MOHINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mohinder Singh was convicted under Section 302 IPC by Shri S.K. Jain, Sessions Judge, Kurukshetra vide his order dated April 19, 1988 and was sentenced to undergo imprisonment for life.

(2.) Prosecution case, in short, is that on November 13, 1987 Amar Singh was going to his house from his fields in Kaithal at about 5.45 P.M. At the same time, Sat Pal and Kale Ram were also going. Mohinder Singh appellant riding a bicycle came from Chandana Gate and intercepted Sat Pal. Mohinder Singh said that he will teach Sat Pal a lesson as he had not allowed him to take canal water on the previous day. Saying this, Mohinder Singh gave knife injuries to Sat Pal and after giving knife blows, Mohinder Singh went away on his bicycle. Amar Singh P.W. ran after Mohinder Singh but could not catch him. Sat Pal, after receipt of injuries, walked a little distance but fell down and died on the spot. Kale Ram informed the police.

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