RAMJI LAL Vs. STATE

JUDGEMENT

(1.) Ramji Lal was tried by an Additional Sessions Judge for offences under Sections 302 and 307 of the Indian Penal Code and Section 27 of the Arms Act and has been sentenced to death on the first charge and to rigorous imprisonment for five years and a fine of Rs. 1000 and in default to undergo rigorous imprisonment for six months on the second charge, and to rigorous imprisonment for three years and a fine of Rs. 200 and in default to undergo rigorous imprisonment for two months on the last charge.

(2.) i he charge against the accused was that on 29th November 1984 at about 8.30 a.m. at house No. 585A, Siri Nagar, Shakurbasti, Delhi, he had committed the murder by intentionally or knowingly causing the death of Dhan Singh and Sushila with a gun and thereby committed an offence punishable under Section 302 of the Indian Penal Code. The second charge was that on the same date, time and place he had caused injuries to Raghbir Singh, Ved Prakash, Arun Kumar and Nisha with such intention or knowledge and under such circumstances that if he had caused the death of these persons he would have been guilty of murder, and that pursuant to the said act injuries were caused to the said named persons and thereby committed an offence punishable under Section 307 of the Indian Penal Code. The last charge was that though he was in possession of a double barrel gun duly licensed he had used the said gun for unlawful purposes and thereby committed offence punishable under Section 27 of the Arms Act.

(3.) There is a reference for the confirmation of the death sentence. The accused has also filed an appeal against his convictions and sentences. This judgment shall dispose of both the reference and the appeal.