RAFIQ MOHD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Rafiq Mohd. and Gurjant Singh were convicted for offences under Sections 302, 201 and 404 of the Indian Penal Code. They were sentenced as follows:- <STYLE TYPE="text/css"> <!-- .style1 {font-family: Verdana} --> </STYLE> <FRM>JUDGEMENT_483_LAWS(P&H)5_2013_1.html</FRM>

(2.) Accused Rafiq Mohd. has filed Criminal Appeal No. 514-DB of 2007 and accused Gurjant Singh has filed Criminal Appeal No. 598-DB of 2008, aggrieved by the above conviction and sentence passed by the trial Court.

(3.) The brief case of the prosecution is that on 26.01.2003 PW3 Makhan Singh spotted an unidentified half burnt dead body lying at his fields. He informed Bhola Singh Sarpanch. Thereafter, Makhan Singh made a statement to the police. Based on which FIR No.11 dated 26.01.2003 under Sections 302/201 IPC was registered.