PARTAP SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal against the judgment order dated 1.9.1994 of Sessions Judge, Ludhiana vide which Partap Singh alias Ram Partap was convicted under Sec. 302 P.C. and sentenced to undergo imprisonment for life and a fine of Rs. 2.000.00 in default of payment of fine he was further ordered to undergo R.I. for six months.

(2.) The prosecution story mainly hinges on the alleged statement of Seema Rani given by her before ASI Surinder Singh in New Dayanand Medical College, Hospital, Ludhiana which after her death was turned into her dying declaration by the prosecution.

(3.) Statement of Seema Rani w/o Partap Singh, Rajput, aged about 30 years, resident of Ambedkar Colony, Police Post Model Town, District Ludhiana which she gave before Surinder Singh, ASI, PW6 is re-produced as under: