TEJ SINGH Vs. STATE

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 17 -06 -2002 passed by Sessions Judge, Pithoragarh in Sessions Trial No. 36 of 2001 State V. Tej Singh convicting the accused/appellant under Section 302 I. P.C. and sentencing him to undergo imprisonment for life.

(2.) BRIEFLY stated, the facts giving rise to the present appeal are that complainant Narain Singh lodged a report on 23rd May, 2001 at about 12:30 p.m. before Patwari Pankhu alleging that on 23 -05 -2001 at about 6 a.m. accused Tej Singh committed murder of his grand -father Dan Singh. On the basis of written report Exhibit Ka -2 Chick F.I.R. was prepared by the Patwari and started investigation of the case. During the investigation, he visited the place of occurrence and prepared site plan. He held inquest of the dead body, prepared Panchayat Nama Exhibit -Ka 3 and sent the dead body for post -mortem examination and after completing investigation, submitted charge -sheet against the accused.

(3.) ACCUSED was charged under Section 302 I.P.C. He pleaded not guilty and claimed to be tried. To prove its case, the prosecution examined PW1 Smt. Chandra Devi, PW2 Dr. H.C. Pathak, PW3 Motima Devi, PW4 Naraln Singh, PW5 Pratap Singh, PW6 Bishan Singh and PW7 Madan Mohan Pant.