VIKAS KUMAR KAUSHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of two connected criminal appeals i.e. CRA No.D-456-DB of 2009 and CRA No.D-500-DB of 2009 arising out of the same judgment/order dated 31.03.2009 passed by Addl. Sessions Judge, Ludhiana, convicting and sentencing the appellants to undergo imprisonment for life and to pay a fine of Rs. 2,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month each, under Section 302 IPC and they were further convicted and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 5,00/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month each, under Section 380 IPC. One Rajesh Kumar co-accused was also convicted and sentenced as stated above but he has not filed any appeal against the above-said judgment/order dated 31.03.2009.

(2.) The brief facts of the prosecution case are that Amarjot Singh, complainant got recorded his statement before SI/SHO Pawanjit Singh on 05.03.2006 at 10.10 P.M. In the statement, he mainly stated that on that day he was present in the house. At about 8.45 P.M., two Sewadars of Shri Gurudwara Sahib knocked at the door of his house and disclosed that in Kothi No.115-E Bhai Randhir Singh Nagar, shrieks are being heard and during that period one clean shaven young person, who was having long hair on back side, came on scooter from the above-said Kothi. They tried to stop him by calling but he escaped with scooter in fast speed towards left hand side of Telephone Exchange. The complainant further stated that when they entered the house, then they noticed dead body of Jasbir Kaur stained with blood lying outside the kitchen on the floor and in the bedroom dead body of Ajit Singh stained with blood was lying.

(3.) Both the dead bodies were having injuries by sharp edged weapon.