TEJU @ TARSEM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal arises against the impugned judgment of conviction and order of sentence dated 22/24.09.2004 passed by Addl. Sessions Judge (Fast Track Court), Karnal vide which the accused-appellant was convicted under Section 307 IPC and sentenced to undergo rigorous imprisonment for a period of 07 years and pay a fine of Rs.2,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of six months.

(2.) The story of the prosecution in brief is as follows:

(3.) The investigation was set in motion, accused Teju @ Tarsem and Daler Singh were arrested on 03.12.2003 and weapon of offence i.e. knife was recovered from appellant Teju @ Tarsem vide recovery memo Ex.PF/7. Finally, they were charged under Section 307 read with Section 34 IPC to which they pleaded not guilty and claimed trial.