PARAMJIT KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT Paramjit Kumar has preferred the present appeal against the judgment of conviction dated 08.11.2002 and order of sentence of even date whereby appellant was held guilty and convicted for the offence under Section 302 IPC and sentenced to undergo life imprisonment and to pay fine of Rs. 2,000/ - and in default of payment of fine to further undergo rigorous imprisonment for six months. The appellant was also convicted for the offence under Section 201 IPC and sentenced to undergo rigorous imprisonment for five years. Appellant was also convicted for the offence under Section 364 IPC but he was not awarded any sentence as the appellant was sentenced for major offence under Section 302 IPC.

(2.) BRIEFLY , the prosecution case is that Sunita Thakur, complainant in this case moved written application dated 11.10.1999 before the Superintendent of Police and the same was forwarded to SHO Police Station, 'A' Division, Amritsar on 23.10.1999. As per complainant, appellant Paramjit was employed in Punjab Police and was in the habit of black mailing innocent girls. He used to proclaim himself to be a hockey coach or CBI Officer. About 1 -1/2 years prior to the filing of the complaint, appellant Paramjit promised Sunita to give her a job and committed rape upon her. On 23.08.1997, she gave birth to a child. The said child was taken away by Paramjit and same was not returned to her and the complainant apprehended that the said child was murdered by Paramjit. The dead body of the child could not be recovered during investigation. Appellant was arrested and investigation formalities were completed. During the process of the trial, charge was framed against the appellant for commission of offences under Sections 364/302/201 IPC and accused pleaded not guilty and claimed trial.

(3.) IN this case, process of law was set into motion by Sunita Thakur by making written complaint Ex. PG/1 to Superintendent of Police, Amritsar with above detailed allegations.