DAYA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DAYA Singh appellant was brought to trial before the Court of session at Ferozepur, for the offences under Sections 302, 449 and 392/397, Indian Penal Code. The learned Sessions Judge found him guilty of the said offences and convicted and sentenced him to life imprisonment and a fine of Rs. 1000/- or in default to undergo further rigorous imprisonment for three months under the first count seven years rigorous imprisonment and a fine of Rs. 500/- or in default to undergo further rigorous imprisonment for two months under the second count and seven years rigorous imprisonment and a fine of Rs. 500/- or in default to undergo further rigorous imprisonment for two months under the third count. He has challenged his convictions and sentences in this appeal.

(2.) THE suggested motive for the crime is stated to be that the accused had supported Bhagwan Kaur in a civil suit pending between her and Inder Singh PW and he also appeared as a witness for Bhagwan Kaur. That suit was decided in favour of Inder Singh by the Sub-Judge, Zira on 18th February, 1985, vide his judgment and decree, copies Exs.PD and PE respectively.

(3.) DR .J.S.Gujral P.W.1 conducted autopsy on the dead body of Surjit Kaur on 25th January, 1985 at 9.30 A.M. and found the following injuries :