MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Major Singh has preferred the present appeal against the judgement of conviction and order of sentence dated 6.12.2003, passed by learned Addl. Sessions Judge Ludhiana vide which he was convicted under Section 302 IPC and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.500/- or in default, to undergo a further rigorous imprisonment for one year and also convicted under Section 120-B IPC and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.500/- or in default to undergo further rigorous imprisonment for one year for committing the murder of Dev Singh. Both the substantive sentences were ordered to run concurrently.

(2.) Complainant Hakam Singh set the law in motion by making a statement (Ex.PG) on 19.5.1993, which is as under:-

(3.) On the basis of aforesaid statement Ex.PG made to PW8 SI Nachhatar Singh, FIR Ex.PF was registered on 19.5.1993 at Police Station Sadar Ludhiana under Section 302/34 IPC. The spot was inspected, inquest proceedings were initiated, rough site plan (Ex.PW8/B)was prepared, death body of Dev Singh was sent for post mortem examination and statements of witnesses were recorded. The accused were arrested on 27.5.1993.