(1.) THE appellant named above has filed the present appeal against the judgment dated 20.10.1986 delivered by Shri K.K. Varma, Sessions Judge, Balaghat, holding the accused/appellant guilty for committing an offence punishable under section 302 of the IPC and sentencing him to imprisonment for life.
(2.) PROSECUTION case is that 2 to 3 days prior to 6.3.1986 accused/appellant Rajendra tried to enter Mayur Talkies without purchasing any ticket. Thereupon Dilip Kumar who happened to he the gate keeper of Janta Class of the said talkies prevented the accused from entering the said class in the said cinema -hall. Thereupon, the accused drew a dagger and threatened to kill Dilip. However, at that time Prem Lal alias Hanuman and others intervened and saved Dilip Kumar.
(3.) ACCUSED knocked the door of booking office whereupon Dilip opened the said door. As soon as he opened the said door, accused/appellant dealt dagger blows one after the other on the person of Dilip Kumar. On account of repeated blows having been dealt by means of dagger Dilip sustained four fatal injuries.