HARDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused appellants who have been convicted for the offence punishable under Sec. 302/34, IPC and have been sentenced to under rigorous imprisonment for life are in appeal before us.

(2.) We have heard the learned counsels for the parties. We have also considered the materials on record.

(3.) The conviction of the accused appellants appears to have been based on Digitally signed by the sole testimony of Sukhwant Kaur (P.W.1) who is the wife of the deceased and was examined as an eye-witness by the prosecution. We have perused the evidence of P.W.1 including the statements made in her cross-examination.