MOHINDER SINGH Vs. STATE

JUDGEMENT

(1.) On 8-9-1968, in a small village called Poothkhurd within the jurisdiction of police station Narela in Delhi State a young man named Daya Nand who was employed as a teacher was murdered near about 11.30 A.M. Two persons named Mohinder Singh S/o Sultan Singh, aged about 21 years and Umed Singh S/o Dhani Ram, aged about 26 years who were cousins of the deceased were sent up for trial for an offence u/s 302 read with Section 34 I.P.C. and were sentenced to imprisonment for life by Shri D. R. Khanna. Additional Sessions Judge, Delhi.

(2.) Mohinder Singh has come up in appeal against his conviction and sentence and is appellant in criminal appeal No. 4 of 1971. Umed Singh who was also a school teacher is appellant in criminal appeal No. 7 of 1971. Both these appeals have been heard together as they arise out of a common incident and the appellants have been tried and convicted by the same judgment. Mohinder Singh is represented by Shri S. N. Chowdhry while Urned Singh is represented by Shri A. N. Mulla with Shri D. R. Kalia. Separate arguments have been addressed on behalf of both the appellants although the main argument was addressed by Shri A. N. Mulla, counsel for Umed Singh.

(3.) It appears that before the trial court both the appellants were represented by Choudhry Rizak Ram and all the witnesses have been cross-examined by the same learned counsel appearing for both the appellants.