STATE OF J&K Vs. JANAK SINGH AND ORS.

JUDGEMENT

(1.) State is in appeal against order dated 27.04.2005 passed by the Learned 2nd Additional Sessions Judge, Jammu whereby the respondents were acquitted of the offences u/ss 307/395, 326/324, 148/149, 341/323 Ranbir Penal Code and Sec. 4/25, Indian Arms Act in FIR No. 26/1994, PS Ramgarh.

(2.) Prayer is for convicting the respondents by setting aside acquittal inter alia on the grounds of the same being against facts and law, of the Ld. trial court having mis appreciated and misconstrued the evidence as well as law respectively.

(3.) We have heard Ld. counsel for the parties and have gone over the record referred to by learned counsel.