GURDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurdip Singh, Tarsem Singh @ Harbhajan Singh and Ranjit Singh have filed this appeal challenging judgment dated 19.2.2010 passed by learned Additional Sessions Judge, Ferozepur whereby they have been convicted for offences under Section 302, 324 and 323 IPC and have been sentenced as under :- <IMG>JUDGEMENT_49_LAWS(P&H)11_2017_1.jpg</IMG> <IMG>JUDGEMENT_49_LAWS(P&H)11_2017_2.jpg</IMG>

(2.) The case arises out of FIR No. 116 under Sections 302, 324, 323, 148 and 149 IPC registered at Police Station Ghall Khurd, District Ferozepur on 20.7.2003 at the instance of Hardev Singh son of Surjit Singh resident of Kamaggar. The gist of statement (Ex.PH) of Hardev Singh, when translated to English reads as follows :-

(3.) Pursuant to recording of aforesaid statement, FIR was lodged. Inquest proceedings were conducted. The dead body of Jaspal Singh was sent for post-mortem examination. The police visited the spot and prepared rough site plan. The place of occurrence was photographed. Opinion of doctor was obtained as regards the injuries sustained by Jagdev Singh and Sukhwant Singh. The accused Gurdeep Singh, Tarsem Singh and Ranjit Singh were arrested on 10.9.2003, 29.9.2003 and 27.10.2003, respectively. Accused Tarsem Singh produced a 'gandasa' which was taken into possession vide recovery memo Ex.PM.