RAM LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal under Section 374 Cr. P.C. has been received through jail. The appellant (hereinafter referred to as the accused), has preferred this appeal against the judgment of the learned Sessions Judge, Chamba in Sessions Trial No. 39/9. Since the accused is lodged in jail, Mr. Virender Verma, Advocate, was appointed as legal aid counsel on behalf of the accused.

(2.) THE learned Sessions Judge has convicted and sentenced the accused as follows. Sr. No. Offence Sentence imposed 1. 307 I PC Ten years simple imprisonment and fine of Rs. 10,000/ -. In default of payment of fine, the convict shall further undergo simple imprisonment for one year 2. 326 IPC Ten years simple imprisonment and fine of Rs. 10,000/ -. In default of fine amount, the convict shall further undergo simple imprisonment for one year

(3.) THE prosecution in support of its case examined 15 witnesses. Incriminating circumstances were put to the accused in his statement recorded under Section 313 Cr.P.C. to which defence of the accused is of total denial. According to him he had been implicated falsely since the complainant had taken away his sheep and goats and when he asked for the same, they beat him up.