AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AJIT Singh son of Sohan Singh son of Santa Singh, Cultivator, resident of Village Gatti Raipur, Tehsil Lohian. District Jalandhar, has filed this appeal against the impugned judgment of conviction and sentence order, both dated November 18, 1996, passed by Sh. K.S. Kauldhar, the then Sessions Judge, Jalandhar, in case F.I.R.N0.15 dated April 1,1995, under Section 302 of the Indian Penal Code (for short 'the Code') registered at Police Station Lohian vide which the appellant was convicted under Section 302 of the Code for committing the murder of his father Sohan Singh and was sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/ - and in default of payment of fine to further undergo R.I. for three months.

(2.) THE prayer made in this appeal is to set aside the impugned judgment of conviction and the sentence order by way of acceptance of this appeal and to acquit the appellant of the charge framed against him Section 302 of the Code.

(3.) P .W.5 Lajpat Singh, Sub Inspector, the then Station House Officer posted in Police Station Lohian, was present along with other police officials at Village Kang Khurd. P.W. Sampuran Singh narrated him the occurrence. His statement (Exhibit P.E.) was reduced into writing. P.W. Sampuran Singh signed it in token of its correctness. P. W.5 Lajpat Singh made his endorsement Exhibit P.E./l and copy got this case registered. Exhibit P.E/2 is copy of the F.I.R. which Inder Pal, Assistant Sub Inspector scribed.