UDAI PRATAP VERMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Udai Pratap Verma (P.W.2) - father of Pankaj Verma (the deceased), has filed the present appeal against the acquittal of respondent nos. 2, 3 and 4 (the private respondents) in Sessions Trial Case No.02 of 2016 passed by the learned Sessions Judge, Special Division-I, East Sikkim at Gangtok (learned Sessions Judge). The respondents were acquitted of the charges against them under Sec. 302/34 of the Indian Penal Code, 1860 (IPC) by the judgment dtd. 31/8/2018 (the impugned judgment). The State (respondent no.1) has not preferred any appeal.

(2.) Heard Ms Gita Bista, learned Counsel for the appellant. Also heard Mr. Sudesh Joshi, learned Public Prosecutor for the respondent no.1 and Mr. Rahul Rathi, learned Counsel for the private respondents.

(3.) Ms Gita Bista submitted that she would challenge the impugned judgment on two points.