GULAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred by appellant, Gulab Singh, challenging the judgment and order dated 01.09.2009/04.09.2009, passed by learned Additional Sessions Judge, Karnal, (hereinafter as 'the trial Court'), convicting and sentencing the accused-appellant as under:-

(2.) The brief facts of the case in hand, as recorded by the learned trial Court stand reflected in the opening para of the impugned judgment, are being reproduced herein under:-

(3.) After the death of the victim on 14.11.2008, offence under Section 302 IPC was added. Subsequently, after recording of statement of Jeeta Ram, father of the deceased, offence under Section 302 IPC was deleted and offence under Section 304-B IPC was added.