GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We will be deciding Criminal Appeal No. 507-DB of 2002 and Criminal Revision No. 1987 of 2002 by this common judgment, as they arise out of the same judgment/order dated 10.6.2002 of the learned Sessions Judge, Fatehgarh Sahib vide which he convicted Gurmeet Singh son of Kehar Singh under Section 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 10,000/-, in default, to further undergo RI for 2 years.

(2.) The learned trial Court in its wisdom acquitted Jaswinder Singh son of Kehar Singh and Kehar Singh son of Jaimal Singh who were also charged along with the appellant for the commission of the offence. The State has not filed an appeal against their acquittal.

(3.) The case of the prosecution is unfolded by the statement of Prem Singh son of Mehma Singh Ex.P7 given to ASI Mam Raj in the revenue limits of Village Bhamarsi Buland.