GURDEEP BAGGA Vs. STATE

JUDGEMENT

(1.) The appellant Gurdeep Bagga alias Pinki has been convicted for the offence punishable under S. 302 of the Indian Penal Code and sentenced to imprisonment for life and a fine of Rs. 2000.00 and in default to undergo rigorous imprisonment for six months. He was also charged for the offence under S. 27 of the Arms Act and sentenced to rigorous imprisonment for two years. The sentences were ordered to run concurrently.

(2.) Along with the appellant ASI Amar Singh and his son Ravinder Pal Singh alias Pappi were also tried on the charge under S. 302 read with S. 34 of the Indian Penal. Code. They were, however, given benefit of doubt and acquitted.

(3.) The scene of the crime is the Haus Khas market. Smt. Sudarshan Verma (hereinafter referred to as Public Witness 9) has a gas agency at E-9, Haus Khas. Public Witness 9 is doing the business under the name and style of Mohinil Gas Agency. E-9/3 is the number of the shop of Public Witness 9. Adjoining to the shop of Public Witness 9 on the right side is the shop E-9/2 of Mayur Tailors. On the left side is shop No. E-10/1 of Gupta Fancy Stores. The shop of Navyug Tailor is the third shop towards the left of the shop of Public Witness 9. There is a verandah in front of the abovesaid shops and beyond the verandah is the road. The occurrence is alleged to have taken place on the road in front of the shop of Public Witness 9.