RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant - Ranjit Singh assails judgment dtd. 1/11/2004 passed by learned Sessions Judge, Gurdaspur vide which he has been held guilty of having committed offence punishable under Sec. 302 of Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life and to pay a fine amounting to Rs.5,000.00.

(2.) The matter arises out of FIR No.94 dtd. 25/10/2001 registered at Police Station Kahnuwan, under Ss. 302, 307, 452 and 34 of Indian Penal Code (Ex.PN) at the instance of Jatinder Singh (PW-10). The translated gist of his statement (Ex.PN/1) is reproduced herein-under:

(3.) The aforesaid statement Ex.PN/1 was recorded by Sub Inspector Azad Devinder Singh (PW-13) pursuant to which formal FIR (Ex.PN) was lodged. Sub Inspector Azad Devinder Singh thereafter proceeded to the spot and conducted inquest proceedings in respect of both the dead-bodies. Rough site plans of the place of occurrence were prepared. A dagger lying near the dead-body of Joga Singh was taken into possession. Fingerprints were lifted from the same. Blood stained soil from near the dead-body of Joga Singh was lifted from the spot and was prepared into a parcel. Another parcel in respect of blood stained soil lifted from near the dead-body of Gurbax Singh was also prepared and was separately taken into possession. One more dagger found lying in the compound of house of Joga Singh was also taken into possession. Sketches of both the daggers were separately prepared. The dead-bodies were sent for post-mortem examination. The accused Ranjit Singh was produced by Lakhbir Singh, Ex.-Sarpanch before Sub Inspector Azad Devinder Singh on 25/10/2001 and was arrested.