GURVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment dated 27th November, 2013 passed by the learned Additional Sessions Judge, Ludhiana (hereafter, 'trial Court') in Sessions Case No. 49 of 22nd September 2011, convicting the Appellant of the offence under Sections 302/34 IPC in FIR No. 146 dated 30th June, 2011, registered at Police Station (P.S.) Basti Jodhewal, Ludhiana, as well as an order of sentence dated 28th November, 2011, sentencing the Appellant to rigorous imprisonment for life along with fine of Rs. 20,000/- and, in default of payment of fine, to undergo rigorous imprisonment for six months.

(2.) According to the prosecution, on 30th June, 2011 a telephone call was received at P.S. Jodhewal, Ludhiana with information about the murder of two persons, viz., Rajiv Kumar @ Monu and Sandeep Kumar @ Sonu in a park located in Gali No. 4, New Subash Nagar, Ludhiana.

(3.) On receiving the above information, Sub Inspector ('SI') Surinder Singh, along with his police team, reached the spot. There, one Narinder Kumar, son of Hari Dass, made a statement before SI Surinder Singh to the effect that he sells'Dhoops' and Candles and had two sons, Rajiv Kumar @ Monu aged 29-30 years and Sanjiv Kumar. Earlier, Rajiv Kumar was working in flats and at the relevant time was idle. He had friendly relations with the present Appellant Gurvinder Singh @ Givi, who was also a resident of New Subash Nagar, Ludhiana.