DHARAMVIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Appeal Nos. 110-SB and 160-DB of 2000 as both these appeals arise out of one judgment dated 14.2.2000 of the Additional Sessions Judge, Ludhiana.

(2.) RAMESH Kumar, 25 years, Dharamvir, aged 24 years, both residents of Haibowal, Ludhiana, have challenged judgment dated 14.2.2000 of Additional Sessions Judge, Ludhiana, convicting Ramesh Kumar and Dharamvir appellants under section 302 of the Indian Penal Code and under Section 302 read with Section 34 of the Indian Penal Code respectively and sentencing them to life imprisonment and to pay a fine of Rs. 1000/- each; in default of payment of fine to further undergo rigorous imprisonment for three months each, as well as further convicting Ramesh Kumar and Dharamvir appellants under Section 324 read with section 34 of the Indian Penal Code and under Section 324 of the Indian Penal Code respectively and sentencing them to undergo rigorous imprisonment for two years each. The substantive sentences were ordered to run concurrently.

(3.) THE prosecution relied upon testimony of PW1 Nand Singh, PW2 Sher Singh, eye-witnesses, PW3 Assistant Sub Inspector Ramji Dass, PW4 Harminder Singh, Draftsman, PW5 Head Constable Harinder Singh, PW6 Sub Inspector Surjit Chand, PW7 Constable Balbir Singh, PW8 Constable Diwan Singh, PW9 Dr. Daljit Sing Kochhar. Reports of the Serologist Exhibits PQ and PR and that of Chemical Examiner Exhibits PS and PT were tendered into evidence.