GALLA @ GULAB Vs. STATE

JUDGEMENT

(1.) Heard Mr. Niranjan Gour, amicus curia, appointed by the court for the appellant and Mr. V.R. Mehta, learned Public Prosecutor. Perused the record.

(2.) The appellant has been convicted on a charge under Sec. 302 of the Indian Penal Code and sentenced to undergo life imprisonment. This is an appeal against the conviction and the sentence.

(3.) The appellant was prosecuted alongwith one Badji, who has been adquitted by the trial court of the charge under Sec. 302 read with Sec. 34 IPC. F.I.R, was lodged against the appellant and Badji at the Police Station, Dhariyawad on 20.08.92 by Chunia P.W. 1 alleging that his father was done to death by Galla by means of sword and Badji was with him. The incident was said to be of 19th August, 1992 at 7.00 P.M. and the report was lodged at 6.00 A.M. with on 20th August, 1992, at a Police Staion, which was at a distance of 15 kilometers.