STATE OF RAJASTHAN Vs. DEEPAK SONI

JUDGEMENT

(1.) This Acquittal Appeal has been filed to challenge the judgment dtd. 30/6/2003 passed in Sessions Case No. 3 of 2002 (31/2000).

(2.) By this judgment, Deepak Soni, Durgesh @ Montu, Rajesh @ Raju and Feerojkhan were acquitted of the criminal charges framed against them under Sec. 302 read with Sec. 120B and Sec. 449 of the Indian Penal Code.

(3.) This Acquittal Appeal is premised primarily on the ground that the testimony of a related witness cannot be discarded and it was the duty of the trial Judge to carefully examine the evidence tendered by the eye-witnesses who clearly spoke about the role played by Deepak Soni.