TEJ GIRI S/O GANESH GIRI Vs. STATE

JUDGEMENT

(1.) SERVESH Kumar Gupta, J. Heard Sri Pramod Tewari, Advocate, holding brief of Sri S.S. Adhikari, Advocate for the appellant and Sri Shivanand Bhatt, Brief Holder for the State and also perused the entire material available on record.

(2.) THIS appeal emanates from the judgment and order dated 28.7.1999 passed by learned Sessions Judge, Pithoragarh in S.T. No.23 of 1994, State Vs. Tej Giri. Learned Sessions Judge tried the accused for the offence of Sections 302/201 IPC, but instead of said offences, he found the accused guilty for the offence of Section 307 IPC and passed a sentence of R.I. for a period of seven years.

(3.) IN the same bus, the accused Tej Giri along with three minor daughters, also boarded. Eventually, both Sri Tej Giri and Smt. Saraswati Devi were sitting on the same seat in the bus, so latter strived to take custody of all three daughters with her, but in vain. This way, Smt. Saraswati Devi reached to her parents' house along with Bahadur Giri.