BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 4th October, 1994, passed by the Sessions Judge, Ferozepur. By this judgment, the learned Sessions Judge convicted the appellant under section 302, IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 500/- and in default of payment of fine, further R.I. for six months.

(2.) A case under Section 302, IPC was registered at PS Jalalabad on 26.11.1992 her against the appellant Buta Singh for the murder of his son Sant Parkash Singh vide FIR Exhibit PE/2. The case was registered on the basis of the statement Exhibit PE of Rupinder Kaur (PW-2) widow of deceased Sant Parkash Singh, recorded in the village Bagge Ke Uttar by ASI Kartar Singh (PW-7) on 26.11.1992 at 4 P.M. The recording of the FIR was completed at 5 PM. The distance between the place of occurrence and PS Jalalabad is 4 miles. Special report reached the Ilaqa Magistrate at 6.30 P.M. on 26.11.1992 itself.

(3.) PW -7 ASI Kartar Singh entrusted the dead body to HC Gurdip Singh for post-mortem examination. PW-1 Dr. Ajay Kumar conducted the post-mortem examination on the dead body of Sant Parkash Singh. He found the following injuries on the dead body :