PRAMOD Vs. STATE

JUDGEMENT

(1.) The appellant is aggrieved by the impugned judgment dated 12.08.1999 and the order of sentence dated 13.08.1999 vide which he had been convicted under Section 302 of the IPC; he had been sentenced to undergo imprisonment for life as also to pay a fine of Rs.5,000/- and in default of payment of fine to undergo RI for a period of six months. The appellant is in appeal against the aforenoted finding.

(2.) The version of the prosecution is that on 22.09.1982, the appellant along with the co-accused Ram Narayan (since expired) in a moving DTC bus had fired two shots upon the deceased Baldev Singh pursuant to which he succumbed to his injuries and had died. This was in conspiracy with six other persons.

(3.) Charge-Sheet was filed against eight persons under Section 302/34/120-B of the IPC. Ram Narayan and Dula Ram have since expired; Rajinder Singh was declared a proclaimed offender. Four other persons were acquitted. The appellant alone was convicted.