TEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment dated 16.03.2010 rendered by learned Sessions Judge, Muktsar whereby appellant-accused was convicted for committing offence punishable under Section 302 of the Indian Penal Code (for short 'IPC'). Vide order on sentence of the even date, he was sentence to undergo life imprisonment for offence under Section 302 IPC and to pay a fine of Rs. 5000/- with default clause.

(2.) Brief facts of the case are like this; that Gagandeep Singh son of the deceased-Charanjit Kaur reported the matter regarding murder of Charanjit Kaur, to the police on 31.05.2009 when ASI Hukam Chand along with other police officials was present at Mandi Kotbhai on patrol duty. Gagandeep Singh, of the age of 15 years and a student of 8th standard, lodged this report stating that his father had died 6 months ago. Simrandeep Kaur is his younger sister. His parental uncles Sukhdev Singh alias Sukha and Tek Singh (accused) and his parental grandmother Gurdial Kaur reside together in the same house.

(3.) On interrogation, accused suffered disclosure statement on 03.06.2009 having kept concealed the spade, stained with blood, used for this murder, in the heap of dry grass lying on the backside of place Shaheed Baba Duggal Khandan (Kot Bhai) towards western side of the wall alleging that he alone knows about that and can get the same recovered by giving 'nishandehi'.