VIMLESH KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS appeal preferred under Section 374 of the Code of Criminal Procedure, 1973, is directed against the judgment and order dated 06.03.2002, passed by Sessions Judge, Pauri Garhwal in Sessions Trial No. 22 of 2001, whereby accused / appellant Vimlesh Kumar is convicted under Section 304 -B of Indian Penal Code, 1860 and has been sentenced to imprisonment for life.

(2.) HEARD learned counsel for the appellant & learned Addl. Government Advocate for the State and perused the lower court record.

(3.) THE informant Brijesh Kumar reported the matter to the Naib Tehsildar, Tehsil Kotdwar, Garhwal by way of presenting a complaint (Ext. Ka -1) and on the basis of the same a chik FIR (Ext. Ka -3) was lodged. The incident which took place on 11.11.1999 during day hours was reported to the Tehsildar on 13.11.1999 at 7:30 a.m.