DHARAMBIR @ DHARMA Vs. STATE OF HARYANA
LAWS(SC)-2024-4-45
SUPREME COURT OF INDIA
Decided on April 16,2024

Dharambir @ Dharma Appellant
VERSUS
STATE OF HARYANA Respondents


Referred Judgements :-

PRITINDER SINGH @ LOVELY VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

MEHTA,J. - (1.)Vide judgment and order dtd. 3/5/1999, learned Sessions Judge, Bhiwani convicted the appellant for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and by an order of sentencing dtd. 10/5/1999 awarded sentence of life imprisonment and fine of Rs.500.00, in default of payment of fine, to further undergo rigorous imprisonment of six months to the appellant.
(2.)The appellant challenged the said judgment by filing Criminal Appeal No. 259-DB of 1999 in the High Court of Punjab and Haryana at Chandigarh. The Division Bench rejected the appeal vide judgment dtd. 21/4/2008 and affirmed the judgment and order of conviction and sentence passed by the trial Court.
Brief Facts: -

(3.)The prosecution case in nutshell is that on 5/6/1998, at around 08:30 a.m., deceased Karambir, his brother Krishan Kumar (PW-5), Ravinder (PW-6) and Mahender (PW-7) along with two acquaintances (Mahender and Suresh) had gone to Prabhat Cinema, Bhiwani. At about 11:30 a.m., the accused appellant who was also present there, thrust a knife in the chest of Karambir causing his instantaneous death and escaped leaving the knife behind. The motive attributed to the accused appellant for committing the offence was that he bore a suspicion in his mind that deceased Karambir was involved in illicit relations with his wife.


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