LAWS(P&H)-2020-1-141

PARAMJIT SINGH Vs. STATE OF PUNJAB

Decided On January 27, 2020
PARAMJIT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Since common questions of law and facts are involved in CRA- D-147-DB of 2004 and CRR-585 of 2004, therefore, these are taken up together and being disposed of by a common judgment.

(2.) is instituted against judgment and order dated 13.01.2004, rendered by learned Additional Sessions Judge, Sangrur, in Sessions Case No. 29 dated 07.11.2001. Appellant Paramjit Singh was charged with and tried for the offence punishable under Section 302 IPC. He was convicted thereunder and sentenced to undergo imprisonment for life and to pay a fine of Rs. 20,000/- and in default of payment of fine to further undergo rigorous imprisonment for three years.

(3.) CRR-585 of 2004 has been filed by complainant Niranjan Singh seeking enhancement of sentence of imprisonment for life awarded to Paramjit Singh to capital sentence and for grant of compensation to the legal heirs of deceased Jaswant Singh.