CRLA/242/2004
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Uttarakhand High Court

CRLA/242/2004 on 30 August, 2025

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                               CRLA No.242 of 2004

                               Hon'ble Ashish Naithani, J.

Mr. Prateek Tripathi, learned counsel for the Appellants.

2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, Ms. Sweta Badola Dobhal, learned Brief Holder, for the State of Uttarakhand.

3. Learned counsel for the Appellants makes a submission that the present matter is based on a circumstantial evidence; there are no eye witnesses as such and the main contention is that the learned Trial Court did not take into account the motive. Moreover, the chain of circumstantial evidence is not linked.

4. Learned counsel for the Appellants as well as learned State Counsel shall give their written synopsis within a period of two weeks from today.

5. Arguments heard. Judgment reserved.

(Ashish Naithani, J.) 30.08.2025 Nitesh/