ACCHARJIT SINGH ALIAS CHHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal preferred by Accharjit Singh @ Chhinda, appellant against the judgment of conviction and order of sentence dated 16.10.2001 passed by the Court of Additional Sessions Judge, Nawanshahr convicting the appellant for an offence punishable under section 302 read with section 34 of the Indian Penal Code and sentencing him to life imprisonment and to pay a fine of Rs. 2000/-, in default of payment whereof to undergo rigorous imprisonment for six months.

(2.) The case set up by the police of Police Station Banga District Nawanshahr against the appellant and one Balbir Singh (since a proclaimed offender) is as under :-

(3.) Vijay Kumar, deceased, a resident of Jalandhar Cantt, had been employed as a Cashier with Oriental Bank of Commerce, Moron Branch. He used to visit his bank daily from his house and had been returning therefrom in the evening. On 26.04.2000, Vijay Kumar left his house for the bank and did not return home in the evening. On the next day, Sham Sunder,elder brother of the deceased, made telephonic inquiry from the bank about the whereabouts of Vijay Kumar. An employee of the said bank only told them that Vijay Kumar had not come to attend his duties in the bank on that day.