JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant Jasbir Singh has challenged the judgment and conviction recorded by the trial court as against him for the offence under Section 302 IPC.

(2.) The brief case of the prosecution is found reflected in the testimony of PW-1 Sulkshan Singh Minhas and PW-2 Vipan Kumar, the eyewitnesses in this case. Their testimony reads as follows:-

(3.) On 13.5.2008 at about 8.30 A.M. Monika left the house for the college. After some time PW-1 and PW-2 proceeded to the college and made an attempt to meet the Chairman of the college. The Chairman of the college was not present. Therefore, at about 10.30 A.M. PW-1 and PW-2 proceeded towards the class room of Monika. At that point of time accused Jasbir Singh was found near the class room. He spotted PW-1 and PW-2. Accused lost his temper and he rushed inside his class room and took out a dagger and delivered indiscriminately dagger blows to Monika. PW-1 and PW-2 raised alarm. The students sitting in the class room left the room, scared of the incident. Accused climbed up to the third floor of the building with his weapon. PW-1 and PW-2 made arrangement of a vehicle and shifted Monika to the hospital for treatment. On the way to the hospital Monika died due to injuries she sustained.