BHOLA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The above said appellant has challenged in this appeal the judgment of conviction dated 10.3.2003 and order of sentence dated 12.3.2003 passed by learned Court of Additional Sessions Judge, Barnala vide which he was held guilty for the offence punishable u/S 306 of the Penal Code in criminal case bearing FIR No.53 dated 9.5.2001, u/Ss 304-B, 306 and 201, IPC, Police Station Dhanaula, District Sangrur.

(2.) The prosecution case in brief as presented before the learned trial Court was that on 8.5.2001, ASI Bhajan Singh of Police Station Dhanaula along with other police officials was present at bus stand, village Daangarh. There came to him complainant Malkiat Ram son of Dev Raj, resident of Rajomajra and made a statement before him which was as under:-

(3.) Finding a prima facie case for the offences punishable u/Ss 304-B in the alternative 306 and 201 of Penal Code against accused Bhola Ram, he was charge-sheeted accordingly vide order dated 30.8.2001, to which, he pleaded not guilty and claimed trial. It is pertinent to mention here that after examination of one prosecution witness, an application under Sec. 319, Crimial P.C. for summoning Kalawanti, Parkash Ram and Satya Devi as additional accused had been filed, which was allowed vide order dated 30.10.2001 and they (Kalawanti, Parkash Ram and Satya Devi) were summoned as additional accused. On their appearance, copies of requisite documents were supplied to them in compliance of the provisions of Sec. 207 of Cr.P.C.