PRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRITPAL Singh appellant has been convicted by the learned Sessions Judge, Ludhiana, vide his judgment dated 27.1.1986, under section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life. He has also been convicted under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for one year. Both the sentences have been ordered to run concurrently. Priptal Singh has filed the present appeal against his conviction and sentence.

(2.) THE facts giving rise to this appeal, briefly stated are :

(3.) PRITPAL Singh appellant and Manjit Singh are the sons of Jagir Singh. These persons had taken illegal possession of a portion of plot No. 723 and had placed a wooden khokha thereon. This happened about two three years prior to the present occurrence which took place on 6.4.1985.