SUKHDEV SINGH ALIAS SUKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant was convicted by then learned Additional Sessions Judge, Mansa (hereinafter referred to as the Trial Judge) for an offence under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1000/-. In default of payment of fine, the appellant was directed to further undergo imprisonment for a period of two months.

(2.) GIAN Kaur deceased was joint in residence with her five sons including PW-5 Hargobind Singh. The Rasta in front of their house leads to Gurudwara Titarsar. There is a culvert enroute and towards the West of culvert, there is a pond.

(3.) PW -5 Hargobind and PW-6 Gulab Singh, yet another son of deceased Gian Kaur, had witnessed the impugned occurrence along with their brother PW-8 Darshan Singh. The case was investigated by PW-10 Inspector Balbir Singh and PW-11 ASI Paramjit Singh. PW-4 Dr. Dalbir Singh, Associate Professor, Forensic Medicine, PGI, Chandigarh had conducted the post-mortem examination on the dead body of Gian Kaur and found the following injuries :-