KALI CHARAN @ KALI CHANDRA Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out against the judgement and order dated 04-12-1987 passed by Session Judge, Tehri Garhwal in ST. No. 24 of 1986 State Vs. Kali Charan @ Kali Chandra convicting the appel­lant under Section 302/34 I.PC. and sentencing him for life imprisonment.

(2.) BRIEF facts of the prosecution case are that Smt. Kamla Sharma (PW 1) lodged a First Information Re­port on 27-03-1986 at about 5:00 PM. stating therein that the deceased - Smt. Lalita Devi was lying dead in her room. Smt. Lalita Devi was working as a nurse in the Health Department and was posted at Bachhelikhal. The quar­ter of Smt. Lalita Devi was adjoining to the godown under the charge of Smt. Kamla Sharma (informant).

(3.) SMT . Lalita was lastly seen on 14-03-1986 in her room by the inform­ant Smt. Kamla Sharma, who also saw a man aged 28-29 years in her com­pany whom she was telling her cousin.