MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal is maintained by the appellant/accused/convict (hereinafter referred to as "the accused"), laying challenge to judgment dated 18.02.2017, passed by learned Additional Judge (II), Kangra at Dharamshala, H.P., in Sessions Trial No. 1-D/VII/2015, whereby the accused was convicted and sentenced for the commission of offences punishable under Sections 302 and 201 of Indian Penal Code, 1860 (for short "IPC").

(2.) The facts giving rise to the present case can succinctly be encapsulated as under:

(3.) The prosecution, in order to prove its case, examined as many as eighteen witnesses. Statement of the accused was recorded under Sec. 313 Crimial P.C. wherein he pleaded not guilty. However, the accused did not lead any evidence in his defence.