MAN BAHADUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Man Bahadur assails judgment dtd. 2/3/2005 passed by learned Sessions Judge, Ludhiana, wherein the trial Court while holding him guilty of having committed offence under Sec. 302 read with Sec. 34 IPC, sentenced him to undergo imprisonment for life and imposed a fine amounting to Rs.10,000.00.

(2.) The matter arises out of FIR No.152 dtd. 4/7/2000 registered at Police Station Focal Point, Ludhiana, under Sec. 302/34 IPC at the instance of Jaspal Singh. The translated gist of Jaspal Singh's statement (Ex.PD) on the basis of which FIR (Ex.PD/2) was lodged reads as under:

(3.) The aforesaid statement was recorded on 4/7/2000 at 12.30 PM (afternoon) by Inspector Paramjit Singh. The same was sent to the Police Station for registration of FIR. Special reports were sent to the Illaqa Magistrate and also to other senior police officers. Thereafter, Inspector Paramjit Singh went to the place of occurrence and conducted inquest proceedings. The dead body was got photographed. Blood stained iron pipe recovered from the spot as well as blood stained soil were taken into possession and were separately sealed. Post-mortem examination was got conducted on the dead body of Parvesh Kumar. Accused Man Bahadur was arrested on 10/7/2000. Co-accused Jang Bahadur, however, could not be arrested and was declared a proclaimed offender.