MAMU LAL Vs. STATE

JUDGEMENT

(1.) The accused appellant Mamu Lal has been convicted by the learned Additional Sessions Judge under Section 307 Indian Penal Code . and has been sentenced to four years rigorous imprisonment. The appellant aggrieved by the judgment of the Additional Sessions Judge has preferred appeal to this Court.

(2.) Brief facts which are necessary to dispose of this appeal are recapitulated as under:

(3.) That at 8:20 p.m. on 31st January, 1976 according to the prosecution at Regarpura, Karol Bagh, Delhi, Harichand and Chiranjilal caught hold of one Niranjan while the appellant inflicted injuries. Niranjan was admitted to the hospital on 31st January, 1976 and was discharged on 18th February, 1976. He was further readmitted to the hospital on 14th March, 1976 in an unconscious condition and he died on 4th April, 1976.