BHUREY LAL Vs. STATE

JUDGEMENT

(1.) APPELLANT Bhurey Lal and Chhote Lal have filed the two captioned appeals challenging their conviction vide impugned judgment and order dated 14.3.2005. Both of them have been convicted for the offence punishable under Section 302/34 IPC. Bhurey Lal has additionally been convicted for the offence punishable under Section 323 IPC.

(2.) VIDE order on sentence dated 16.3.2005, the appellants have been sentenced to undergo imprisonment for life pertaining to the offence of murder. Bhurey Lal has been further sentenced to undergo imprisonment for 3 months in respect of the offence punishable under Section 323 IPC.

(3.) AS per Dr. R.K. Punia PW -10 who prepared the postmortem report Ex.PW -10/A after he conducted the postmortem on the dead body of the deceased Om Prakash, he found a single stab wound over back of right side chest. The wound was a penetrating incised wound. It had entered the back of the deceased at the 7th inter -costal space. The track of the wound was 4.6 cm in length and was directed back to front, right to left and slightly upwards.