GURMEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 5.8.1983 rendered by the learned Session Judge, Gurdaspur, whereby he convicted and sentenced the appellant as under :- Gurmej Singh Appellant under Section 302, I.P.C. Imprisonment for life.

(2.) RAJA Singh who was also sent up for trial along with the appellant was given the benefit of doubt and acquitted.

(3.) THE autopsy on the dead-body of Charan Singh was conducted by Dr. K.S. Babbar P.W. 1 on 9.1.1983, who observed as under :-