RAM DAYAL Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 17.8.2007, the appellant has been convicted for the offence punishable under Sec. 302 IPC. Vide order dated 21.8.2007 he has been sentenced to undergo imprisonment for life and pay a fine in sum of Rs. 5000/ -; in default of payment of fine to undergo rigorous imprisonment for six months. That Shiv Narain Was stabbed in his jhuggi and that he suffered 14 stab wounds is not in dispute. That he died as a consequence of the injuries received is also not in dispute. That injuries No. 1, 3, 5, 10 and 11 individually and collectively were sufficient to cause death in the ordinary course of nature is also not in dispute. That Shiv Narain died a homicidal death is also not in dispute. That it is a case of murder is also not in dispute. The only question debated at the Bar, is whether the appellant was the assassin or whether PW -8 and PW -12, the stated eye -witnesses produced by the police, are the murderers of the deceased.

(2.) The fourteen injuries caused on the person on the person of the deceased Shiv Narain are as under: -

(3.) We note the submissions made by learned counsel for the appellant at the hearing of the appeal today, so that we note only such part of the evidence as would be required to discuss the submissions urged.