INDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The abovenoted three appeals arising out of the judgment dated 2-12-2000 of the learned Additional Sessions Judge, Shimla, in Sessions Trial No. 16-S/7 of 1996 are being disposed of together by this single judgment.

(2.) Each of the three appellants, hereinafter referred to as the accused, stands convicted for the offences under Section 452, 307 and 302 read with Section 14, Indian Penal Code and sentenced as under :-

(3.) Briefly, the prosecution story may be thus stated. Accused Mansha Ram is the son of PW 10 Ganga Ram, while accused Sanjay Kumar and Inder Singh alias Bhola are the sons of accused Mansha Ram. PW. 11 Tula Ram had purchased 16 Bighas of land in the year 1985 from PW. 10 Ganga Ram. Accused Mansha Ram had assailed such sale of land by his father PW. 10 Ganga Ram by way of a civil suit. Such suit was dismissed by the trial Court and an appeal was preferred by accused Mansha Ram before the District Judge, Shimla.