MAHAVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Om Parkash (deceased) was murdered by his own brother Mahavir on 18.5.1995, in the area of village Naya Atela, Police Station Badhra, as a sequel of which, accused -appellant Mahavir (hereinafter referred to as 'the accused') was tried and convicted under Sec. 302 IPC. Consequently, he was sentenced to undergo rigorous imprisonment for life.

(2.) The facts as unfolded by the prosecution, in brief, are that Shyamo, mother of the accused, was first married to Amar Singh, out of whose loins Suraj Bhan and Chander Bhan were born. On the death of Amar Singh, she contracted karewa marriage with Dariya Singh, brother of Amar Singh, from whose loins, the accused Mahavir, Om Parkash (deceased), complainant Satbir Singh and three other sons were born.

(3.) The accused was residing illegally with Bala Devi wife of Phool Singh (brother of the accused), whereas Phool Singh was residing separately in his house. Om Parkash did not relish this act of accused and he used to advise him time and again that he was not doing proper. Om Parkash (deceased) and Satbir Singh were residing together in one house and other brothers used to reside separately.