RANDHIR SINGH Vs. STATE

JUDGEMENT

(1.) This is a most extraordinary case in that a murder is stated to have been committed by means of running a man over by a tractor. The appellant is Randhir Singh and he has been convicted of having murdered Risala on the 25th August, 1955 at about 8.30 A.M. as given in the first information report.

(2.) About eight or ten years ago Vijai Nand of village Charao gave 382 Bighas 12 Biswas of land to Risala. Vijai Nand wanted the land to be vacated but this Risala was not prepared to do.

(3.) On the 13th November, 1950 Vijai Nand got a notice of ejectment issued against Risala and Risala brought a suit contesting the notice of ejectment and a compromise was effected in the Court of the Assistant Collector on the 13th October, 1952 as a result of which the rent was increased to Rs. 1200/- a years. Vijai Nand again got a notice of ejectment issued which was contested by Risala by a suit on the 13th January, 1953.