AMAR SINGH Vs. STATE

JUDGEMENT

(1.) Amar Singh alias Gheesa and Lekh Ram were convicted undersection 307 read with section 34 of the Indian Penal Code and each of them was sentenced to undergo rigorous imprisonment for three years with a fine of Rs.200.00 . Aggrieved by his conviction and sentence AmarSingh alias Gheesa preferred an appeal. That was in the month of February. The year was 1977.

(2.) What is the case of the prosecution? This is how it emerges out from the evidence of Bansi Lal (Public Witness -1), Parbhati Lal (Public Witness -2), Laxmi (Public Witness -3), Ganga Ram (Public Witness -4) and Sher Singh (Public Witness -6)

(3.) On February 3, 1975 at about 11 P.M. the appellant accompanied by Lekli Ram came to the house of Bansi Lal and asked him to accompany them. When he showed reluctance he was secured by the appellant while Lekh Ram inflicted a knife blow on his back. On this Parbhati Lal who is the father of Bansi Lal, tried to intervene but then he too was stabbed on his right thigh, abdomen and chin. Next was the turn of Kalu Ram who happens to be the brother of Bansi Lal. He too was secured by the appellant while Lekh Ram stabbed him on his left upper arm, left side of the chest, waist and left thigh. There after the appelant and his companion took to their heels.