JAI BHAGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Jai Bagwan along with his brother Chandgi Ram, Chandgi Ram's son Rajesh and his own wife Pushpa faced trial before the learned Additional Sessions Judge, Gurgaon, on the charges of murder of Jai Bhagwan's nephew Karambir and for causing injuries to Rambir (PW-9).

(2.) Out of the four accused only Jai Bhagwan was found guilty and convicted vide judgment dated Dec. 14, 2002. Jai Bhagwan was sentenced to imprisonment for life under Sec. 302 Indian Penal Code and imprisonment for 2 years under Sec. 324 Indian Penal Code. He was also sentenced to fines and imprisonment in default of payment. All the sentences were directed to run concurrently.

(3.) This case involves a dispute between three sons of Jage Ram of Ladpur who had been adopted by his maternal aunt Panchi of Chhilarki. The three sons were Sube Singh, Jai Bhagwan and Chandgi Ram. The deceased in this case and the injured witness Rambir (PW-9) are the sons of Sube Singh while Sube Singh's brothers Jai Bhagwan and Chandgi Ram, farmer's wife Pushpa and latter's son Rajesh are the accused. Sube Singh's wife Khilliya (PW-8) was the other eye- witness to the occurrence. The prosecution alleged that Jage Ram had land in both his ancestral village Ladpur and his adopted village Chhilarki. After Jage Ram's death, his property was inherited by his three sons in equal share. Jai Bagwan and Chandgi Ram sold the land in Ladpur, including the share of Sube Singh, but did not nay the share of the sale price to Sube Singh. This led to the differences between the three brothers and the members of their families.