DEEPAK MAHESHWARI,J. - (1.) The instant cr. appeal has been field by the appellant Moni Ram @ Mohan Lal under Section 374 Cr.P.C. against the judgment dated 26.3.2008 passed by the learned Addl. District and Sessions Judge (FT), Anoopgarh, District Sri Ganganagar in Sessions Case No.38/2007 (42/2007) whereby the appellant was convicted for offence under Section 302 I.P.C. and sentence of life imprisonment with fine of Rs.1,000/- was imposed against him. Further it is ordered that in default of payment of fine to further undergo one year rigorous imprisonment.
(2.) As per fats of the case on 17.6.2007 the complainant PW-1 Jasvinder Singh submitted a written report (Ex.P/1) before the SHO Police Station Gharsana at Government Hospital, Nai Mandi, Gharsana in which the complainant alleged that on 16.6.2007 at 8.00 pm in the evening my father left the house while saying that he is going to his agricultural field and come back in the morning because there is turn of water supply from the canal. As per facts stated in the written complaint on the date of incident, the elder father of the complainant Resham Singh and brother-in-law Pramjeet Singh were also visited his house. In the night at about 11-11.30 pm they heard hue and cry of his father and immediately take care of him and brought on a cot. There was injury upon the stomach and cloths were sustained with blood.
(3.) As per allegation of complainant, his father Balveer Singh informed that when he was returning from his field in the way the appellant Moni Ram and his two sons Gurdayal Singh and Sukhvinder Singh were met and they forcibly took him in their home and inflicted injury by knife. The complainant and other family members tried to shift the injured Balveer Singh in the Government hospital, but he died within 15 minutes.;