SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Subhash has challenged the impugned judgement passed by the trial Court vide which he was convicted under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 10,000/- and in default of payment of fine, to undergo a further period of 2 months. He was also convicted under Section 307 IPC and was sentenced to undergo R.I. for 5 years and to pay a fine of Rs. 5000/-, and in default of payment of fine, to undergo a further period of 1 month.

(2.) The case of the prosecution is that on 17.11.2010 at about 5.30 a.m., PW4 Munni Devi, the sister of Kamla Devi (since deceased), heard a noise emanating from the room of accused Subhash. She went inside and found accused Subhash causing injuries to Kamla Devi with a Kulhari. Ram Saroop, a resident of the same village, came to the spot. Accused Subhash caused injuries to Ram Saroop as well with Kulhari. Thereafter, PW4 raised hue and cry. A number of persons were attracted to the spot. Accused Subhash ran away from the house with Kulhari.

(3.) PW5 Dr. Dalel Singh conducted post mortem examination on the dead body of Kamla Devi on 17.11.2010 at about 4.15 p.m. He found incised wounds on the forehead, left side face, eyebrow, left temporo frontal region of skull, left temporo occipital region of skull and the medial aspect of right forearm.