been assailed by the appellant on the ground that the learned trial court has not properly appreciated the evidence brought on record by the prosecution and has acquitted the accused/respondents erroneously.

(3.) Mr. Pawan Dev Singh, learned Dy. AG submitted that the prosecution has proved the case against the respondents beyond any reasonable doubt but the learned trail court by wrongly appreciating the evidence acquitted the respondents.