KISHAN CHANDRA PANT Vs. STATE

JUDGEMENT

(1.) BOTH these accused Smt. Nirmala Pant and Kishan Chandra Pant, mother and son were convicted and sentenced to imprisonment for life under Sections 302/109, I.P.C. and R.I. for three years under Section 498A, I.P.C. per judgment dated 28.11.1998 passed by then Sessions Judge, Almora in sessions Trial No. 16/1992. Khila Nand Pant was acquitted in the case.

(2.) SMT . Manju Pant deceased of the case was the wife of accused Kishan Chandra Pant. They were married in the year 1984. The couple was residing in their house in Mohalla Ranidahra Road, Almora along with accused Smt. Nirmala Pant and Khila Nand Pant, the mother and father of the husband. The couple have school going son and a daughter.

(3.) KHILA Nand Pant also gave similar version to the Investigating Officer and whereas the deceased's husband accused Kishan Chandra Pant told that when he returned to his house at about 7 p.m. on 20.2.1991 he came to know that his wife was no more.