LAWS(P&H)-2019-5-241

RAMESH Vs. STATE OF HARYANA

Decided On May 24, 2019
RAMESH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The present appeal has been instituted against judgment dated 22. 12.2016 and order dated 3.1.2017, rendered by learned Additional Sessions Judge, Jhajjar, in Sessions Case No. 249 of 2013. Appellant Ramesh was charged with and tried for the offence under Section 302 IPC. He was convicted and sentenced thereunder to undergo life imprisonment and to pay fine of Rs. 1,00,000/-, to be paid to the legal heirs of deceased Dharampal in equal shares.

(2.) The case of the prosecution in a nutshell is that on 23.9.2012, a quarrel took place between Dharampal (brother of the complainant) and Ramesh. Ramesh allegedly gave fist and kick blows on the chest and stomach of Dharampal (deceased). Complainant Nafe Singh got him treated from a private hospital at Kosli. He was brought back to the house. He felt severe pain in the intervening night of 27/28.9.2012 at about 12.00 midnight. He was taken to H-Way Hospital, Rewari. He succumbed to the injuries at 2.00 P.M. on 28.9.2012. FIR was registered. The dead-body was sent for post-mortem examination. Investigation was completed and challan was put up after completion of all the codal formalities.

(3.) The prosecution examined as many as 14 witnesses in support of the case. The statement of the accused was also recorded under Section 313 Cr.P.C. He denied the case of the prosecution. He has cited two witnesses in his defence. He was convicted and sentenced, as noticed above. Hence, the present appeal.