KISHAN LAL Vs. STATE

JUDGEMENT

(1.) Kishan Lal, the appellant herein, along with his brother Ram Lal and one Gulsban Kumar, was charged with the offences of conspiracy and murder of Mohan Lal. They were further charged with the offence of attempt to murder Vinod Kumar (Public Witness 2) and Satish Kumar (Public Witness 6). Kishan Lal was further separately charged and tried under the Arms Act for being in unlawful possession of a revolver.

(2.) The trial Judge found Kishan Lal guilty of the offence of intentionally murdering Mohan Lal and sentenced him to imprisonment for life and a fine of Rs. 5,000.00 and in default to undergo simple imprisonment for one year. He was also found guilty of the offence of attempting to murder Vinod Kumar and Satish Kumar and was sentenced to rigorous imprisonment for 7 years and a fine of Rs. 2,000.00 and in default simple imprisonment for six months. The substantive sentences of imprisonment were ordered to run concurrently. As regards the charge under the Arms Act the trial Judge found that the possession of the revolver had not been established beyond reasonable doubt and, therefore, acquitted him on the charge under the Arms Act. Ram Lal and Gulshan Kumar were acquitted of all the charges.

(3.) Kishan Lal being dissatisfied with his convictions and sentences has come in appeal.