RAM LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THE appellant herein has assailed the judgment of conviction and sentence passed against him, under section 302 read with Section 34 of the Indian Penal Code, allegedly for causing death of Gianu.

(2.) IN nut shell the prosecution case has been that on 2.2.2003 Krishan Chand (PW) was working in his fields, adjacent to the crematorium at Bhaur. At about 11.30 a.m., he noticed two male persons 1 Whether the reporters of Local Papers may be allowed to see the judgment ? yes. and one woman quarreling with each other. All were from 'Bengali community'. Out of them one man and woman were residing in the Kansa Khad crematorium for the last about 10 days. When Krishan Chand aforesaid had left his field, he found that all the three persons had continued quarreling but he could not understand their language, therefore, he did not know the reason for such an altercation which took place between them.

(3.) AUTOPSY of the dead body was got done from (PW5) Doctor H.K.Abrol, Sub Divisional Hospital, Sundernagar, District Mandi. He found the following injuries on the dead body: