MANOHAR ALIAS MANNU Vs. STATE

JUDGEMENT

(1.) THE appellant, Manohar @ Mannu, has been convicted and sentenced in sessions Case No. 114/1996 arising out of FIR No. 185/1991 registered at P. S. Gandhi Nagar for having committed the offence punishable under Sections 302 ipc and sentenced accordingly.

(2.) THE case of the prosecution is that on 13. 8. 1991, Veena (deceased) had an altercation with her landlady Fatto. Fatto asked the deceased to immediately vacate the house and the appellant, son of Fatto, started throwing articles of the deceased from the house onto the street. On the protest of the deceased, Fatto caught hold of the deceased. The deceased managed to release herself from the clutches of Fatto and ran towards the street. Fatto is stated to have exhorted the appellant to attack Fatto and when the deceased was collecting her household goods from the gali, the appellant gave knife blows to the deceased causing injuries, which resulted in her death. Fatto and the appellant were both charged, but in terms of the impugned judgment, Fatto has been acquitted and only the appellant was convicted.

(3.) THE appellant aggrieved by the impugned judgment of conviction dated 13. 1. 1997 and order of sentence of the even date, has preferred the present appeal.