SURESH KUMAR PURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The order rendered by learned Sessions Judge, Dehradun on dated 25.10.2008 / 22.11.2008 is under challenge through afore-titled five revisions and two Government Appeals. Since these revisions and appeals assailed the same order, hence, are being adjudicated by this single judgment of the Court.

(2.) Learned counsel for either parties have put forth their respective submissions elaborately touching each and every aspect of the factual controversy pending for adjudication between them and this Court is not propensus to give its finding on each such aspect not because it is unable to express its views upon each and every aspect of the controversy but for the reason lest it may prejudice the opinion of the court below while adjudicating the criminal trial and also civil litigation regarding letter of administration / probate claimed by either parties on their alleged respective WILLs . However, endeavour shall be made to touch those aspects, which are indispensable in order to ferret out the truth.

(3.) The whole controversy qua litigation in the court below between the parties is regarding inheritance of huge moveable and immoveable property left by deceased Surya Kant Puri, who breathed his last on 14.05.1993. He was issueless and his wife Dr. Pushpa Puri had already died way back in 1980. It transpires from the various papers and magazines available on record that he was a pioneer in the Board of Governor of a reputed public school based at Mussoorie, District Dehradun along with accused persons as well as his nephew Suresh Kumar Puri.