SATISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BOTH the above-mentioned appeals, i.e., of 2008 are being disposed of by this common judgment as they have arisen out of one judgment of conviction and order of sentence dated 29.11.2007 passed by the Court of Additional Sessions Judge, Ludhiana, vide which appellant-accused Billu was convicted for offence under Section 302 of the Indian Penal Code (for short 'IPC') and appellants-accused Chalitar Sada and Satish Kumar were convicted for offence under Section 302 read with Section 34 IPC and all the three appellants-accused sentenced to undergo imprisonment for life and to pay fine of Rs. 2000/- each, and in default of payment of fine to further undergo rigorous imprisonment for six months.

(2.) BRIEFLY stated, the case of the prosecution, as unfolded by complainant Chand Kishore in his statement Ex.PG, got recorded with Balwinder Singh, SI/SHO of Police Station Sarabha Nagar, Ludhiana, on 26.1.2003, when he was present at bridge canal of Village Sunet, Ferozepur road in connection with special nakabandi, runs as under.

(3.) BALWINDER Singh, SI made his endorsement Ex. PG/1 on statement Ex.PG, and sent the same to the police station for registration of the case, on the basis of which formal FIR Ex. PG/2 was recorded for offence under Section 302 read with Section 34 IPC. He prepared inquest report on the dead body of Sanjay and got conducted the post mortem examination on the same. He also visited the place of occurrence and prepared the rough site plan Ex. PW7/B at the instance of Chand Kishore, complainant. He had also taken into possession the clothes being worn by the deceased after post mortem examination.