BALBIRI DEVI Vs. RAMESH SINGH AND ANOTHER

JUDGEMENT

(1.) Vide judgment dated 12.10.2010, Ramesh Singh respondent No.1 was convicted for commission of an offence under Section 302 IPC and also under Section 27 of the Arms Act, 1959 for committing murder of his brother Satpal and nephew Jasbir Singh. Vide order dated 15.10.2010, he was sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- for an offence under Section 302 IPC with a default clause. He was further sentenced to undergo RI for a period of five years and to pay a fine of Rs.5000/- for an offence under Section 27 of the Arms Act, 1959 with a default clause.

(2.) This appeal has been filed by Balbiri Devi (PW1) with a prayer that respondent No.1 be sentenced to death for committing the above murders.

(3.) Process of law was set in motion on a statement made by Balbiri Devi (PW1).