RAM LAL Vs. STATE OF RAJ

JUDGEMENT

(1.) This appeal has been filed by accused-appellant Ram Lal, who has been convicted and sentenced on 23.5.2006 in Sessions Case No. 68/2005 titled as State vs. Ram Lal(relating to FIR No. 228/2004) as follows:-

(2.) All the three substantive sentences were ordered to run concurrently by the trial court.

(3.) As per the prosecution story, accused-appellant Ram Lal had committed a murder of Ram Narayan also in the past but he was acquitted by the court in that case. After acquittal against the charge of murder of Ram Narayan, accused-appellant was annoyed with the friendship of Ishar Ram with Prabhu who was son of Ram Narayan and because of that enmity, he fired at Ishar Ram also causing his murder on 13.6.2004 in the village Sinjguru. The trial court has relied upon the statements of three eye-witnesses as well as upon the recovery of pistol from the possession of accused-appellant Ram Lal and then convicted and sentenced him under Section 302 of Indian Penal Code and under different sections of Arms Act, 1959.