BALKAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an appeal preferred by the accused-appellant against the judgment dated 4-10-1995 vide which he was convicted under S. 302, IPC and the order of sentence dated 10-10-1995 vide which he was sentenced to undergo life imprisonment, passed by the learned Sessions Judge, Ambala.

(2.) The present case was registered on 28-3-1994 against the appellant and his two co-accused in the police station, Mulana, on the statement of PW. Hari Chand, under Ss. 302/304-B/34, IPC. All the three accused were tried by the learned Sessions Judge, Ambala and vide his judgment dated 4-10-1995, the learned Sessions Judge, Ambala gave the benefit of doubt to the two accused namely Smt. Batheri and Gainda Ram, the parents of the present appellant and they were acquitted. The learned Sessions Judge, also acquitted the present appellant Balkar Singh under S. 304-B/34, IPC while giving the benefit of doubt to him.

(3.) Against the acquittal of the appellant u/S. 304-B/34, IPC and of co-accused under all the above mentioned Sections the State or the Complainant has not filed any appeal or revision. Therefore, we need not go in the details of the facts of this case because now the issue for consideration before us is qua the conviction of accused-appellant Balkar Singh under S. 302,IPC.