PRANAB VISHVASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE sole accused Pranab Vishvash who was convicted under Section 302 IPC and was sentenced to undergo R.I. for life and to pay a fine of Rs. 5000/ - and in default of payment of fine, to undergo further period of 6 months has come forward with the present appeal. Smt. Nandita Vishvash wife of the deceased has preferred the present revision praying for enhancement of the sentence and fine amount imposed by the trial Court.

(2.) PW 5 Arvinder Singh lodged the first information report which reads as follows.

(3.) PW 5 corroborated his version in the first information report. PW1 and PW2 had supported such a version of PW5 in their evidence before the trial Court.