JASWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction dated 01.12.2008 and order of sentence dated 03.12.2008 passed by the Sessions Judge, Kaithal vide which the appellantaccused Jaswant Singh has been convicted under Section 302 and 307 IPC in case FIR No.3 dated 04.01.2007 registered at Police Station City Kaithal. He was sentenced to undergo life imprisonment and to pay a fine of Rs.5,000/- under Section 302 IPC and in default of payment of fine he was to further undergo rigorous imprisonment for a period of six months. He has also been sentenced to undergo rigorous imprisonment for 07 years and to pay a fine of Rs.3,000/- under Section 307 IPC and in default of payment of fine to further undergo rigorous imprisonment for a period of three months. Both the sentences were directed to run concurrently.

(2.) The brief facts of prosecution is that Inder Singh complainant lodged a complaint with the police narrating the incident, which occurred in the intervening night of 3 rd and 4 th January, 2007 in which his sister Mangti was murdered by her husband Jaswant Singh -accused. The police initiated the investigation and after completion of the investigation laid the report under Section 173 Cr.PC. The accused was charged under Section 302 and 307 IPC.

(3.) The prosecution examined Paramjit @ Pammi PW-12, who is an eye-witness and also injured in the occurrence besides the official witnesses, the medical officer and the investigating officer.