HARBANS LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant along with his two sons Pawan Kumar and Dial Ram were sent up for trial in connection with the murder of Punni Devi- wife of the appellant mother of Pawan Kumar and Dial Ram on the night intervening 16/17 October, 1981. The trial Court convicted all the three accused for offences under Section 302/34, I. P. C. vide its judgment dated 15-6-1982 and sentenced them to undergo life imprisonment. On appeal, the High Court gave benefit of doubt to Pawan Kumar and Dial Ram and acquitted them. The conviction and sentence of the appellant was, however, maintained.

(2.) By special leave, the appellant has called in question his conviction and sentence.

(3.) We have heard learned counsel for the parties and examined the record.