KARAN SINGH Vs. STATE

JUDGEMENT

(1.) Karan Singh, the appellant herein, was charged with the murder of Janardhan. He was further charged along with Noor Mohd. for the offence under S.307 read with S.34 of the I.P.C. for having caused injuries to Kishori Lal. The appellant was found guilty of both the offences and he was sentenced to imprisonment for life on the first charge, and to imprisonment for five years and a fine of Rs. 100/- and in default of payment of fine to undergo rigorous imprisonment for six months on the second charge. The co-accused Noor Mohd. was given benefit of doubt and acquitted.

(2.) Against his convictions and sentences Karan Singh has come in appeal.

(3.) The case for the prosecution is this. The deceased, Kishori Lal and the appellant resided in Naniwala Bagh, Azadptir, Hira Lal, brother of P. W. 2 Kishori Lal (not real brother) was the Vice-President of the Panchayat of Naniwala Bagh. The appellant was the President of the said Panchayat. The appellant had collected some fund from the residents for some common utility. The residents were demanding the money from Hira Lal who in turn demanded the money from the appellant. But the appellant would put off Hira Lal on one pretext or the other.