STATE OF JAMMU AND KASHMIR Vs. BID LAL

JUDGEMENT

(1.) The appeal has been preferred against the judgment dtd. 15/10/2012 passed by the court of learned Principal Sessions Judge, Kishtwar, whereby the respondents-accused were acquitted of offence under Sec. 302/34 RPC. It is submitted in the appeal that the trial court has passed the judgment against law and facts and has not appreciated the evidence that was produced by the prosecution. The trial court has ignored the important pieces of evidence while passing the judgment.

(2.) The respondents have appeared through counsel and contested the appeal.

(3.) The scanned record of the trial court is also before the court.