LALLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is directed against the judgment of conviction dated 10.10.2013 and order of sentence dated 11.10.2013 whereby appellant Lallu @ Lal Mohan has been held guilty and convicted and sentenced as under:

(2.) BRIEFLY , the prosecution case is that on 02.02.2013 at about 9.30 P.M. Mukand (since deceased) was found murdered in his residential quarter in a stud farm, Sultan Singh near Westend Vatika in the area of Police Station Sohna, Gurgaon. Complainant Kali Munda reported to the police that he was resident of stud farm Sultan Singh and Mukand was also living there along with his wife Shukni, daughter of brother of his wife and originally resident of Village Ghora Ghat Police Station Lohan, District Jaspur, State Chhatisgarh. They had been doing labour work from last 5 -6 months. The relations were strained between the couple i.e. Smt. Shukni and Mukand. As appellant Lallu @ Lal Mohan was staying with Shukni and Mukand and appellant was aware that Shukni was being given ill treatment by her husband and, as such, he had committed the murder of his 'Jija' (sister's husband) with 'Farsa'. As per complainant, accused fled away from the spot after committing the murder.

(3.) THE prosecution examined 14 witnesses in all.