SUMAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Suman Kumar is in judicial custody for the offence punishable under Sec. 103(1) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.251 of 2024, registered at Police Station Sitarganj, District Udham Singh Nagar.

(2.) According to the respondent, a poultry farming was carried out at the farm of the informant. The informant had employed the applicant at his farm for Rs.3,500.00 p.m. He terminated the job of the applicant on 28/7/2024. Applicant was quarrelling in the village at around 9:30 p.m. He was drunk at that time. One Manjeet Singh and two-three other persons brought the applicant by e-rickshaw and left him at the farm of the informant. He (applicant) slept in the informant's farm. Even on the 29th, he slept in his farm with Lalta Prasad, the servant of the informant. On 30/7/2024, the informant found the dead body of Lalta Prasad in his farm, which was stained with blood. The First Information Report was registered on 30/7/2024. The inquest proceedings and the post-mortem examination of the dead body were conducted on 30/7/2024. Applicant was arrested on 31/7/2024 and his lower, which had blood stains on it, was recovered from a bag of the applicant.

(3.) Heard Mr. Tapan Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.