KISHAN Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 20th August 1998, the appellant, Kishan, has been convicted for the offence of having murdered deceased Prem Chand and for which offence he has been sentenced to undergo imprisonment for life and pay fine in sum of Rs.1,000.00. Appellant has also been convicted for an offence punishable under Section 27 of the Arms Act and for which we find no sentence imposed upon him.

(2.) IN convicting the appellant, the learned Trial Judge has relied upon the stated eye witness account of 3 persons; namely Bihari Lal PW-1, Smt. Meena Kumari PW-7 and Mool Chand PW-10.

(3.) <RP> State</RP>ment Ex.PW10/A made by Mool Chand soon after the crime which has formed the basis of the F.I.R. and the endorsement there-under evidences that the rukka was dispatched at 9.40 p.m. from the spot. D.D.No.20A, Ex. PW13/A, shows that F.I.R.No.281/1991 was registered at the Police Station at 9.55 p.m.