LALDIN Vs. STATE

JUDGEMENT

(1.) This is an appeal from jail by pne Laldin against the judgment & order of the learned Ses. J. of Mahasu & Sirmur, dated 17-4-1951, convicting him under Section 302, read with Section 34, I. P. C., & sentencing him to transportation for life.

(2.) Pour persons, namely, Mohammad Ali, his brother Ranjha, son Bhura & sonin- law Laldin (the present appellant), were committed to sessions to take their trial under Section 302, read with Section 34, I. P. C., for the murder of one Durga.

(3.) The prosecution case was that Durga deceased having killed some buffaloes of Mohammad Ali, the said four accused avenged themselves by making a forced entry into the 'dogri', or small house, of Durga at about midnight between the 23rd & 24th of August, 1950, & strangled him to death. Mohammad Ali is said to have sat on Durga's chest, Bhura to have held him by the arms & the appellant by the feet, & Ranjha to have throttled him to death.