UJJAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal against the judgment/order dated 13-12-1993 of the learned Sessions Judge, Sangrur vide which Ujjagar Singh (now appellant) has been convicted under Section 302, IPc and has been sentenced to undergo life imprisonment and to pay a fine of Rs. 2,000/ -. In default of payment of fine, he was further ordered to undergo rigorous imprisonment for 4 months.

(2.) THE prosecution case disclosed by Ishar Singh son of Sarwan Singh resident of Manna vide his statement Ex. PF reads as under :

(3.) WHEN Kulwinder Kaur was on her way to C. M. C. Ludhiana under medical advice, she succumbed to her injury, on the way and thus, her dead-body was brought back to the Civil Hospital, Dhuri and post-mortem examination on the dead-body of Kulwinder Kaur was conducted by Dr. K. N. Sharma vide Ex. PC dated 22-5-1989 who opined therein that the sole head-injury on the body of Kulwinder Kaur was sufficient to cause death in its natural course and that this head-injury was in the form of intra-cranial haemorrhage, which was ante-mortem in nature. The offence was then converted into one under Sections 302, IPC by the Investigating Officer with the result that the formal FIR Ex. PT, which was recorded under Section 304, IPc on the basis of the statement of Ishar Singh P. W. was converted into one Under Section 302, IPC.