DINESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) DINESH Kumar Was tried and convicted under Section 302, I.P.C. by Sessions Judge, Narnaul vide his order dated November 2, 1988 and was sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/ - and in default of payment of fine to undergo further Rigorous Imprisonment for six months.

(2.) FEELING aggrieved, he has filed this appeal.

(3.) AFTER the registration of a case, Inspector Sadhu Singh went to the spot. He prepared inquest report Ex. PC and sent the dead body for post -mortem examination. He prepared rough site plan of the place of occurrence Ex. P.R. with correct marginal notes. He took into possession knife Ex. P1 bushirt Ex. P19 and "Palang of Niwar". He also took into possession broken pieces of glass stained with blood. The accused was arrested by the police on December 16,1987.