KARAMVIR Vs. STATE OF DELHI

JUDGEMENT

(1.) The present appeal was filed by Karamvir who was convicted, by an Additional Sessions Judge, Delhi, of offences punishable under sections 302 I.P.C. in respect of murder of Smt. Roopa wife of Han Chand 307 I.P.C. for attempting to murder Han Chand under 324 IPC for causing simple hurt with dagger to Miss Bala. For the offence of murder, the appellant was sentenced to undergo imprisonment for life. In respect of the offence of attempting to murder, the sentence awarded to the appellant was imprisonment for life and a fine of Rs. 2000/- and in default of payment of fine, sentence of further rigorous imprisonment for one year. It was directed that the fine, if realized, would be paid to the extent of Rs. 1,500/ to Han Chand and the balance shall be kept by the State. No separate sentence was awarded in respect of the offence punishable under section 324 IPC

(2.) Originally, besides the appellant, his father Mange Ram, his mother Smt. Chandro and his maternal uncle Mahainder were also prosecuted 00- the charges of committing offences punishable under section 302, 307 and 324 read with section 34 IPC But they were acquitted by giving benefit of doubt.

(3.) Han Chand (PW 7) and Fateh Singh (PW 12) are real brothers. They are sons of one Bhartu. They along with their families are living in house No. 48 Ber Sarai New Delhi. Smt. Roopa, now deceased, was wife of Han Chand, Miss Bala (PW 1). who is one of the injured, is daughter of Fateh Singh.