JAIPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jaipal Singh is in judicial custody in FIR No.141 of 2019 (Sessions Trial No.16 of 2020), under Ss. 302, 307, 120-B IPC, Police Station Muni-Ki-Reti, District Tehri Garhwal. He has sought his release on bail.

(2.) According to the FIR, on 28/11/2019, at about 8:45 PM, the applicant knocked at the door of the injured Harpal Singh. When Harpal Singh opened the door, the applicant attacked him with a knife on his chest. When the deceased Rakesh reached there to save him, he was also attacked. Both were injured. Subsequently, according to the prosecution case, deceased Rakesh succumbed to injuries.

(3.) Learned counsel for the applicant would submit that there is no eye witness of the case; the alleged recovery is doubtful.