BALWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) BALWAN Singh, appellant, on conviction by the learned Sessions Judge, Hissar, for offence under Section 302, Indian Penal Code, was sentenced to undergo imprisonment for life and to pay a fine of Rs. 500/- and in default to suffer further rigorous imprisonment for one year. Through this appeal, he questioned his conviction and sentence.

(2.) THE prosecution to prove its case examined as many as six witnesses -

(3.) PW -3 Shamsher Singh is the formal witness who prepared the scaled site plan Ex.PE.