LAWS(J&K)-2005-12-28

AMAR NATH Vs. STATE OF J&K

Decided On December 21, 2005
AMAR NATH Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) JUDGMENT dated 03.02.2000 and Order dated 04.02.2000 of learned Additional Sessions Judge, Ramban, (hereinafter referred as Trial Court), has been questioned in Criminal Appeal No. 02/2000 by the accused and in Criminal Acquittal Appeal No. 26/2000, by State of J&K.

(2.) WHEREAS , the accused seek their acquittal under Sections 304 Part - II, 307, 342 and 149 R.P.C., the State seeks their conviction under Section 302 R.P.C., besides other offences they committed, which resulted in death of Krishan Lal and severe injuries to Isher Singh.

(3.) WE have heard Sh. O. P. Thakur, learned counsel appearing in support of the appeal and Sh. S. C. Gupta, learned Additional Advocate General, appearing for the State. We will first examine the prosecution case. PROSECUTION CASE: -