MANGE RAM ALIAS MAHINDRA SINGH Vs. STATE

JUDGEMENT

(1.) Mange Ram appellant was charged with the commission of offence of committing murder on the night between August 2 and 3 1979 of Dewan Chand, punishable under Section 302 Indian Penal Code and was sentenced to undergo imprisonment for life by an Additional Sessions Judge (Shri R.D. Aggarwal) by means of judgment dated May 24, 1980. The preaent appeal is directed against the said conviction and sentence.

(2.) The version of the prosecution, briefly stated, is as follows. Ram Nath (Public Witness 3) is the owner of shop No. 90 at Rajpura Quarters Gurmandi, Delhi. He purchased the said shop from Mansa Ram a year or so before the murder of Diwan Chand. Previously Mansa Ram used to do confectionary business in the said shop and after he had sold it off to Ram Nath the said shop was let out by Ram Nath to Diwan Chand, now deceased, who was carrying on business of confectionary.

(3.) Mange Ram appellant is a notorious bad character of the locality. He had some dispute with Mansa Ram in respect of the aforesaid shop. After the sale of shop and taking possession by Diwan Chand, Mange Ram appellant told the former that the former should either vacate the shop or pay a sum of Rs. 1000.00 otherwise latter would come to grief.