LAKHWINDER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been instituted against the judgment and order dated 08.01.2005 rendered by the Additional Sessions Judge, Amritsar, in Sessions Trial no.42, dated 22.08.2003 whereby, the appellants were charged with and tried for the offences punishable under Section 302 read with Section 34 of the Indian Penal Code (in short 'IPC'). The appellants were convicted thereunder and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.3,000/- each and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months each.

(2.) The case of the prosecution in a nutshell is that Mohinder Singh had lodged a report with the police to the effect that his son Davinder Singh was married with Jasbir Kaur. One daughter was born. He was living separately from joint family. Davinder Singh was working as a Welder in Putlighar, Amritsar. On 20.03.2003 his son left the house at 4.00 A.M. In the evening his dead body was found lying near the Chali Khuh park. His statement was recorded vide Ex.PK, on the basis of which FIR Ex.PK/3 was registered. The dead body was sent for post-mortem examination. The investigation was completed. Challan was put up after completing all the codal formalities.

(3.) The prosecution examined a number of witnesses. Statements of the appellants were recorded under Section 313 Cr.P.C. They denied the case of prosecution. The appellants examined two witnesses in their defence. The appellants were convicted and sentenced, as noticed hereinabove. Hence, this appeal.