HARBEER KATOCH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IN terms of impugned judgment dated 15.9.2000 passed by the learned Addl. Sessions Judge (2), Kangra at Dharmshala, H.P. in Sessions Case No. 12-P/99, titled as State of Himachal Pradesh versus Harbeer Katoch and another, accused Harbeer Katoch stands convicted for having committed an offence punishable under Sections 304-II I.P.C. for having caused death of Sh. Kanahiya Lal and also convicted for having committed an offence punishable under Section 324 I.P.C. for having caused injuries to Sh. Sushil Kumar (PW-8). Co-accused Hardeep Katoch stands acquitted of the charged offences.

(2.) AGGRIEVED of the same both the State and accused Harbeer have preferred these appeals. Criminal Appeal No. 632 of 2000 is filed by Harbeer Katoch and Cr. Appeal No. 84 of 2001 is that of the State against acquittal of accused Hardeep Katoch.

(3.) WITH the completion of investigation challan was presented in the Court for trial. Both the accused were charged for having committed offences punishable under Sections 302 and 307 both read with Section 34 of the Indian Penal Code to which they pleaded not guilty and claimed trial.