ANIL SINGH MANRAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) All the three above-titled appeals have arisen out of the same judgment dated 18.11.2003 rendered by learned Additional Sessions Judge/Special Judge (CBI), Dehradun in S.T. No.324 of 1996, hence are being adjudicated by this single verdict.

(2.) Sub Inspector Ramesh Chand Chaudhary (A1), S.I. Anil Singh Manral (A2) and Constable Bhopal Singh (A3) were chargesheeted by the CBI on 27.3.1996. Learned Magistrate took the cognizance on 03.01.1997 and committed them for trial in the Court of Sessions Judge, who levelled the Charges on 7.4.1998. A1 was charged for the offences of section 201 and 218 IPC; A2 was charged for the offence of Section 109 r/w Sections 304, 201 and 218 IPC and A3 was charged for the offence of Section 304 IPC.

(3.) Vide the impugned judgment, A1 was convicted only for the offence of Section 218 IPC while no offence against him could be proved for the offence of Section 201 IPC. So, he was acquitted for the same. A2 was found guilty for the offence of Section 109 r/w Section 304 IPC while he was acquitted for the offences of Section 201/218 IPC. A3 was convicted for the offence of Section 304 IPC. They all have appropriately been sentenced for the same, whereagainst they are before this Court.