CHAND MIYAN ALIAS SONU Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 14.9.2007 the appellant has been convicted for the offences punishable under Section 302/324/34 IPC.

(2.) The offence of murder relates to the injuries caused upon the person of Tasleem, who was declared brought dead at the hospital. The conviction for the offence punishable under Section 324 IPC is for the injury caused to Mohd.Chand PW-6.

(3.) Section 34 IPC was invoked for the reason Dalip had acted in concert with the appellant, as alleges the prosecution. We note that Dalip could not be apprehended and was declared a proclaimed offender.