SURENDER KUMAR @ DIMPY AND ORS. Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 07.08.2001 the appellants have been convicted for the offence of having murdered Kishan Lal. Vide order dated 22.08.2001 they have been sentenced to undergo imprisonment for life.

(2.) DISCUSSING the evidence, the finding returned by the learned Trial Judge in para 29 of the impugned decision, which also summarises the case of the prosecution is as under:

(3.) ARMED with a copy of aforenoted DD entry, SI Jagdish PW -20, accompanied by Ct.Sunil PW -11 left for the spot and on learning that the injured had been removed to Ram Manohar Lohiya Hospital proceeded straight to the hospital where SI Jagdish learnt that Kishan Lal had been declared brought dead at 12:15 PM at the hospital, as recorded in the MLC Ex.PW -16/A.