BRAHM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Brahm Parkash was tried and convicted under Section 394 read with Section 397 I.P.C and under Section 307 I.P.C. by Sessions Judge Rohtak vide his order dated 29.9.1988. Vide his order dated 30.9.1988, he sentenced Brahm Parkash accused to undergo imprisonment for life under Section 394 read with Section 397 IPC and to undergo imprisonment for life under Section 307 IPC. Both the sentences have been ordered to run concurrently.

(2.) Feeling aggrieved he has filed this appeal.

(3.) Prosecution case, in brief, is that on 29.2.1988 Lakhpat Rai P.W. and Subhash Chander deceased were returning from their shops to their house. Lakhpat Rai P.W. 8 is the brother of Subhash Chander deceased. When they reached near the house of accused-appellant, they saw the accused standing there having a knife in his hand. On seeing them, the accused shouted that they should give share of their day's earnings to him. On their refusal, the accused gave knife blow to Subhash Chander hitting him on his right hand. Another blow was given on the left side of chest of Subhash Chander. Lakhpat Rai raised an alarm. The accused left the spot with his knife. Subhash Chander was removed to hospital on the next day. On the statement of Lakhpat Rai, a case was registered. After investigation, the accused was tried, convicted and sentenced as mentioned in the earlier part of the judgment. Hence this appeal.