MOHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Appeal has been filed by accused appellant Mohan Singh against the judgment and order dated 6.8.2007 passed by the learned Sessions Judge, Chamoli (Gopeshwar) in Sessions Trial No. 12 of 2006 State Vs. Mohan Singh, whereby accused appellant Mohan Singh has been convicted and sentenced under Section 302 of the Indian Penal Code (hereinafter referred to as IPC) for life imprisonment along with fine of Rs. 20,000/- and sentenced under Section 394 of IPC for five years' rigorous imprisonment along with fine of Rs. 10,000/-. In default of payment of fine under the said Sections, he was directed to undergo further two years' simple imprisonment and one year simple imprisonment respectively.

(2.) PW1 Amar Singh wrote a complaint on 10.5.2006 to Patti Patwari Circle Talwari, Tehsil Tharali (Chamoli) regarding the death of his father Gabbar Singh. According to informant Amar Singh, his father Gabbar Singh went to attend a marriage procession along with his horse on 6.5.2006. When he was returning from Barat along with his horse, his father (Gabbar Singh) was found dead on 7.5.2006 in suspicious circumstances.

(3.) On the basis of the said FIR, investigation began.