VEENA DEVI SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This Appeal is directed against the judgment dated 15.04.2013 passed in S. T. Case No. 26 of 2010, by the Sessions Judge, Special Division-II (East & North ) at Gangtok.

(2.) The facts, briefly stated, are as under :-

(3.) Mr. K. T. Bhutia, learned Senior Advocate appearing on behalf of the appellant, has argued that the above circumstances were not fully established and they were not sufficient to hold the appellant guilty of the aforesaid offences; the appellant was not duly identified; therefore, the theory of last seen together will not come into play; the discovery statement appears to be suspicious, hence it cannot be held that the dead body of the deceased was