GWANU Vs. STATE

JUDGEMENT

(1.) ACCUSED Gwanu has preferred this appeal from his conviction and sen­tence to imprisonment for life under Section 302 I.RC. per judgment dated 10-10-1986 passed by the then Ses­sions Judge, Uttarkashi, in Sessions Trial No. 7/1986.

(2.) BRIEFLY stated the prosecution case as emerged from the FI.R. and the evidence of the prosecution is as under:

(3.) THE accused was committed to court of Sessions and he was charged under Section 302 I.RC. on 16-8-1986. He pleaded not guilty and claimed to be tried.