CHAND RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) CHAND Ram son of Dei Ram stands convicted under Section 304 Part II of the Indian Penal Code vide impugned judgment of learned Sessions Judge, Jind dated September 11, 1995. He has been sentenced to undergo RI for seven years and to pay a fine of Rs. 500/-, in default of payment of fine, to further undergo RI for 15 days. Aggrieved by the impugned judgment of conviction and sentence, he has preferred the present appeal.

(2.) LILA , his real brother, was also booked, but he stands acquitted. No appeal has been preferred by the State against his acquittal.

(3.) ON 4.6.1994, the present appellant and his brother were arrested. In pursuance of the disclosure statement made by the appellant, one knife was got recovered from the place of concealment. After the completion of the investigation, the present appellant and his brother were challaned.