PURAN SINGH JASSI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner appeared as PW/1 in Sessions cast State v. Bachna and two others tried in pursuance of registration of a cis., F.I.R. No. 144 of 1977 of Police Station Khalra under Section 341 Indian Penal Code and later on charged to offence under Section 302 read with Section 34 Indian Penal Cole with which offence they ware ultimately charged.

(2.) THE trial court, during trial, examined, apart from PW/2 Hans Raj Tehsildar, PW/3 Gum Singh, PW/4 Shrimati Banso, PW/5 Shrimati Dato, PW/6 Shri Baldev Singh, PW/7 Nabibux, PW/8 ASI Pargat Singh, PW/9 SI Amar Singh and PW/10 ASI Prem Kishan the petitioner as PW 1.

(3.) THE accused were examined under Section 313 of the code or Criminal Procedure and the charges were denied in toto. Bachna accused plead that he was falsely implicated at the instance of Nabibux, PW/7. The other two accused pleaded their false implication without naming the person at whose instances it had been done so. No" evidence in defence was produced.