RUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Rupinder Singh has preferred the present appeal against the judgment of conviction dated 10.04.2009 and order of sentence dated 15.04.2009, passed by Addl. Sessions Judge, Ferozepur, vide which he has been held guilty for the commission of offence punishable under Section 302 IPC and accordingly convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.20,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of six months.

(2.) Brief facts of the prosecution case are that FIR in the present case has been registered on the statement of Rupinder Singh, complainant, who in his statement Ex.P38 stated that on 19.04.2006, as usual, his wife Charanjit Kaur and daughter Manvir Kaur had slept in the veranda and he had slept in the room which was behind the veranda. At about 2:30 a.m. (night), he heard the noise like falling of roof, on which, he woke up immediately and switched on the lights of the house and came out from the room alongwith his 12 bore DBBL licenced gun. The complainant saw in the veranda and found that his wife Charanjit Kaur and daughter Manvir Kaur were lying in the pool of blood on their respective cots, who had died due to fire arm injuries. The fires hit on their chests.

(3.) After seeing that, he came in the courtyard and fired two shots in the air. Then he informed his brother Charanjit Singh, Ex-Sarpanch, on telephone that his wife and daughter have been killed by some one by causing fire arm injuries. The cause of grudge is that on 11.11.1991, the terrorists had killed the son and daughter of his brother Baltej Singh, who was residing in the village at that time, and his wife was injured. Paramjit Singh alias Pamma was convicted and sentenced in that case and he has now been released from the jail.