DARBARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Darbara Singh has challenged the judgment of conviction and sentence passed by the trial court for the offence under Section 364 and 307 of the Indian Penal Code.

(2.) PW-4 Kharga is the father of PW-5 Nishu who was seven years old at the time of occurrence. On 18.10.2004 at about 11.00 A.M. PW-5 was playing with the other children outside his house.

(3.) PW-10 Guddi was a neighbour of PW-4. He noted that some kids were playing outside the house in the vacant plot at about 11.00 A.M. on the said day. He also noticed PW-5 playing with the other kids. At that time accused Darbara Singh was standing over there with his bicycle.