PRADEEP Vs. STATE

JUDGEMENT

(1.) All the above captioned appeals lay a challenge to the judgment and order dated 11.9.2007 convicting the appellants for the offence punishable under Section 302 IPC. The finding returned by the learned Trial Judge is that the prosecution has successfully proved that acting in concert the appellants murdered deceased Kalo Singh at around 3:00 PM on 4.3.2007.

(2.) In sustaining the conviction of the appellants the learned Trial, Judge has held that the eye-witness account given by Ajab Lal PW-6 and Shambhu Singh PW-7 needs to be accepted as the witnesses were found to be credible.

(3.) Shambhu Singh PW-7 is the younger brother of the deceased and Ajab Lal is friend of Shambhu Singh.