DHANWANT SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) learned counsel for the parties.

(2.) The appellant along with accused Khushwant Kaur, was convicted by the trial Court under Section 120-B of the Indian Penal Code (for short, 'the IPC') and sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/-; in default to undergo rigorous imprisonment for two months. They were further convicted under Section 364 IPC and sentenced to undergo rigorous imprisonment for a period of seven years and to pay fine of Rs. 500/-; in default to undergo rigorous imprisonment for one month. The appellant was also convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/-; in default to undergo rigorous imprisonment for two months. The appellant was then convicted under Section 201 IPC and sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs. 500/-; in default to undergo rigorous imprisonment for one month. All the sentences were ordered to run concurrently. On appeals being preferred, the High Court acquitted accused- Khushwant Kaur whereas confirmed the conviction of the appellant. Hence, this appeal by special leave.

(3.) From the perusal of the impugned judgment, it would be clear that conviction of the appellant is based upon only two circumstances, namely, one that the deceased was last seen in the company of the appellant and secondly, upon disclosure statement said to have been made by the appellant dead body of the deceased was recovered.