(1.) THIS appeal by Jagir Singh appellant is directed against the judgment rendered by Additional Sessions Judge, Ludhiana, on 26.5.1990 vide which appellant was convicted under section 302, Indian Penal Code and sentenced to imprisonment for life. The prosecution case in brief is that on 16.1.1989, Ram Kirpal Patrol -man on the railway track found a dead body lying on the railway track between railway station Ludhiana and Delhi at about 8 -10 and sent report No. 50 at 10 A.M. to the Police Station GRP, Ludhiana, informing the railway Police that one man had been run -over and killed at the railway line. Head Constable Mohinder Singh of GRP Ludhiana went to the spot, inspected the site and found stones on the railway line and the railway line stained with blood. The dead body was lying in the track in two pieces. It was also observed that there were injuries on the head portion which showed that it was a case of death by violence. This fact was brought to the notice of the Station House Officer who reached the spot and examined the dead body. The photographs of the dead body were taken. Report regarding examination of the dead body was prepared and the post mortem on the dead body was conducted by Dr. R.S. Sodhi, Medical Officer, Civil Hospital, Ludhiana. A case under section 302 I.P.C. was registered and investigated.
(2.) ON 30.1.1989, Faquir Chand and his wife Smt. Shankri Devi identified the deceased to be Ramesh Kumar alias Maheshi, their son.
(3.) IN support of its case, the prosecution examined as many as 10 witnesses, namely, Dr. R.S. Sodhi P.W. 1,Piara Singh Inspector P.W. 2, Ram Kirpal P.W. 3, Faquir Chand P.W. 4, Surinder Pal P.W. 5, Mangal Singh P.W. 6, ASI Sohan Singh P.W. 7, HC Mohinder Singh P.W. 8, Rachhpal Singh P.W. 9 and Bahadur Singh S.I.P.W. 10.