STATE OF JAMMU AND KASHMIR Vs. DALIP SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dtd. 30/7/2016 recorded by the court of learned Principal Sessions Judge, Rajouri (hereinafter to be referred as the trial court) in the charge sheet, titled, "State vs Dalip Singh and others" arising out of FIR No. 09/2008 under Sec. 498-A, 306/34 RPC registered with Police Station, Kalakote, whereby the respondents have been acquitted of the charges for commission of above mentioned offences.

(2.) The judgment has been impugned by the appellant primarily on the ground that, despite the fact that the prosecution had led cogent and reliable evidence in respect of the commission of offences by the respondents, the learned trial court has erroneously acquitted the respondents by not appreciating the evidence in its right perspective.

(3.) Mr. Bhanu Jasrotia, learned Government Advocate appearing for the appellant has vehemently argued that the grandparents and the parents of the deceased had categorically deposed about the cruel treatment meted to the deceased by the respondents and the respondents had not been able to rebut the evidence led by the prosecution but still the learned trial court acquitted the respondents.