ANAND KUMAR ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This instant appeal has been filed by the appellant-accused against judgment dated 30.09.2013 passed by learned Sessions Judge, Udham Singh Nagar in Sessions Trial No.21 of 2008, "State vs. Anand Kumar Arya", by which the appellant has been convicted for the offence punishable under Section 302 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life along with a fine of Rs.50,000/- with default imprisonment.

(2.) Briefly stated the prosecution story as it emerges from re-appreciation of the evidences on record is that an information was given by PW-1 Bhim Singh, son of the deceased Smt. Mohani Devi to the Police Station Gadarpur, District Udham Singh Nagar through his written report, Ex.Ka-1, that his mother went to plot no. 16, Pipal Parav Range from his house with the Goats on 22.10.2007 at around 1.00 p.m. She did not return. A search was made, but in vain. On the next day, when the informant and other persons were looking for his mother, her dead body was found at 6.30 a.m. in the north of plot no.16.

(3.) The case was committed to the Court of Session.