LAKHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The first accused Roshan Lal and the second accused Lakhbir Singh were convicted for offence under Section 302 of the Indian Penal Code, but unfortunately they were sentenced to undergo only 10 years rigorous imprisonment each, which is quite against the spirit of the penal provision under Section 302 of the Indian Penal Code.

(2.) Lakhbir Singh has preferred Criminal Appeal No. 842-SB of 2000 and Roshan Lal has preferred Criminal Appeal No. 857-SB of 2000. Aggrieved by the quantum of sentence imposed on them, the State on its part has also preferred Criminal Appeal No. 929-SB of 2000.

(3.) The case of the prosecution is that these two accused committed murder of the victim Harpreet Singh by strangulating his neck with a piece of cloth and took away the grocery and a silver ring possessed by the deceased.