RAJU @ RAJA @ DADU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed by one Raju @ Raja @ Dadu son of Dandia, aged about 20 years, labourer, permanent resident of Suraunde, District Ranchi (Jharkhand), who has been convicted under Sections 302 /201 IPC, by the learned Sessions Judge, Kapurthala, vide his judgment dated 12.12.2007. Vide order dated 13.12.2007, he has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/ -, in default of which, he is to further undergo rigorous imprisonment for a period of 6 months, for an offence punishable under Section 302 IPC. For the offence punishable under Section 201 IPC, he has been sentenced to undergo rigorous imprisonment for a period of 3 years and to pay a fine of Rs. 3000/ -, in default of which he is to further undergo rigorous imprisonment for a period of 3 months. Both the sentences were ordered to run concurrently. The facts of the case are as under: -

(2.) THE said statement was sent by the Sub Inspector to the Police Station through Head constable Kartar Singh after which an FIR was registered for offences under Sections 302 and 201 IPC, on the same day, i.e. 01.08.2006 at 4.55 p.m. and the special report was sent. On the same day, Sub Inspector Charanjit Singh, in the presence of Head Constables Pargat Singh and Kartar Singh, all of PS Kotwali, Kapurthala, and the complainant, Joginder Singh, recovered the gunny bag in which the dead body of an unknown person, without the head, was kept. From the right pocket of the pant of deceased, one green coloured hanky was recovered, with the letter 'C' and a flowery pattern on it, on the corner of which, the word, 'another word', was printed. (The above narration of facts has been taken from the original recovery memo, Ex. PB, written in vernacular, as there is a discrepancy in the translated version).

(3.) AFTER the post mortem, it was revealed that the headless body was that of an unknown male aged between 20 -30 years. The following wounds were noted on the body: -