GIANI RAM Vs. STATE

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against his conviction under section 302 of the Indian Penal Code ("ipc" for short) awarded by learned additional Sessions Judge vide judgment dated 14th January, 1993 and life imprisonment awarded to him vide order dated 15th January, 1993 in Sessions case no. 165/1988 arising out of FIR No. 262/1987 registered at Najafgarh police station on 18-07-1987.

(2.) CONCISELY stated, the case of the prosecution leading to the trial of the appellant for the offence of murder has been noted by the learned additional Sessions Judge in his judgment and the same is as follows:-

(3.) THE autopsy surgeon, Dr. L. T. Ramani who was examined as PW-7, upon post-mortem examination of the dead body of the deceased had found the following external and internal injuries: