BALDEV SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE two appellants in these two separate appeals have come against their conviction by the learned Sessions Judge, Amritsar, for the commission of an offence punishable under Section 302 read with Section 34 of the IPC, vide his judgment dated 08.09.2009, consequent upon which they were both imposed a sentence of life imprisonment and ordered to pay a fine of Rs. 5000/ - each, in default of which they were ordered to further undergo rigorous imprisonment for a period of six months.

(2.) THE facts leading up to the registration of FIR (No. 132 dated 02.08.2008) against them, at Police Station Chheharta, District Amritsar, are detailed by us herein next. Harwinder Singh @ Manga son of Gurdial Singh, resident of Baba Jiwan Singh Colony, Ghanupur, aged about 65 years, approached the police party headed SI Sukhwinder Singh, SHO, Police Station Chheharta, at Chheharta Chowk on 02.08.2008, at about 10:25 PM, to lodge a complaint with regard to the death of his sister, Paramjit Kaur, at the hands of the appellants.

(3.) THE complainant and his mother arranged for a vehicle and brought Paramjit Kaur to Guru Nanak Dev Hospital, Amritsar, for treatment but Paramjit Kaur succumbed to her injury. Therefore, leaving his mother to be with the dead body, the complainant was on his way to the Police Station to lodge the report when he is stated to have met the police party on the way there.