SANTOSH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It was allegation against the appellant that in the intervening night of December 16 and 17, 2005, in the area of Shimla Puri, Ludhiana, he had committed murder of Amit Kumar alias Tinku by causing injuries to him.

(2.) Vide judgment and order dated August 11, 2007, the appellantaccused was convicted for commission of an offence under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/- with a default clause. By now the appellant has undergone more than 6 years of actual sentence.

(3.) The process of law was started on a statement Ex. PD made by Raj Kumar (PW8) father of the deceased. His statement was recorded by SI Jogi Raj (PW14) at 11.15 AM on December 17, 2005. On the basis of above statement, FIR Ex. PD/2 was recorded in Police Station ShimlaPuri, Ludhiana, at 11.40 AM on December 17, 2005.