(1.) This appeal is directed against the judgment of Shri J. D. Jain, Additional Sessions Judge, Delhi, whereby he convicted the appellant under section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life.
(2.) On 11-7-77 at about 10 P.M. Rohtas (since deceased) met Raj Kumar alias Raje near Clock Tower, Subzi Mandi, Delhi. Both of them then came towards Tilak Chowk and sat near the shop of Lachhman Halwai. When they were talking to each other, it is alleged 0m Parkash alias Billu Bhatia appellant came there from behind and started shouting at Rohtas by saying that he was trying to behave like a big 'dada'. After uttering the strong words, he attacked Rohtas with a knife and inflicted several injuries on his back, hip and left knee, etc. It is further alleged that on seeing the attack having been made on the appellant, Raje Public Witness had run away from the scene.
(3.) After receiving the injuries, Rohtas started running towards his house. At the same time he was raising hue and cry to solicit help. Piarey Public Witness met him in the way. Seeing his condition, he immediately removed him to Hindu Rao Hospital in a taxi. Rohtas was admitted as an indoor patient by the Casualty Medical Officer.