AMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal appeal arises from the judgment and order dtd. 4/4/2014, passed by the learned Sessions Judge, Haridwar, in Sessions Trial No. 213 of 2008. The appellants, Amar Singh and Bhajan Singh, were convicted under Ss. 302, read with 34, and 201, read with 34, of the Indian Penal Code (IPC). They were sentenced to life imprisonment under Sec. 302/34 IPC and to seven years of rigorous imprisonment under Sec. 201/34 IPC, along with fines.

(2.) The appellants have challenged the judgment on the grounds of misappreciation of evidence, contradictions in the prosecution's case, procedural lapses, and the prosecution's failure to establish their guilt beyond a reasonable doubt.

(3.) Heard Mr. Navnish Negi, learned counsel for the appellant and Mr. Amit Bhatt, learned G.A. for the State of Uttarakhand and perused the records.