DEEPAK BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPELLANT Deepak Bhatt has come up before us challenging the judgment and order of his conviction, recorded by learned Sessions Judge, Pithoragarh on 5/7.9.2011 in Sessions Trial No.25 of 2008 titled as 'State Vs. Deepak Bhatt' (crime no.1 of 2008 Patti Modi, Tehsil Didihat). The trial court, adjudicated the trial and found him guilty for the offence of section 302 IPC, wherefor he has been appropriately sentenced.

(2.) IT is the case of prosecution that the appellant committed the murder of his own young wife and minor son, yet he himself lodged the first information report.

(3.) THE police then came into motion, arrived at the spot and prepared the inquest reports Ex.Ka -5 (Geeta Bhatt) and Ex.Ka.10 (Master Kuldeep Bhatt). The members of inquest opined that both the deceased persons have been murdered, nonetheless, they requested for autopsy.