MANJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment and order dated March 10, 2006, vide which he was convicted for commission of offences under Sections 302 and 366 read with Section 511 IPC and following sentence was awarded to him: <FRM>JUDGEMENT_572_LAWS(P&H)1_2012(1).html</FRM>

(2.) Both the substantive sentences were ordered to run concurrently. The period of detention undergone during investigation and trial was ordered to be set of against the term of imprisonment awarded to the appellant.

(3.) It was allegation against the appellant that he along with Shisha Singh, Iqbal Singh alias Bala had committed murder of Bachittar Singh son of Jagir Singh on May 18, 2005, at about 10.45 PM by giving injuries to him with the help of knives. During investigation, other two accused could not be arrested and were declared proclaimed offenders. Trial proceeded against the appellant accused.