GURMUKH DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Gurmukh Dass who was convicted under Section 302 IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 3000/- and in default of payment of fine, to undergo a further R.I. for 6 months has preferred the present appeal challenging the judgement of conviction and sentence passed by the trial Court.

(2.) The case of the prosecution is reflected in the evidence of PW6 Ravi Pal, the paternal uncle of the deceased which reads as follows: On 21.1.2008 at about 6.00 p.m. he proceeded alongwith PW7 Madan Lal, his brother-in-law and PW8 Sunita Rani, the mother of the deceased Neelam to the house of the accused. They found the accused jumping from the roof portion. They also found his clothes smeared with blood. They rushed to the upstairs and found the dead body of Neelam in a pool of blood. A hammer was lying by the side of the dead body. PW6 proceeded to the police station and suffered a statement Ex.PE.

(3.) PW11 Inspector Yogi Raj having recorded the statement of PW6 got registered the first information report through ASI Deepak Kumar. PW11 proceeded to the scene of crime and recovered the blood stand hammer. He also prepared rough site plan. He recorded the statement of the witnesses present over there.