PAWAN KUMAR & ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PAWAN Kumar alias Pammi son of Yog Raj and his elder brother Subhash Chander, both appellants have brought this appeal against the judgment of conviction and order of sentence dated January 10, 1997, passed by the learned Addl.Sessions Judge, Ludhiana, whereby they were held guilty for commission of offence punishable under Section 302 read with Section 34 of the Indian Penal Code and then sentenced to undergo R.I. for life and to pay a fine of Rs. 1000/ - each. Further, in default of payment of fine, they were ordered to undergo further R.I. for three months each.

(2.) IN nutshell, the facts culminating to the commencement of this appeal may be recapitulated thus: -

(3.) MOTIVE behind the occurrence as stated by the complainant was that about 10 years ago, Gian Singh was involved in a murder case of Bant, brother of the appellants. However, after trial, he was acquitted but the appellants were nourishing grudge and as such, by committing the murder of Gian Singh, they had taken the revenge of their brother.