MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 13-7-1990 passed by the Additional Sessions Judge, Amritsar, by which the appellants have been convicted under Section 302 read with Section 34, Indian Penal Code, and sentenced to undergo imprisonment for life each and to pay a fine of Rs. 200/- or in default of payment of fine to undergo further rigorous imprisonment for one month each.

(2.) THE facts of prosecution case, in brief, are as under :-

(3.) ON 15-11-1987, when the condition of the injured became serious, he was brought to the Civil Hospital, Ghariala, where he was medically examined by Dr. Jagjit Singh PW1 who, vide medico legal report Exhibit PA, found the following injuries on his person :-