KEDAR SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Sri Sidharth Sah Counsel for the revisionist and learned A.G.A. for the respondent.

(2.) This revision arises out of the order dated 1.9.2006 passed by the Sessions Judge, Almora in Sessions Trial No. 26 of 2005 State of Uttaranchal Vs. Pratap Singh under section 302 I.P.C. by which application under section 319 Crimial P.C. filed by the prosecution was allowed and the revisionist was summoned by the Sessions Judge for the trial under section 302 I.P.C.

(3.) Briefly stated one Kushhal Singh lodged a F.I.R. at Patwari Kshetra Dhansiyari with the allegations that on 19.9.2004, his brother went to forest for grazing cattle. An incident of exchange of hot words took place between Ishwar Singh and Pratap Singh. His brother was assaulted by the accused with stones. A case under section 1U2 I.P.C. was registered against the accused persons and investigation was conducted by the Investigating Officer.