STATE OF HIMACHAL PRADESH Vs. OM PARKASH

JUDGEMENT

(1.) SINCE both the Death Sentence Reference No. 4001 of 2013 and Criminal Appeal No. 186 of 2014 have arisen out of the common judgment and order, dated 10.09.2013/18.09.2013, the same were taken up together for hearing and are being disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 186 of 2014 is instituted against the judgment and order, dated 10.09.2013/18.09.2013, rendered by the learned Sessions Judge (Forests), Shimla, H.P., whereby the appellant -accused, who was charged with and tried for an offence punishable under Section 302 of the Indian Penal Code, was convicted and awarded death sentence and a fine of Rs. 5000/ -. He was ordered to be hanged by neck till he was dead. The sentence was deferred until and unless confirmed by this Court. Learned Sessions Judge (Forests) submitted a Reference Petition to this Court for confirmation of death sentence bearing Death Sentence Reference No. 4001 of 2013.

(3.) THE prosecution has examined number of witnesses to support its case. The accused was also examined under Section 313 of the Cr.P.C. Accused denied the case of the prosecution. The accused was convicted and sentenced, as noticed hereinabove. Hence, this appeal.