STATE OF RAJASTHAN Vs. SOHAN LAL

JUDGEMENT

(1.) This application is preferred to have leave to appeal the judgment dated 12.7.2013 passed by learned Additional Sessions Judge, Bali in Sessions Case No.49/2010. The learned trial court by the judgment impugned acquitted accused respondent Shri Sohan Lal from a charge relating to commission of an offence punishable under Section 302 I.P.C.

(2.) While pressing the instant application, the argument advanced by learned Public Prosecutor is that the trial court failed to appreciate that a letter written by deceased Smt. Geeta was recovered from the pocket of accused, which clearly indicates existence of illicit relations between the deceased and the accused. It is further submitted that at the instance of accused a shirt was recovered, a part of which was seized from the place of occurrence of crime. Certain other articles including buttons of shirt of the accused were recovered from the place of occurrence of crime but that aspect of the matter too has not been appreciated by the trial court.

(3.) Having considered the arguments advanced, we do not find any merit with the same.