JAGGA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Jagga Singh was convicted under Section 302 IPC and was sentenced to undergo life imprisonment and to pay a fine of Rs. 5000/- and in default of payment of fine, to undergo further R.I. for 6 months. He has challenged the judgement of conviction and sentence recorded by the trial Court.

(2.) The case of the prosecution had been well projected through the statement of Jaswant Singh later examined as PW3. His statement which ultimately culminated in registration of the first information report reads as follows:-

(3.) Accused Jagga Singh in his statement under Section 313 Cr.P.C. submitted that a false case has been foisted on him.