JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Joginder Singh was convicted under Section 302 IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 5000/- and in default of payment of fine, to undergo a further period of 2 years R.I. The present appeal is directed against the conviction and sentence passed as against him.

(2.) The brief case of the prosecution has been spoken to by PW-6 in his evidence before the trial Court. He has deposed as follows.

(3.) Mani Kant (since deceased) was the father of PW-6 Bhola. Accused Joginder Singh was a tantrik (black magician). He used to abuse Mani Kant after consuming liquor. Mani Kant had warned the accused not to exploit the people. About 4 days prior to the occurrence, the accused abused Mani Kant, but Mani Kant ignored the abuses heaped by the accused as he was a drunkard.