LAKHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant - Lakha Singh assails judgment dtd. 13/11/2003 passed by learned Additional Sessions Judge, Ferozepur 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.2,000.00.

(2.) The matter arises out of FIR No.116 dtd. 2/8/2001 registered at Police Station Khuyian Sarwar, under Sec. 302 of Indian Penal Code (Ex.P-1/B) at the instance of Babu Singh (PW-1). The translated gist of his statement (Ex.P-1) leading to FIR, is reproduced herein-under:

(3.) The aforesaid statement Ex.P-1 was recorded by Sub Inspector Jaswinder Singh (PW-7) pursuant to which formal FIR (Ex.P-1/B) was lodged. Sub Inspector Jaswinder Singh thereafter proceeded to the spot and conducted inquest proceedings in respect of the dead-body. Rough site plan of the place of occurrence was prepared. The dead-body was sent for post-mortem examination. The kerosene lamp, a piece of rope found at the spot were taken into possession. The statement of witnesses were recorded in terms of provisions of Sec. 161 Cr.P.C. The accused was arrested on 3/8/2001.