RAJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 14.2.2000, passed by the learned trial Court, whereby the appellant has been convicted under Section 307 of the IPC and sentenced to undergo RI for 7 years and to pay a fine of Rs.2,000/-, in default of payment of fine to undergo further imprisonment for one year.

(2.) Brief facts are that PW8-Bahadur along with his uncle Richhpal was standing at bus stand Nangthla. Meanwhile, Amar Singh father of Bahadur was also seen coming towards the bus stand and when he reached near the hospital, the appellant stopped him and gave 6/7 blows with iron pipe wrench on his head, eye and face. Motive behind causing injuries was alleged to be that Amar Singh had been defeating Khajan Singh father of the appellant in the elections. On the statement of PW8-Bahadur the present FIR was registered. However, during the pendency of the trial, injured Amar Singh died.

(3.) Custody certificate of the appellant has been placed on record. As per the same, he has undergone actual sentence of one year six days and twenty nine days.