BALRAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) BALRAJ , the sole appellant has been convicted under Section 302 I.P.C. for the offence of committing the murders of four members of P.W. 2's family and also under Section 307 I.P.C. for attempting to commit the murder of P.W. 2. In respect of murders charge he has been sentenced to death and for the offence punishable under Section 307 I.P.C. he has been sentenced to undergo seven years' R.I. The Division Bench of the High Court confirmed the convictions and the sentences awarded by the trial court.

(2.) THE prosecution case is as follows:

(3.) ON 14.2.88 P.W. 10, another Doctor examined. P.W. 2 and found some stitched wounds and incised wounds and the Doctor opined that they could have been caused by a sharp -edged weapon. On the same day, P.W. 10 examined Kumari Chandrawati, P.W. 3 and he found four incised injuries on her which could have been caused by a gandasa. After completion of the investigation, the charge -sheet was laid. The prosecution examined as many as 19 witnesses. A number of them are doctors as stated above. P.Ws. 2, 3 and 4 were examined as eye -witnesses and P.Ws. 5, 11, 14, 18 and 19 were examined who spoke about the motive and disputes between the two brothers and they turned hostile. The others are all formal witnesses.