PRADEEP KUMAR ALIAS PRINCE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant criminal appeal is preferred by the appellant against the judgment and order dtd. 23/10/2024 and 25/10/2024, passed in Sessions Trial No.124 of 2016, State of Uttarakhand vs. Pradeep Kumar alias Prince, by the court of Additional District and Sessions Judge, Vikasnagar, District Dehradun. By it, the appellant has been convicted and sentenced under Ss. 302 IPC. The appellant seeks bail during pendency of the appeal.

(2.) Heard on Bail Application.

(3.) According to the FIR, the deceased Baljeet Singh had left his home on 26/4/2016 to attend a wedding, but he did not return. On the next day morning, his dead body was found. It appeared that he was killed by strangulation. The FIR was lodged by the appellant.