TARA SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common judgment we will dispose of Criminal Appeal No. 22 -DB of 1997 and Criminal Revision No. 95 of 1997.

(2.) CRIMINAL Appeal No. 22 -DB of 1997 has been filed against the judgment dated 11.12.1996 of the Sessions Judge, Bhatinda, whereby Appellants Tara Singh alias Jagtar Singh, Nirbhay Singh, Gora Singh and Hakam Singh have been convicted under Sections 302/34 I.P.C. and sentenced to undergo R.I. for life and to pay a fine of Rs. 10,000/ - each. In default of payment of fine, they were directed to undergo further R.I. for two years.

(3.) THE prosecution to prove its case, brought into the witness -box PW -1 Dr. Naresh Kumar, PW -2 Dr. Khem Raj Bansal, PW -3 Gulzar Singh, PW -4 Jangir Kaur, PW -5 ASI Nachattar Singh and PW -6 ASI Joga Singh.