MAHENDRA SINGH Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been preferred by the Appellant against the judgment and order dated 10 -08 -1987, passed by the Special Judge/Addl. Sessions Judge, Nainital, in S.T. No. 216/1984, whereby the accused/Appellant was held guilty for an offence Under Sec. 302 I.P.C. and sentenced to undergo imprisonment for life.

(2.) The prosecution version which led to the trial of the accused/Appellant is as follows:

(3.) The post mortem on the dead body of the deceased was conducted by the Medical Officer, Civil Hospital, Haldwani on 18 -6 -1984 at about 3.30 P.M. The Medical Officer has found the following injuries on the person of the deceased: