Mukteshwar Prasad, J. - (1.) Accused Vijay Kumar @ Kalloo Singh, son of Vir Pal Singh, has preferred this appeal form Jail against the judgment and order dated 14.10.2003 whereby he was found guilty under Section 302 of the Penal Code and was sentenced to undergo imprisonment for life.
(2.) The relevant facts as revealed from the FIR and other material on record are as under:
(3.) Vir Pal, the deceased, had three sons, namely Vijay Kumar @ Kalloo Singh, Sudesh Singh and Aadhesh Singh. He had four daughters also, including Amresha. The first two daughters were married. The appellant is the eldest son of his father. The deceased had given about 4 Bighas agricultural land to the appellant for cultivation which was mortgaged by him. He was, therefore, demanding more land for cultivation.;