ROSHAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Informant Lalit Kishore Arya lodged a report in P.S.Kotwali, Almora on 11.11.2002 regarding murder of Navin Chand and attempted murder of Smt. Pushpa Devi, wife of Navin Chand. The genesis of murder of neighbour of informant was attributed to dispute (between appellant and informant) over a piece of land. Victim and his wife came to the rescue of informant.

(2.) Chik FIR was registered in PS Kotwali, Almora on 11.11.2002 at 9:30 p.m. The occurrence took place on the selfsame day at 8:00 p.m. The distance between the place of occurrence and the PS concerned was five kilometers, hence there appeared to be no delay in lodging the First Information Report.

(3.) After investigation of the case, Police submitted charge-sheet against the accused-appellant as regards offences punishable under Sections 302, 307, 452 and 504 IPC. When the trial commenced, the charges for the offences punishable under Sections 302, 307, 452 and 504 IPC were framed against the accused, to which he pleaded not guilty and claimed trial.