STATE Vs. HUKAM CHAND

JUDGEMENT

(1.) This judgment will also dispose of Cr. Appeal 136 of 1973 filed by Hukam Chand and Jai Chand. who will hereafter be called the appellants. The appellants arc brothers. Their brother Bishan Chand, who was also an accused in this case, is said to be absconding and is not available for arrest.

(2.) This is a case of quadruple murder in village Mahipal Pur; the facts alleged by the prosecution are briefly as follows.

(3.) Kishan Chand alias Billoo, brother of the appellants, was murdered some time in July, 1970. In that connection Rajbir son of Chhote Lal (one of the four deceased in this case) and Shri Bhagwan (another deceased) son of Jagdish Chander (P. W. 16) were convicted by the Sessions Court and each of them awarded life imprisonment on 30-4-1971. Before the appeal in that case was decided (it is stated to have been subsequently set aside by this Court) the present occurrence took place on account of the aforesaid enmity.