SHANKAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) THIS appeal preferred under Section 374 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) is directed against the judgment and order dated 12.05.2000 passed by Sessions Judge, Pithoragarh in Sessions Trial No.39 of 1996, whereby said court has convicted the accused/appellant Shankar Singh under Section 302 of Indian Penal Code, 1860 (for short I.P.C.) and sentenced him to imprisonment for life.

(2.) HEARD learned counsel for the parties and perused the lower court record.

(3.) BEFORE further discussion, we think it just and proper to mention ante-mortem injuries recorded by P.W.3 Dr. U.S. Adhikari in the autopsy report (Ext.A-4) on 28.07.1996 at 10:00 am. The same are being reproduced below:-