SUCHA SINGH Vs. STATE

JUDGEMENT

(1.) (Rule D.B.) Sucha Singh s/o Sh. Ran Singh was tried for the offences punishable under Ss. 302 and 308 Indian Penal Code with the allegations that on 23rd June. 1984 at about 11.00 A.M. in front of House No. 3A/78-B, Vishnu Garden Extn., Delhi he intentionally or knowingly caused the death of Kulvinder Singli and caued injuries to Wanyam Singh with such intention or knowledge that if Waryam Singh had died he would have bean guilty of culpable homicide net amounting to murder.

(2.) He was found guilty for the offences punishable under ,Ss. 302 and 303 Indian Penal Code by Shri V. S. Aggarwal, Additional Sessions Judge, Delhi vide judgement dated 31-12-1985. Sucha Singh has been sentenced to imprisonment for life under S. 302 Indian Penal Code and to undergo R.I. for three months with a fine of Rs. 100 for the offence under Sec. 323 Indian Penal Code . It has further been ordered that in case of default of payment of fine he would suffer further R.I. for one month and that the substantive sentences shall run concurrently vide order of even date by the learned Add. Dist. Sessions Judge.

(3.) Being dissatisfied Sucha Singh has filed this appeal.