RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Criminal Appeals Nos. 291-DB and 511-DB of 1983 as also Criminal Revision No. 627 of 1983, as they all arise out of the same incident.

(2.) Vide his judgment dt. 4-3-1983 and order dt. 5-3-1983, the learned Additional Sessions Judge, Kurukshetra, convicted and sentenced the two appellants as under : Ram Kumar and Ratna appellants. U/s. 302/34, I.P.C. Imprisonment for life each

(3.) Ram Kumar appellant was the real brother of Chander Shekhar deceased who lost his life in this incident. There was some controversy with regard to land raging between the members of the family. It would be useful to refer to the following pedigree table to understand the nature of this controversy : -