LAWS(P&H)-2023-3-81

SURJIT SINGH Vs. STATE OF PUNJAB

Decided On March 13, 2023
SURJIT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Present appeal has been filed by appellant - Surjit Singh, then aged 42 years, against the judgment of conviction and order of sentence dtd. 12/8/2004, passed by learned Additional Sessions Judge (Adhoc), Amritsar/learned Trial Court, in Sessions Case No. 47, dtd. 27/8/2003/18/9/2003, arising out of FIR No. 61, dtd. 22/9/2002, under Ss. 307 / 34 IPC, registered at Police Station Khemkaran.

(2.) Appellant - Surjit Singh was convicted for the commission of offence punishable under Sec. 307 IPC and was ordered to undergo following sentence:- <FRM>JUDGEMENT_81_LAWS(P&H)3_2023_1.html</FRM> Other co-accused, namely, Titar Singh and Sardool Singh were acquitted.

(3.) Appeal was admitted and recovery of fine was stayed vide order dtd. 13/9/2004 passed by this Court. Subsequently, sentence of appellant - Surjit Singh was suspended and he was granted bail, vide order dtd. 5/12/2006. Since there was no representation on behalf of the appellant, Ms. Roja Agnihotri, Advocate, was appointed as Legal Aid Counsel to assist this Court, vide order dtd. 6/1/2023.