RAMESH KUMAR Vs. STATE

JUDGEMENT

(1.) Ramesh Kumar s/o Parbhat was tried for the offence of murder under S.302, I.P.C, on the allegations that on 3rd July, 1983 at 7.45 p.m. at Chowk Argarha, Chandni Chowk. Delhi committed murder by intentionally or knowingly causing the death of Dinesh Kumar and thereby committed an offence punishable under S.302, I.P.C. He has been found guilty of the said offence and sentenced to imprisonment for life along with a fine of Rs. 100/- or in default further R.I. for one month vide judgement and order dated 25th April, 1986 by Shri V.S. Aggarwal, Addl. Sessions Judge, Delhi.

(2.) Feeling aggrieved from his conviction and sentence Ramesh Kumar has filed this appeal.

(3.) Briefly stated the prosecution story is as under :- Dinesh Kumar was brought to the casualty of LNJPN Hospital, New Delhi by Raju (PW 3) with alleged history of having been stabbed by some one. The injured was examined by Dr. Akshay Bhardwaj vide MLC (OPD Card) Ext. PW 17/A proved by Record Clerk K.K. Chhibar (PW 17) since the doctor had already left the hospital and his present whereabouts were not known. The injured was declared as brought dead having lacerated wound and one incised wound.