JASWANT SINGH @ LADI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the State has filed in Court an affidavit of Shri Paramjit Singh Sandhu, Superintendent, District Jail Roopnagar mentioning the period of imprisonment undergone by the applicant -appellant -Jaswant Singh @ Ladi. The same is taken on record. Heard learned counsel for the parties.

(2.) THE criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant -appellant -Jaswant Singh @ Ladi during the pendency of the appeal.

(3.) FIR in the case has been registered on the statement of Nazar Singh @ Manga which was made before SI Sital Singh on 22.07.2007 stating that he is doing labour work. He has three daughters and one son aged about 18 to 19 years. Earlier Makhan Singh (deceased) son of Nazar Singh @ Manga (the complainant) was learning tailoring work at village Mehtotan and then at Behrampur. For the last 8 to 10 days, he was not going for tailoring work and used to remain in the house. On 21.07.2007 at about 7:00 p.m. Makhan Singh (deceased) went out of the house after taking Rs. 10 from him and he did not return back. The complainant -Nazar Singh @ Manga searched for him during the entire night but he was unable to trace him. On 22.07.2007 at about 8:00 a.m. Sarpanch Pal Singh came to his house and informed that a dead body of young boy was lying near the transformer in the Paddy fields of Kuldip Singh. The complainant -Nazar Singh @ Manga along with his neighbour Joginder Singh, Kesar Singh, Ex -sarpanch and Pal Singh, Sarpanch then went to the fields of Kuldip Singh and found the dead body of Makhan Singh lying there. The throat of Makhan Singh had been strangulated with a t -shirt. Some unidentified persons had murdered his son. The case it was stated was a well planned murder.