LEHMBER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED State counsel has filed affidavit of Shri Surinder Pal Khanna, PPS Superintendent, Central Jail, Ludhiana mentioning the period of imprisonment undergone by the applicant/appellant No.3-Raghbir Singh. The same is taken on record.

(2.) HEARD learned counsel for the parties.

(3.) AN extra judicial confession was made by Lehmber Singh (appellant No.1) before Trilochan Singh Member Panchayat on 23.05.2007 at about 6.30 am in the morning. It is stated by Lehmber Singh (appellant No.1) that he along with Balbir Singh (appellant No.2) and Raghbir Singh (applicant/appellant No.3) had committed the murder of his brother Dilawar Singh in the fields outside. The clothes worn by Lehmber Singh (appellant No.1) were having blood stains. Lehmber Singh (appellant No.1) thereafter left Trilochan Singh. Trilochan Singh then along with Rachhpal Singh and other persons of the village went to the fields of Dilawar Singh and found the dead body of Dilawar Singh lying in the empty fields of Kulwant Singh.