MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present set of appeals filed by accusedappellant, Major Singh (hereinafter referred to as 'the appellant') arises from the order dtd. 3/4/2014 passed by Punjab and Haryana High Court in Criminal Appeal No. 421 of 2002 and Criminal Revision No. 391 of 2002, whereby the appeal and revision petition were allowed, the acquittal by the Trial Court was set aside and the appellant SignawasL convicted under sec. 302 IPC[1] and sentenced undergo imprisonment for life and pay fine of Rs.5,000.00.

(2.) Prosecution's case arises from a two-day incident and it unfolds as follows:

(3.) Sukhraj Singh went to the Police Station, where he met ASI Arnail Singh at Husnar Chowk, Gidderbaha and his statement was recorded in writing. The police, after making endorsement, sent the same to police station-Kotbhai for registration of FIR. The police visited the spot and prepared rough site plan and blood-stained earth was lifted from the spot.