T.R.HANDA,J. - - (1.)The appellant Karam Singh was charge sheeted by the Additional Sessions Judge, Dharamsala under Section 302 of the Indian Penal Code for having Committed the murder of one Mohinder Singh on 1 -11 -1979 at Kopahri. The appellant plead guilty to that charge. The learned Additional Sessions Judge accepted the plea of guilty put forward by the appellant and vide his order dated 20 -2 -1980 convicted the appellant of the offence under Section 302, I. P. C. Later after hearing the appellant on the point of sentence the learned Judge sentenced him to undergo life imprisonment and to pay a fine of Rs. 5,000 or in default of payment of fine to undergo further rigorous imprisonment for two years.
(2.)The appellant has in this appeal challenged the above mentioned order of his conviction and sentence. The appellant now denies if he committed the murder of Mohinder Singh or if he pleaded guilty to any charge of murder before the Additional Sessions Judge. His contention is that he suffers from mental disorder and on that score he often used to talk irrelevant.
(3.)This appeal was received from Jail and was put up before us on 20 -11 -1981. Since the appellant was not represented by any counsel and was reported to be an indigent person, we requested Shri D. K. Khana, an Advocate of this Court to argue this appeal on behalf of the appellant. Shri Khana very Kindly offered to appear and argue for the appellant as amicus curiae. He was allowed enough time to inspect the record and prepare tbe case.
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