ASHOK SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These appeals arise from the judgment and order passed by the High Court of Uttarakhand at Nainital dtd. 20/1/2015 by which the appeal filed by the State of Uttar Pradesh came to be allowed and thereby the judgment and Order of acquittal passed by the Trial Court in Sessions Case No. 204 of 1994 came to be set aside.

(2.) Since, we intend to dispose of this appeal on a short ground we need not reproduce the facts or rather the case of the prosecution in details. We borrow the facts as stated by the High Court in its impugned judgment and order. We quote the relevant part of the High Court's judgment:-

(3.) Thus, it appears from the above that the nephew of the first informant along with Joginder were learning typewriting & for that they used to attend a typing institute.