On Monday, the Uttarakhand High Court recently heard appeals in a 2010 murder case involving Uday Prakash Aggarwal. The case concerned five accused, with allegations that two had shot the victim and others were involved in the incident.
The matter originally proceeded under Section 302 of the IPC and provisions of the Arms Act, 1959. During the trial, the prosecution relied on alleged confessions made to the police, eyewitness testimony, and the recovery of country-made pistols and cartridges from the accused near the Roadways Bus Station in September 2010.
The Court closely examined the evidence, assessing whether the confessions were legally admissible, whether the eyewitness testimony was credible, and whether the recovered firearms were properly linked to the crime through independent witnesses or forensic reports. The court also emphasized that motive alone cannot form the basis for a conviction without credible corroborative evidence.
After considering all aspects, the Court set aside the conviction and life sentence of the two accused and upheld the acquittal of the remaining three, dismissing the state government’s appeal and closing the long-pending case.
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