AJMER SINGH ALIAS RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal against the judgment dated 19.3.2002 of the learned Addl. Sessions Judge, Jalandhar, whereby he convicted Ajmer Singh alias Rana under Section 302 IPC and sentenced him to undergo life imprisonment and to pay a fine of Rs. 2,000/-. In default to further undergo R.I. for six months. He was further convicted under Section 392 IPC and sentenced to undergo five years R.I. and to pay a fine of Rs. 1,000/-. In default to further undergo R.I. for four months. The co-accused of Ajmer Singh, Shano wife of Kishori Lal was acquitted by the learned Addl. Sessions Judge, Jalandhar and no appeal has been filed against her acquittal by the State.

(2.) THE case of the prosecution is unfolded by the statement Ex.PB of Smt. Amarjit Kaur given to Swaran Singh ASI at Police Post Nangal Shama.

(3.) THE prosecution to prove its case brought into the witness box, HC Jaswinder Singh PW1, Const. Daljit Singh PW2, Amarjit Kaur PW3, Dr. Adarsh Sood PW4, Chaman Lal PW5, Dalip Singh PW6, HC Sukhdev Singh PW7, Gurdeep Singh Inspector PW8, ASI Ajit Singh PW9, SI Swaran Singh PW10, Harbinder Singh SI PW11, Lakhwinder Singh ASI PW12 and Harbans Singh Inspector PW13.