VIKRAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE applicant is Manmohan Lal. His son-in-law Vikram and one Sohan Lal had forcibly entered his house in Kikarwala Rupa, Police Station Khui Khera, District Ferozepur, on June 3, 2007 Vikram and Sohan Lal inflicted gun shot injuries on Manmohan Lal and the members of his family and escaped. FIR 59 was registered at Police Station Khui Khera on June 4, 2007 under Sections 450/307/325 IPC and 27 of the Arms Act.

(2.) VIKRAM and Sohan Lal were tried by the learned Additional Sessions Judge, Ferozepur. They were both found guilty and convicted under various sections of IPC. Vikram was sentenced to life imprisonment under Section 307 IPC and other lesser concurrent sentences for other offences. Sohan Lal received maximum sentence of five years under Section 307 IPC and other concurrent sentences. Vikram has filed Crl. Appeal 776 DB of 2008 which is pending.

(3.) THE learned counsel for the complainant has prayed for dismissal of the Criminal Appeal 776 DB of 2008 on the ground that Vikram has escaped from custody and is absconding.