- (1.)The State is in appeal against the judgment dated 29.10.2001 passed by the learned Sessions Judge, Kinnaur Sessions Division at Rampur Bushahr, H.P., in Sessions Trial No. 42 of 2000, State v. Rushtam Ali and others, whereby the respondents herein, namely, Rushtam Ali, who has been declared as proclaimed offender by order of this Court, Surat Ram and Mani Devi, who shall hereinafter be referred to as 'the accused' (denoted as A-1, A-2 and A-3, respectively), were tried for the offences under Sections 302, 120-B and 201 read with Section 34 of the Indian Penal Code and were ultimately acquitted.
(2.)It may also be noticed at this stage that the case against juvenile co-accused Daljit was sent for trial to the Children Court, at Una.
(3.)Briefly stated the case of the prosecution was that deceased Ripu Ram alias Kathu Ram, was married to A-3 Mani Devi. Two children including juvenile co-accused Daljit were born out of the wedlock. However, the relationship between deceased Ripu Ram and A-3 Mani Devi turned sore. Resultantly, A-3 Mani Devi along with children started living at the house of PW. 11 Kimat Ram, in the area of village Hulka-Padaya. Deceased Ripu Ram was working as truck driver. A-1, Rushtam Ali, was cleaner/conductor on that truck.