CRLA/341/2012
2021 Latest Caselaw 139 UK

 CRLA No. 341 of 2012
 Hon'ble Raghvendra Singh Chauhan, CJ.
 Hon'ble Manoj Kumar Tiwari, J.

Ms. Shruti Joshi, learned counsel for the petitioner.

Shri Bhuwanesh Joshi, learned Amicus Curiae.

Shri J.S. Virk, learned Deputy Advocate General with Shri Rakesh Joshi and Shri Rohit Dhyani, learned Brief Holders for the State/opposite party.

For the reasons stated above, this appeal is allowed. The conviction and sentences recorded against the appellant, Mr. Devendra Singh Rawat, S/o Mr. Mangal Singh, for the offences punishable under Section 302 IPC in the Judgment, dated 26.11.2012, in Sessions Case No. 18 of 2011 on the file of the District & Sessions Judge at Tehri Garhwal, are set aside. The appellant, Mr. Devendra Singh Rawat, S/o Mr. Mangal Singh, R/o Village Arakot, Police Station Chamba, District Tehri Garhwal, shall be set at liberty forthwith, if not warranted in any other criminal case.

Detailed judgment to follow.

(Manoj Kumar Tiwari, J.)(Raghvendra Singh Chauhan, CJ) 12.01.2021 12.01.2021 Rathour