VEER SINGH Vs. STATE

JUDGEMENT

(1.) VEER Singh by the impugned judgment dated 18th January, 2000 has been convicted under Section 302 of the Indian Penal Code, 1860 (IPC, for short) for having committed murder of Praveen Kumar at about 11 P.M. on 4th March, 1996. The appellant -Veer Singh has also been convicted under Section 27 of the Arms Act, 1959 for having used a sword to cause injuries on the upper part of pinna adjoining the temporal region of Praveen Kumar.

(2.) THE factum that the deceased -Praveen Kumar had died a homicidal death is discernibly established and proved from the Medical Legal Report (Exhibit PW -24/A) recorded at the Hindu Rao Hospital on 4th March, 1996 at 11.50 P.M. The said patient Praveen Kumar was brought by one Rishi Kumar, who has deposed in the court as PW -7. The patient was unconscious, pulse was not palpable, pupils were dilated and the heart beat was absent. Praveen Kumar was declared as brought dead. Dr. V.P. Singh (PW -24) proved the said MLC, in the handwriting of Dr. Tarun Sikri, who had also signed at point "A?. The post -mortem report of Praveen Kumar marked Exhibit PW -22/A was proved by Dr. C.B. Dabas (PW -22), who had conducted the post -mortem. As per the post -mortem report, the following external injuries were noticed: -

(3.) ABRASION 0.5x0.5 cm over lower back of right arm.