RAJ KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellants have preferred this appeal challenging their conviction and sentence for commission of an offence under Sections 302/ 201 of the Indian Penal Code, 1860 (IPC for short), as ordered by the trial Court vide judgment/ order dated 8.4.2005.

(2.) The prosecution story, in brief, is that complainant Gurbachan Singh was sarpanch of Janta Colony, Naya Gaon. On 1.10.2000 Raju met him and told him that Raj Kumar, resident of their area had two daughters namely Jyoti and Neelu. Jyoti was aged about 9-10 years. After the death of his wife about three years back, Raj Kumar was living with Reeta Rani, wife of his elder brother. Reeta Rani and Raj Kumar used to give beatings to Jyoti. Few days back Raj Kumar and Reeta Rani, in conspiracy with each other, had given beatings to Jyoti with the help of thapi (wooden piece used for washing clothes). As a result of beatings given to her, Jyoti had died and Raj Kumar along with Reeta Rani had buried the dead body in their house.

(3.) On the basis of the statement of the complainant formal FIR No.272 was registered on 1.10.2000 at police station Mohali under Sections 302/ 201/ 34 IPC.