JASBIR SINGH ALIAS GINDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment/order dated 05.10.2007, passed by the Sessions Judge, Amritsar, whereby he was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5000/- under Section 302 IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months, whereas his coaccused namely Manjit Kaur was acquitted of the charges framed against her.

(2.) The brief facts of the prosecution story are that FIR in the present case was registered on 05.04.2006 on the basis of statement of complainant Tarlok Singh, father-in-law of deceased Mangal Singh.

(3.) As per prosecution version, daughter of complainant Baljinder Kaur was married with Mangal Singh-deceased and a male child was born to Baljinder Kaur about 15 days ago at her parental village. On 04.04.2006, the complainant along with his daughter Baljinder Kaur and his grandson came to village Mehta for leaving Baljinder Kaur in her in-laws house. In the evening, complainant along with daughter and grandson, after taking meals, went to sleep in their room.