(1.) THIS appeal, preferred under Section 374 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), is directed against the judgment and order dated 7/6/1999, passed by lll Addl. Sessions Judge, Nainital, in Sessions Trial No. 336 of 1997, whereby said court has convicted accused / appellant Shakil under Section 302 of the Indian Penal Code, 1860 (for short I.P.C.), and sentenced him to imprisonment for life. He has been further convicted under Section 364 of I.P.C., and sentenced to rigorous imprisonment for a period of five years, and also directed to undergo rigorous imprisonment for the period of three years under Section 201 of I.P.C..
(2.) HEARD learned counsel for the parties and perused the lower court record.
(3.) IT is pertinent to mention here that postmortem examination (Ext. A -7) relating to the skeleton recovered shows that cause of death could not be ascertained.