MANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the present appeal, is to the judgment of conviction dtd. 19/9/2014 and order of sentence dtd. 20/9/2014 passed by learned Addl. Sessions Judge, Kurukshetra, vide which appellant Manjeet Singh was held guilty and convicted for an offence under Sec. 302 IPC and was sentenced to undergo imprisonment for life and also fine of Rs.50,000.00 was imposed, in default whereof, to further undergo simple imprisonment, for a period of six months.

(2.) Background facts in nutshell are as follows:-

(3.) The proceedings in the present case were initiated, on the basis of the statement got recorded by complainant Sukhwant Singh. The case was registered under Ss. 498-A and 302 IPC. The spot of occurrence was inspected. Site plan of the occurrence was prepared. From the spot of occurrence, one gold kara, one iron kara, one steel gatra, were recovered from Room No.205 of the hospital. Even, two mobile phones make Nokia along with SIM were also recovered. Statements of witnesses under Sec. 161 Cr.P.C. were recorded. Post-mortem was got conducted. On that day only, accused-appellant Manjeet Singh was arrested and on the basis of the disclosure statement, he got recovered the clothes worn by him, at the time of occurrence, from his house. On completion of investigation, challan was presented.