SUKHWINDER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 21.4.2009 and order dated 22.4.2009 convicting and sentencing the appellants in the following terms: -

(2.) THE appellants have been convicted and sentenced for the homicidal death of one Balwinder Singh son of Gurmukh Singh.

(3.) THE SHO along and the police party proceeded to the place, as informed and took possession of the dead body. Sukhwinder Singh, the owner of the field, also arrived. The SHO recorded statements of witnesses, prepared an inquest report, Ex.PO, and a rough site plan, Ex.PN. The dead body was forwarded through ASI Sarabjit Singh, vide request Ex.PQ, for post mortem. The post mortem was conducted by Dr. Asitesh Bajwa at Government Medical College, Amritsar on 11.3.2007. The cause of death was stated to be ante -mortem strangulation, leading to asphyxia which was sufficient in the ordinary course of nature, to cause death. After postmortem, clothes on the dead body were taken into possession, vide memo Ex.PR and converted them into a sealed parcel. The yellow 'parna', which was found around the neck, was converted into a sealed parcel Ex.P25, and taken into possession, by ASI Sarabjit Singh, vide memo Ex.PS.