BHUWAN SINGH LATWAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This Criminal Appeal arises out of an order of the trial court dated 25.1.2001 passed by the Sessions Judge, Pithoragarh in Sessions Trial No. 10 of 1994, whereby the learned Sessions Judge, Pithoragarh has convicted and Sentenced Appellant Bhuwan Singh under Section 302 IPC for life imprisonment and simple imprisonment of one and a half years under Section 394 IPC.

(2.) Brief case of the prosecution before the trial court was as under:

(3.) The investigation in this matter was done by P.W. 9 Sri Anand Singh Gusain (Sub Inspector), who submitted the chargesheet under Sections 302, 394 & 411 IPC. The matter was subsequently committed for trial by Sessions Court. Thereafter the learned Sessions Judge, Pithoragarh vide order dated 16.6.1994 formally charged the accused under Sections 302 and 394 IPC. The precise order of the learned Sessions Judge dated 16.6.1994 was as follows: