RAJINDER PARSHAD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAJINDER Parshad and Rajinder Singh have been convicted under Sections 302 and 201 I.P.C. and sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000/- each or in default of payment of fine to undergo further rigorous imprisonment for four months each under Section 302 I.P.C. and to undergo rigorous imprisonment for three years each and to pay a fine of Rs. 200/- each or in default of payment of fine to further undergo rigorous imprisonment for one month each under Section 201 I.P.C. Both the substantive sentences were ordered to run concurrently. Rajinder Parshad has filed Crl. A.No. 199-DB of 1992 and Rajinder Singh has filed Crl. A.No. 310-DB of 1992 against their convictions and sentences. Both these appeals will be disposed of by this single judgment.

(2.) THE prosecution case as disclosed by Ram Singh, PW to Sarup Singh ASI of P.S. Division No. 6, Ludhiana on 8.10.1990 at 3.30 P.M. in Quality Chowk, Simla Puri, Ludhiana is as follows :-

(3.) THE prosecution examined Dr. Pritpal Singh (PW1), Narinder Kumar photographer (PW2), Rattan Singh (PW3), Ram Singh (PW4), Nand Lal (PW5), Gurcharan Singh (PW6), Bharpur Singh (PW7), Karam Chand (PW8), Harbans Singh (PW9) and ASI Sarup Singh (PW10) in support of the charge.