MAST RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE appellant, Mast Ram, hereinafter referred to as the accused, stands convicted by the learned Additional Sessions Judge (II), Kangra at Dharamsala, for the offence under Section 302, Indian Penal Code and sentenced to rigorous imprisonment for life and to pay a fine of Rs. 5,000/-. In the event of non-payment of fine, the accused was sentenced to undergo rigorous imprisonment for a further period of six months.

(2.) BRIEFLY stated, the prosecution story is this. The accused is a resident of village Sug Tarkhana of Tehsil Indora, District Kangra. PW 1 Hans Raj, PW 3 Vijay Kumar, PW 5 Gian Chand and one Uttam Chand are also the residents of the same village.

(3.) UTTAM Chand (deceased) was the real younger brother of PW 1, Hans Raj. He was working as a carpenter in Delhi. He had come to the village on 5.8.1995 in connection with the performance of first death anniversary of his mother.