JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the judgment/order dated 19/21.4.2001 of the Additional Sessions Judge, Hisar, whereby he convicted appellant Joginder Singh son of Sita Ram under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/-.

(2.) THE learned trial Court had charged Sukhbir, Roshan, Billu, Ramesh Pandit, Rakshi Arora along with appellant Joginder Singh for the murder of Ajit. The learned Court, in its wisdom, acquitted Sukhbir, Roshan, Billu, Ramesh Pandit and Rakshi Arora.

(3.) ON the basis of the statement of complaint Ved Wati, formal FIR, Ex. P-14, was recorded.