RAM BABU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a jail appeal directed against the conviction under Section 302/34, Indian Penal Code, and the sentence of life imprisonment imposed by the Sessions, Judge. Ambala, upon Ram Babu, Mantu Ram and Smt. Geeta convicts.

(2.) THE victim of crime was Ram Charan, husband of Smt. Geeta accused. Ram Charan deceased was employed as a Chowkidar in the supply depot of the Indian Oil. The deceased and others, namely, Ghanshyam, Ram Saran and Raj Kishore were residing at Dera Batti Wala in Regiment Bazar, Ambala Cantt. The room of Raj Kishore and that of the deceased were adjacent to each other. Ram Babu accused who is the son of the maternal uncle of Ram Charan and the other accused Mantu Ram were residing with the deceased in the same quarter. The deceased was having suspicion that Ram Babu was having illicit relations with his wife Smt. Geeta and he used to quarrel with her on this account.

(3.) DR . R.P. Sharma PW 3 conducted autopsy on the dead body of Rain Charan on 1. 4. 1986 at 11.40 A. M. and found as many as 27 injuries as detailed in the post-mortem report Ex. PB. Death was opined to be due to asphyxia and vasovagal shock. The probable time that elapsed between injuries and death was stated to be instantaneous and between death and postmortem within 36 hours. After necessary investigation, the accused were challaned and committed