MANJIT SINGH @ BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant Manjit Singh @ Bittu was convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 2000/- and in default to undergo further R.I. for a period of 1 year. He has preferred the present appeal aggrieved by the judgement of conviction and sentence passed by the trial Court.

(2.) The brief facts of the case of the prosecution is that PW3 Kulwant Singh who was running a chemist shop in the name and style of Ajanta Medical Store in front of Guru Ram Dass Hospital, Amritsar was available in his shop at 12.00 midnight on 14.1.2006. He heard an alarm from the backside of his shop. His employee PW6 Rahul also was present in the shop. Both of them proceeded to the place of occurrence where they found that accused Manjit Singh was fighting with Resham Singh (since deceased) who was a watchman in one of the shops for a blanket. Resham Singh was known to PW3. The accused was known to PW6. As Resham Singh did not permit accused Manjit Singh to have the blanket, Manjit Singh took out a dagger and gave a blow in his abdomen. He delivered another blow to his testicles. The accused sped away from the spot.

(3.) The investigating Officer took up the case for investigation.