- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) Challenge in this appeal is to the judgment of a Division Bench of the Uttarakhand High Court dismissing the appeal filed by the appellant. In the appeal challenge was to the order of conviction recorded by the learned Sessions Judge, Chamoli in Sessions Trial No.8 of 1986 for offence punishable under Section 302 the Indian Penal Code, 1860 (in short 'IPC'). The appellant was sentenced to undergo rigorous imprisonment for life.;