PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS appeal has been directed against the judgment of the learned Additional Sessions Judge, Sri Ganganagar, convicting the accused appellant Under Section 307, IPC and sentencing him to three year's rigorous imprisonment and a fine of Rs. 1000/ -.

(2.) FIR in this case has been lodged by PW 1 Heeranand who has been declared hostile. Similarly all other alleged eye witnesses, namely, PW 2 Ram Chander, PW 4 Subhash Chandra, PW 6 Hansraj, PW 7 Norangrai and PW 8 Bodaldas have been declared hostile None of them has supported the prosecution story as given in the FIR. The learned Additional Sessions Judge has based his conviction solely on the evidence of PW 10 Radhey Shyam and the recovery of the pistol at the instance of the accused. It may be mentioned at the outset that the pistol was a licensed one and the licence was also in the name of the accused appellant and he had handed over the pistol along with the licence.

(3.) IN the result, this appeal is allowed, the conviction passed by the learned Sessions Judge is acquitted of charges Under Section 307, IPC.