NASIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal filed against judgement dated 19.8.1995 passed by Additional Sessions Judge, Ropar convicting the appellants Nasib Singh, his wife Jaswant Kaur and sons Mohan Singh and Pavittar Singh for the offence punishable under Sec. 304 (part-11) read with Sec. 34 of Indian Penal Code and sentencing each one of them to undergo rigorous imprisonment for 8 years and to pay a fine of Rs. 500.00 each and in default of payment of fine to suffer further rigorous imprisonment for six months.

(2.) The facts giving rise to this appeal may, briefly, be stated as under:

(3.) Dr. Om Parkash Verma PW1 posted in the Emergency Department of Civil Hospital, Ropar conducted the postmortem examination on the dead body of Lachhman Singh on 27.7.1994. The Autopsy Surgeon found the following ante-mortem injuries on the dead body: