KRISHAN Vs. STATE OF HARYANA
LAWS(SC)-1997-5-9
SUPREME COURT OF INDIA
Decided on May 01,1997

KRISHAN Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Consequent upon dismissal of his appeal by the High Court Krishan, the appellant herein, stands convicted under S. 302, IPC and sentenced to death for committing the murder of Ranbir, his brother-in-law, on October 23, 1994 inside District Jail, Sonepat, where the former was undergoing a sentence of imprisonment for life and the latter was an under-trial prisoner.
(2.) According to the prosecution case on the fateful day at or about 10-45 a.m. when the deceased was getting himself shaved by Ram Phal (P.W. 3), who is a barber by profession and at the material time was serving a sentence, in Barrack No. 3 of the Jail, the appellant came there with kassi (spade) in his hand and inflicted two successive blows on the head of Ranbir, with whom he had a property dispute as a result of which he fell down and started bleeding profusely. Ram Phal raised an alarm which attracted the attention of Head Constable Som Nath, who was on duty nearby. Ram Phal and Som Nath chased the appellant who had fled away in the meantime with the kassi, and nabbed him with great difficulty. They snatched the kassi from him and put him inside Barrack No. 4. They then went to Shri Ashok Kumar (P.W. 4), Assistant Superintendent of the Jail and narrated the incident and also handed over the kassi to him. Shri Kumar then arranged a vehicle to shift Ranbir to the General Hospital, Sonepat. There Ranbir was examined by Dr. R. R. Mittal (P.W. 1) and he found the following:- "1. Incised wound in front of the left pinna extending upto mid-line of vault of skull which was 12 x 1 cms. x bone deep. Fresh bleeding was present and brain matter was coming out of the injury, and 2. Incised wound on the skull from its middle to parieto-temporal region measuring 10 x 1 cms. x bone deep with fresh bleeding. Brain matter was coming out of the injury. X-ray was advised in respect of skull and surgical opinion was sought."
(3.) According to the doctor, both the aforesaid injuries could be caused by a sharp-edged weapon like kassi. The doctor sent a ruqa (Ext. PB) to In-charge, Police Post General Hospital, Sonepat, at 12 noon.;


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