RAM LAL Vs. STATE

JUDGEMENT

(1.) The appellant Ram Lal impugns his conviction vide judgment dated 15th October, 2009. under Section 302 of the Indian Penal Code, 1860 (IPC) for murder of Kalam on 6th September, 2006 at about 9.30-10.00 p.m. He has been sentenced to life imprisonment and fine of Rs.10,000/-, which, upon realization, is to be equally distributed amongst the family members of the deceased.

(2.) There is ample evidence to show that Kalam died a homicidal death pursuant to injuries suffered by a sharp edged weapon. Dr. Sapna (PW-3), who was working as a Junior Resident at Safdarjung Hospital, had examined Kalam and had prepared his MLC (Ex.PW3/A). The said MLC (Ex.PW3/A) records that at 10.35 P.M. Kalam was brought to the hospital with alleged history of assault and two lacerated wounds.

(3.) Kalam subsequently died and inquest papers were prepared. The autopsy was conducted by Dr. Yogesh (PW-8). The post mortem report (Ex.PW8/A) records the following two external injuries:-