JOGINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal has been filed assailing the judgment of conviction and order of sentence dated 18.02.2003 (hereinafter referred to as the impugned judgment'), passed by learned Additional Sessions Judge, Ludhiana (for short, 'the trial Court'), thereby, convicting the appellants under Section 302 of the Indian Penal Code (for short, 'the IPC') and sentencing them to life imprisonment and to pay fine of Rupees one thousand each with default stipulation.

(2.) Brief facts of the case, as noticed by learned trial Court, in the opening paragraph of the impugned judgment, read thus:-

(3.) In order to prove its case, the prosecution examined Sham Lal as PW-1, Dr. Jasbir Singh as PW-2; Ramesh Kumar as PW-3; Raj Kumar as PW-4; Sunder Lal as PW-5; and Jagdish Lal as PW-6; Dr. Anil Verma as PW-8; ASI Mohinder Singh as PW-9; Anil Kumar Photographer as PW-10; Dr. Anil Verma as PW-11; HC Surinder Singh as PW-12; and Shri Raj Kumar Garg, Judicial Magistrate I Class, Abohar as PW-13.