DHARMINDER ALIAS DHARMA Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 20.10.1998, the Appellants Dharminder and Mahesh have been convicted for the offence of having murdered Sudhir (herein after referred to as the "deceased"), for which offence they have been sentenced to undergo imprisonment for life and pay a fine in sum of '1,000/- each; in default to undergo simple imprisonment for one month.

(2.) Criminal law was set into motion at around 02.45 A.M. on 01.01.1996 when DD entry No. 60B, Ex.PW-12/E, was recorded by Const. Jai Narain PW-16, to the effect that Const. Suresh Chand has informed from AIIMS over telephone that Sudhir S/o Ambika R/o I/271 Ansari Nagar who was injured in a fight at AIIMS campus has been admitted in the hospital by his father.

(3.) On receiving a copy of the afore-noted DD entry, ASI Iqbal Singh PW-17, accompanied by Const. Surender Singh reached AIIMS hospital where the doctor informed him that the deceased is not fit for making a statement, as recorded in the MLC Ex.PW-4/A of the deceased. At around 03.15 A.M. the deceased succumbed to his injuries.