ROMAS MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Romas Masih @ Tidda was convicted under Sec. 302 of the Indian Penal Code and accused Dimple was convicted under Sec. 302 read with Sec. 34 of the Indian Penal Code. They have filed these appeals individually challenging the conviction and sentence passed by the trial court.

(2.) The brief case of the prosecution has been well projected through the evidence of PW10 Rajinder Kumar the first informant in this case and PW11 Ashok Kumar.

(3.) Their testimony reads as follows:-