MANGAL SINGH Vs. STATE

JUDGEMENT

(1.) In this petition under Section 482 of Code of Criminal Procedure the petitioner prays that sentences given to the petitioner for two offences should be ordered to be run concurrently.

(2.) I have heard Mr.C.M.Sanon, learned counsel for the petitioner and Mr.M.N.Dudeja learned counsel for the State on the point of admission and have gone through the copies of the documents placed on the file.

(3.) Briefly the facts are that Lakhi son of Radhey Shyam and Madan son of Lakhi were neighbours of the petitioners (convicts). Some dispute between them was pending in the court. There was a confrontation on 9.8.1986 at about 9.00 P.M. when Lakhi (deceased) pleaded with the 3 accused persons that his son had been falsely implicated in the case at which accused Mangal Singh exhorted to kill Lakhi. Bhagwan Dass and Mangal Singh secured (caught) Lakhi while third accused Vinod @ Binna @ Dada assaulted him with a knife (dagger) on his back (spinal cord), left thigh and left leg. Meanwhile, Madan reached the spot. He was also secured (caught) by accused Mangal and Bhagwan Dass while accused Vinod @ Binna @ Dada gave a knife (dagger) blow even to Madan (PW-2). Lakhi died on 13.8.1986 after giving statement to the police. Accused Vinod @ Binna @ Dada after disclosure statement got the knife (dagger) recovered. The blows were so forceful that a piece of knife (dagger) was found in the spinal cord of the deceased. Madan Lal was stabbed on the left side of the neck. Madan Lal however managed to run away to save his life and survived.