MULKH RAJ Vs. STATE AND OTHERS

JUDGEMENT

(1.) Appellant Mulkh Raj alias Manohar Lal (aged 21 years) son of Hans Raj resident of Village Nagrota Gujroo, Mohra Kandharnoo, Tehsil Billawar, District Kathua (hereinafter to be referred to as 'accused') stands convicted under section 302 RPC and sentenced to undergo imprisonment for life vide judgment/order dated 30/31.08.2012 of learned Sessions Judge Kathua. Aggrieved thereof, he has preferred Criminal Appeal No. 67/2012. However, the sentence awarded to him is subject to confirmation by this Court in terms of section 374 CrPC (State Code), as such, Criminal Reference No. 21/2012.

(2.) Deceased in this case is one Vipan Kumar son of Albelu Ram resident of village Paswar (Dhaggar) block Duggar Tehsil Bani (hereinafter to be referred to as 'deceased'). He was of the age of 16 years at the time of alleged occurrence.

(3.) The episode as alleged took place when the deceased, accused and certain other boys were playing cricket in a field situated at village Dhaggar, the village of the deceased.