KARAM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction recorded by the learned Additional Sessions Judge (2). Kangra at Dharamshala dated July 10. 2000.

(2.) Karam Chand, appellant herein (A-1 for short), was tried alongwith Vikas Chauhan Bantu (A2) and Sudhir Shimpu (A3) for an offence punishable under Section 302 read with Section 34 of the Indian Penal Code for having killed Kuldip Kukar on the night intervening March 12 and 13, 1999 at village Jhanjharta in Mauza Bandla of Tehsil Palampur in the District of Kangra, A-2 and A3 were acquitted by the learned Trial Judge, whereas, A-1 was convicted for the offence punishable under Section 302 of Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rupees 5,000/-. In case of default in the payment of fine, accused is to suffer further Rigorous Imprisonment for a period of one year.

(3.) Dissatisfied with his conviction, A-1 has filed the present appeal. Prosecution case: