RAJENDRA SINGH Vs. STATE OF UTTARANCHAL ETC.

JUDGEMENT

(1.) All the three appellants, father, son and son-in-law are accused in Session Trial No.215 of 2000 for the murder of Pushpendra Singh, son of Diler Singh.

(2.) They were acquitted by the Trial Court but have been convicted under Sec. 302 of Indian Penal Code (for short, 'IPC') with life imprisonment and a fine of Rs.10,000.00 each by the High Court vide the judgment and order dtd. 2/1/2013 passed in Government Appeal No.347 of 2007 (State of Uttaranchal vs. Rajendra Singh and Ors.).

(3.) All the three accused have challenged the aforesaid judgment and order of their conviction and sentence by means of this appeal.