HARKISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred against the judgment dated 05.06.2003, vide which appellant Harkishan was held guilty and convicted for the offence punishable under Section 307, 324, 323 of Indian Penal Code, 1860 (for short I.P.C) and the order on the quantum of sentence of the even dated, vide which the appellant has been sentenced as under:-.

(2.) The brief facts giving rise to this prosecution are that Shinderpal, the husband of complainant-injured Narinder Kaur was working as a labourer to earn the livelihood. On 07.06.2001, at about 11.30. a.m, the complainant was standing outside the gate of her house. Appellant-accused Harkishan was standing in his 'Haveli', which is situated in front of the house of complainant.

(3.) The Investigating Officer visited the place of occurrence and prepared the site plan Ex.PW6/A. He also lifted the blood stained earth, which was kept in a sealed parcel. On 28.06.2001, accused-appellant appeared before the Investigating Officer and produced the knife after preparing the sketch thereof, the same was taken into possession vide memo Ex.PA. On completion of the formalities of investigation, the report under Section 173 of Code of Criminal Procedure 1973 (for short Cr.P.C) was presented in the Court of learned Ilaqa Magistrate.