RAVINDER SINGH @ KAKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These appeals arise out of the judgment dtd. 22/2/2011 passed by the High Court of Punjab and Haryana in a case in which two children namely; Aman Kumar and Om, aged about 10 years and 6 years respectively were kidnapped and murdered. There were three accused namely; Anita @ Arti (mother of the children) (A-­1); Ravinder Singh @ Kaku (A-­2) and Ranjit Kumar Gupta (A-­3). The Trial Court convicted all the three accused and sentenced them to death for the offence punishable under Sec. 302 read with 120B IPC and rigorous imprisonment for 10 years and fine of Rs.5000.00­each for the offence punishable under Sec. 364 IPC.

(2.) Being aggrieved by the Trial Court order, the present appellant filed a criminal appeal before the High Court of Punjab and Haryana, which got tagged along with the criminal appeals filed by the other co-­accused persons.

(3.) The High Court, vide judgment dtd. 22/2/2011, acquitted Anita @Arti (A-­1) and Ranjit Kumar Gupta (A-­3) and partly allowed the appeal filed by Ravinder Singh @ Kaku (A-­2) and while setting-­aside the death penalty, sentenced him to undergo rigorous imprisonment for 20 years under Sec. 302 IPC.