STATE OF J&P Vs. KULDEEP RAJ ALIAS KATU

JUDGEMENT

(1.) Feeling aggrieved by order/judgment dated 22nd July, 2005 passed by learned 2nd Additional Sessions Judge, Jammu, acquitting the respondent (hereinafter for short 'as accused') for the offences punishable under sections 307/324/326/342 RPC, State has preferred instant Criminal Acquittal Appeal No.06/2006.

(2.) The impugned judgment is challenged on the following grounds:-

(3.) I have heard counsel for the State and counsel for accused/respondent.