B.K. Sharma, J. - (1.) This is an appeal against the judgment and order dated 29.4.1980 passed by Sri R.N. Sharma, 1st Addl. Sessions Judge, Nainital in State v. Sucha Singh and two Ors. Sessions Trial No. 205 of 1978 whereby he gave the accused Respondents the benefit of doubt and acquitted them of the offences under Sections 302/34 and 307/34, I.P.C. and also acquitted Hardev Singh acccused of the offence under Section 109, I.P.C. read with Section 302, I.P.C.
(2.) We have heard learned Counsel for the parties and have also gone through the record.
(3.) Hardayal and Hardev Singh accused-Respondents are sons of Sucha Singh accused-Respondent. The deceased in this case was Jasvir Singh, and informant Darshan Singh (P.W. 1) was his father.;