RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has preferred this appeal challenging the judgment/order of conviction and sentence, both dated 04.03.2009, passed by the Sessions Judge Hisar, whereby the appellant was convicted for the offence under Section 302 IPC and was sentenced to undergo rigorous imprisonment for life along with a fine of Rs. 2000/-. In default of payment of fine, he was to further undergo rigorous imprisonment for one year.

(2.) Om Parkash complainant gave a statement to the police on 08.10.2007 relating to an incident which occurred the previous night at about 11:00 P.M. in which his sister Bhagwati aged 40 years was murdered by Ram Niwas, his brother-in-law.

(3.) During trial, the prosecution examined Om Parkash PW8 and Rameshwar PW9 who were the eye-witnesses besides the police officials who spoke about the disclosure statement and the recovery of the iron rod. The prosecution had also examined the Investigating Officer.