RANJIT SINGH Vs. UNION TERRITORY

JUDGEMENT

(1.) THIS order will dispose of Murder Reference No. 7 of 1981 and Criminal Appeal No. 545-DB of 1981, filed by Ranjit Singh alias Roda.

(2.) RANJIT Singh alias Roda was convicted Under Section 303 of the IPC and sentenced to death for the murder of Ashok Kumar alias Shoki, by the learned Additional Sessions Judge, Chandigarh.

(3.) THE appellant has a chequered history of crime. He was a Mess Contractor from Patiala. He was tried in a case FIR No. 117 of 1975, Police Station West, Chandigarh, Under Sections 148/302/ 149 of IPC along with one Madan Lal alias Maddi and others, but he was acquitted on May 13, 1976, by the learned Sessions Judge, Chandigarh. This fact is established by the evidence of P. W. 18 Pear Chand, Ahlmad of the Sessions Court. Again in a case F. I. R. No. 564 of 1978, Police Station South Chandigarh, the appellant was tried for the murder of one Ram Pal alias Kichhi by the learned Sessions Judge, Chandigarh, and was awarded a life sentence on March 6, 1979, which fact is also proved vide a certificate of life sentence, copy of which is placed on the record as Exhibit P. R. The present murder took place while he was undergoing life sentence in the aforesaid case for the murder of Ram Pal alias Kichhi, and was on parole on the date of the incident of murder.