BALDEV SINGH ALIAS BALLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The sole accused Baldev Singh @ Ballu was convicted under Section 302 of the Indian Penal Code and was sentenced to undergo life imprisonment and to pay a fine of Rs. 20,000/- and in default to undergo a further period of six months rigorous imprisonment.

(2.) Aggrieved by the conviction and sentence recorded by the trial Court the accused has preferred the present appeal.

(3.) The case in brief of the prosecution is that PW2 Jagjit Singh is the son of Binder Singh (deceased) and brother of Gurmit Singh @ Kalia (deceased). Basant Singh is the maternal uncle of PW2 and the accused Baldev Singh is the son of said Basant Singh.