NAFE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is appeal by Nafe Singh. He has been convicted under Section 302. Indian Penal Code for the murder of Sain Dutta and sentenced to imprisonment for life and to pay a fine of Rs. 500/- or in default of payment. of fine, to suffer further rigorous imprisonment for six months.

(2.) THE occurrence took place at about 2 p. m. on December 27. 1968. At that time, the deceased and the appellant were having their respective mule carts with them. The deceased demanded certain amount from the appellant due to him on account of cart charges. The appellant told him in reply that he did not owe anything to him. Hot words and abusive laneuaae were exchanged by them. Lai Singh. Des Rai and Kalu Ram were present closeby. Lai Singh and Des Rai separated the two. The appellant drew a Khunta out of his cart and struck a blow on the head of the deceased. On receipt of the blow the deceased fell down and became unconscious. Lai Singh and Des Rai placed the deceased in his cart. Lai Singh took the deceased to the Medical College. Rohtak. Mast Ram, brother of the deceased met him on the wav. Mast Ram accompanied Lai Singh.

(3.) LEAVING the deceased in the hospital of the college. Lai Singh reached the City Police Station, Rohtak and lodged the first information report at 3. 30 p. m. It is Exhibit P. E. The deceased expired in the hospital at 4. 15 p. m. on December 27. 1968. The inauest report was drawn up. Dr. A. S. Chowdhary Deputv Chief Medical Officer Rohtak conducted the post-mortem examination of the deceased. He found the following iniuries on his person: