NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is at the instance of a convict accused and is directed against the judgment and order dtd. 3/9/2008 passed by the High Court of Punjab and Haryana at Chandigarh, in Criminal Appeal No. 762-SB of 1998, by which the High Court dismissed the appeal filed by the appellant herein and thereby affirmed the judgment and order of conviction passed by the Additional Sessions Judge, Karnal dtd. 8/9/1998/10/9/1998 in Sessions Trial No. 06 of 1996 holding the appellant guilty of the offence punishable under Sec. 306 of the Indian Penal Code (for short 'IPC').

(2.) The short facts necessary to be narrated for disposal of this appeal, are as under:-

(3.) PW-4 Madan Lal (brother of the deceased) son of Narata Ram in his examination in chief has deposed as under:-