CHANAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal by special leave from the judgment dated 9 February, 1970 of the High Court of Punjab and Haryana convicting the appellant under Section 302/34 of the Indian Penal Code for the murder of Mohinder Singh and confiming the death sentence imposed upon him by the Sessions Court.

(2.) The appellant was sentenced by the Sessions Court to death on three counts, namely, under Section 302 of the Indian Penal Code for causing the murder of Mohinder Singh and under Section 302/34 of the Indian Penal Code for causing the murder of Mukhtiar Singh alias Mukha and Lachhman Singh. Kala Singh was sentenced by the Sessions Court to life imprisonment on two counts under Section 302/34 of the Indian Penal Code for the murder of Mukhtiar Singh alias Mukha and Lachhman Singh Both of them preferred appeals to the High Court. The sentence of death passed by the Sessions Court on Chanan Singh was before the High Court for confirmation.

(3.) The High Court acquitted Kala Singh and accepted his appeal The appeal of Chanan Singh was accepted as to the offence for causing the murder of Mukhtior Singh and Lachhman Singh and he was acquitted of these offences. His conviction was however upheld for the murder of Mohinder Singh. The sentence of death passed upon Chanan Singh was confirmed.