KAMALDEEP @ PAPPU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this petition is the judgment dated 1.6.2007 passed by Sh. K.C. Gupta, Additional Sessions Judge (Adhoc), Fast Track Court, Gurdaspur, vide which the appeal preferred by the accused-petitioner against the judgment and order dated 16.12.2013 passed by Sh. Jaspinder Singh, PCS, Judicial Magistrate Ist Class, Gurdaspur, was dismissed.

(2.) In brief the prosecution story is that on 27.3.99 ASI Ramesh Kumar received information from the S.H.O. P.S. Purana Shalla regarding death of Kamlesh w/o Jagga Masih in an accident.

(3.) Thereafter, statement of Jagga Masih was recorded in which he has stated that he is a labourer. On 27.3.99, at about 5 P.M. he and his brother Rashid Masih and wife Kamlesh were returning to their village Dauwal. His wife was ahead of them and was on the left side.