MOHD. KHURSHID Vs. STATE

JUDGEMENT

(1.) By the present appeal the appellant Mohd. Khurshid lays challenge to the judgment dated 5th May, 2012 convicting him for the offence punishable under Section 307 IPC and order on sentence dated 9th May, 2012 whereby he has been sentenced to undergo RI for a period of 5 years and to pay a fine of Rs. 10,000/-, in default to undergo SI for 3 months.

(2.) Mr. M.L. Yadav, Advocate who is on the panel of DHCLSC, is appointed to represent the appellant in this case.

(3.) Assailing the conviction, learned counsel for the appellant, Mr. M.L. Yadav submits that the appellant had no motive to cause death of the injured Jujhar Singh as neither were they known to each other nor did they have any enmity. Hence, there was no motive to cause any injury to him which could have caused his death.