RAM KISHAN Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 14.1.1999 the learned Trial Judge has convicted appellant Ram Kishan for the offence of having murdered his brother-in-law Rakesh as also for the offence of having attempted to commit suicide. VIDE order on sentence dated 16.1.1999 he has been sentenced to undergo imprisonment for life for the offence of murder and to undergo RI for 1 month for the offence of attempting to commit suicide.

(2.) HAVING heard learned counsel for the parties, let us commence by noting the defence of the appellant which he took when examined under Section 313 Cr.P.C. To the last question whether he had anything to say, appellant replied:-

(3.) AS deposed to by HC Jugal Kishore copy of DD No.50 was handed over to SI Shiv Dayal for investigation and as deposed by SI Shiv Dayal PW-21, who had become an Inspector by the time he deposed, when he reached Hindu Rao Hospital he learnt that Rakesh had died and he collected Rakeshs MLC Ex.PW-11/A as also that of Ram Kishan Ex.PW- 19/B. AS further deposed to by him, Ram Kishan was in the operation theatre and since no eye-witness met him he reached the place of occurrence where he met Smt.Saroj W/o Rakesh whose statement Ex.PW-12/A was recorded by him. Making the endorsement Ex.PW-2/A beneath Sarojs statement he sent Ct.Chander Bhan for FIR Ex.PW-2/B to be recorded.