SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal filed against judgment of conviction and order of sentence, dated 6th June, 2005 passed by the then learned Additional Sessions Judge. Amritsar, vide which the present appellant -accused Sonu was convicted for offences punishable under Sections 302/376 of the Indian Penal Code (for short 'IPC') and sentenced to undergo life imprisonment and to pay fine of Rs. 5000 and. in default of payment of fine, to further undergo rigorous imprisonment for two months for offence under Section 302 IPC and further sentenced to undergo rigorous imprisonment for ten years and to pay fine of Rs. 2000 and in default of payment of fine to undergo rigorous imprisonment for a period of one month for offence under Section 376 IPC. However, both the sentences were ordered to run concurrently.

(2.) BRIEFLY staled the case of the prosecution is that on 12th February. 2004 at about 12.00 noon. Deepika (deceased) daughter of Rajbir Singh, complainant, sustained bum injuries. She was removed to Guru Nanak Dev Hospital. Amritsar. She was examined there by Dr. Chander Mohan (PW 10). However. she was not conscious and was not fit to make any statement.

(3.) RAJBIR Singh, father of Deepika (deceased) met the ASI in the hospital and his statement was recorded by the ASI. vide Ex.PG in which he stated that his daughter Deepika sustained bum injuries accidentally when she was preparing tea on the stove and that nobody was responsible for the said act and that he was not having suspicion on anybody.