MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) - Criminal Appeal No. 462-DB Mohinder Singh v. State of Punjab was heard by us along with Crl. Revision No. 734 of 1995 Baldev Singh v. Mohinder Singh and another. We had heard the learned counsel for the parties at some length on 24.4.1997. We had dismissed the appeal filed by accused Mohinder Singh, while in Criminal Revision preferred by Baldev Singh, we had directed the fine to be converted to compensation payable to the petitioner in criminal revision. This short order was pronounced by us for the reasons to be stated later on.

(2.) CONSEQUENTLY , we proceed to give reasons for our decision aforesaid.

(3.) LEARNED trial Court after appreciating the evidence found that the prosecution had proved its case beyond reasonable doubt and the Court while finding the said accused Mohinder Singh guilty of an offence under Section 302 of the Indian Penal Code sentenced him to undergo life imprisonment and to pay fine of Rs. 2,000/-, in default thereof to suffer further imprisonment for a period of six months, resulting in the filing of the present appeal.