PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PARKASH , 21, was convicted under Section 302 IPC by learned Sessions Judge, Rohtak. He was sentenced to life imprisonment. Co-accused Satbir, 24, was convicted under Section 323 IPC and was released on probation under Section 4 of the Probation of offenders Act by order dated May 12, 1990. The accused have preferred this appeal against their conviction and sentence.

(2.) BRIEFLY stated the prosecution version as given by Jage Ram PW4 in the first information report is as follows :

(3.) AT the trial, the prosecution examined Kali Ram PW5 as an eyewitness. Sage Ram, father of the deceased, who was immediately informed about the occurrence, was also examined. Zile Singh another eye-witness was given up as unnecessary. The prosecution also examined Dr. Raghbir Singh, who conducted the medico-legal examination of the injured and Dr. R. K. Chaudhary PW3, who conducted the postmortem examination, besides the investigating officers Head Constable Rohtash Singh and A-S.I. Rameshwar Dass.