BAISAKHI RAM @ DIMPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition challenges the findings of the Courts below as the petitioner Baisakhi Ram @ Dimpal was convicted under section 279, 304-A and 337 IPC for causing death of Ajit and Lakha and injuries to Rajinder Kaur.

(2.) The accused was arrested and was charge-sheeted, he pleaded not guilty to the charge and claimed trial.

(3.) The trial Court found the prosecution case established beyond reasonable doubt. Plea of the accused of false implication was rejected. The findings recorded by the trial Court were affirmed in appeal.