GOPAL THAKUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) GOPAL Thakur (55) faced trial by the murder of one Karri before the learned Additional Sessions Judge, Panipat. He was found guilty of the murder and convicted under Section 302 I.P.C., vide judgment dated November 25, 2002. He was sentenced to rigorous imprisonment for life and to pay fine of Rs. 7,000/-, in default of payment of fine he was to further undergo rigorous imprisonment for six months.Gopal Thakur has filed this appeal to challenge his conviction and sentence.

(2.) ACCORDING to the prosecution the appellant and the deceased were room mates and shared a room in a row of rooms in a colony near Canal Rest House Bohli, District Panipat. On October 20, 1998, Harbans Singh (PW-7), a labour contractor of Bohli, came to know from Nagina (PW-6), a pan shop owner in the above mentioned colony, that when the latter had gone to collect his outstanding dues from Karri he found the room locked. On peeping inside he saw Karri lying dead. On getting this news Harbans Singh (PW-7) accompanied Nagina (PW-6) back to Karri's room. The door was opened and Karri was found lying on the floor with face downwards and blood having oozed from the temporal region.

(3.) THE postmortem was conducted by a Board consisting of Doctors Jai Parkash Saluja (PW-1) and Dr. S.S.Kalra at General Hospital, Panipat on October 21, 1998.