PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the judgment dated 20.2.2006 of the Additional Sessions Judge, Panipat, whereby he convicted Parkash son of Ujala Singh under Section 302 IPC and sentenced him to undergo life imprisonment. A fine of Rs. 5,000/- was also imposed, in default of payment of fine to further undergo R.I. for one year. Parkash was also convicted under Section 25 of the Arms Act and sentenced to undego R.I. for two years. Both the sentences were ordered to run concurrently.

(2.) THE learned trial acquitted Ramesh alias Durjan Son of Partap and Surinder alias Kala son of Sheo Ram, who were arrayed as accused, along with Parkash son of Ujala Singh.

(3.) KARAN Singh stated, that Ajit Singh son of Dharam Pal was his real uncle's son. Ajit Singh had made a wrestling play ground near the pucca canal on Jattal road. The name of wrestling play ground was Ajit Pahalwan. On 18.3.2000 in the evening Karan Singh and his real uncle Prem Singh went to the house of Ajit and stayed with him in the night. On 19.3.2000 in the morning, Ajit took them along to show his wrestling play ground. At about 7.45 a.m., Surender alias Kala, Durjan son of Partap and Parkash son of Ujala came there on a motorcycle. Surender and Durjan got hold of Ajit and Parkash fired a shot from a pistol, which hit Ajit near the right ear. Thereafter, all of them ran away on the motorcycle. Earlier, a quarrel had taken place between Ajit and Parkash. Cases were registered on both the sides, which were still pending.