KRISHAN DUTT Vs. STATE OF HARYANA

JUDGEMENT

(1.) KRISHAN Dutt (56) along with his sons Parmod (32), Vinod (19), wife Angoori Devi (55), Parmod's wife Sunita (29), brother-in-law Prem Singh alias Prem Chand (30) were tried by the learned Additional Sessions Judge, Sonepat, for Jai Kanwar's murder. The learned trial Judge convicted Krishan Dutt, Parmod and Vinod and sentenced them to rigorous imprisonment for life. They were also convicted under Section 307 read with Section 34 etc. IPC. Parmod was convicted under Section 25 of the Arms Act. Other lesser sentences of imprisonment and fine were also passed, vide judgment dated October 11, 2004. Angoori Devi, Sunita and Prem Singh alias Prem Chand were acquitted.

(2.) ON the same day the learned Additional Sessions Judge had also concluded the trial based on the complaint filed by Angoori Devi, under Sections 436, 452, 307, 506, 323, 120-B IPC against Ram Kanwar and 16 others. The case ended in the acquittal of the accused.

(3.) THE occurrence in which Jai Kanwar was killed had taken place on July 21, 2001 at 1.30 p.m. in Teha, District Sonepat. At the outset it would be appropriate to describe the background of the dispute between the two groups i.e. between Krishan Dutt and others on the one hand and Ram Kanwar and his brothers including Jai Kanwar on the other.