OM PRAKASH Vs. STATE

JUDGEMENT

(1.) The appellant Om Parkash was tried for the offence under Section 307 Indian Penal Code for having attempted to commit the murder of one Bir Singh at 8:30 p.m. on 10.3.1976 in village Sultan Puri, Delhi. Brief facts necessary to dispose of this appeal are recapitulated as under:

(2.) On 10.3.1976, around 8:30 p.m. the appellant alongwith Jai Kishan and Dale Ram, had gone out for a walk in the village and when they reached near the `Gher' of Ramji Lal. His other companion had gone for urinating and the appellant was there with 4-5 persons. On seeing the complainant, the appellant at that time, was standing with 4-5 persons by the side of a wall. The appellant came running and stabbed him on the left side of his chest with a knife. Jai Kishan and Dale Ram were a few steps away. The accused ran away from the scene of occurrence. The knife with which the injured was stabbed remained in his chest, and the injured himself took it out.

(3.) Bir Singh, injured stated in his statement that the accused was working alongwith him in the same factory. The complainant also stated that he was diligent and prompt in his work while the appellant was not so and on that score the appellant carried a grudge against him and which was the reason for this unfortunate incident.