JASWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ADDITIONAL Sessions Judge, Sirsa, vide his judgment/order dated 4.11.1995 and 8.11.1995 respectively, convicted Jaswant Singh under section 302 IPC and under Section 27 of the Arms Act and awarded him death sentence under Section 302 IPC and a fine of Rs. 500/- in default of which he was further ordered to undergo rigorous imprisonment for two months. Jaswant Singh was also sentenced to undergo R.I. for two years under section 27 of the Arms Act. Against the aforesaid conviction and sentence Jaswant Singh has filed Criminal appeal No. 593-DB-95 and a murder reference No. 6 of 1995 has been forwarded by the Additional District Judge, Sirsa, for confirmation of death sentence. The appeal as well as murder reference have come up before us for decision.

(2.) JASWANT Singh son of Sohan Singh, Jat Sikh, resident of Amritsar Kalan, complainant, while lodging the FIR stated as under :-

(3.) DR . Gurtej Singh (PW 2) conducted post-mortem examination of the dead body of Sukhdev Singh son of Bakhshish Singh on 20.4.1994 at 4.40 p.m. and found the following injuries on the dead body :-