GOVIND SINGH Vs. STATE

JUDGEMENT

(1.) THIS is a criminal appeal arising out against the judgment and order dated 11 -12 -1990 passed by Sessions Judge, Chamoli, in S.T. No. 14 of 1990 State of U.P. Vs. Govind Singh convicting the appellant Govind Singh under Section 302 I.P.C. and sentencing him to undergo life imprisonment.

(2.) BRIEF facts of the prosecutions case which give rise to this appeal are that an 04 -06 -1990 at 8:30 PM .one Premlal was murdered by the accused/ appellant Govind Singh (hereinafter called as an appellant) before the cawshed of Bhupal Sigh.

(3.) AFTER the registration .of the case the concerned Patwari reached at the spat and found the dead bady of Premlal. There after, Patwari prepared the inquest and sent the dead bady far post mortem