NISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Assailed in the instant appeal is the judgment of conviction and order of sentence dated 22.09.2003 (hereinafter referred to as the impugned judgment'), passed by learned Additional Sessions Judge, Faridkot (for short, 'the trial Court'), whereby, the appellants have been convicted and sentenced as under:-

(2.) In order to prove its case, the prosecution examined Baltej Singh Fauji as PW-1; complainant Sukhpal Kaur as PW-2; Tek Singh as PW-3; Dr. J.S. Dalal, Professor and Head in Forensic Medicines, Medical College, Faridkot as PW-4; Dharam Singh, Draftsman as PW-5; Dr. Sanjeev Goel, Registrar, Eye Department, G.G.S. Medical College, Faridkot as PW- 6; Gurcharan Singh, Sub Station Attendant, Sub Station Deep Singhwala, Sub Division, Sadiq, Division Faridkot as PW-7; SI Balwinder Singh, the Investigating Officer as PW-8; HC Hardeep Kumar as PW-9; C-II Sukhmander Singh as PW-10; HC Sukhdev Singh as PW-11; and ASI Sukhdev Singh as PW-12.

(3.) When examined under Section 313 Cr.P.C., the accused denied all the allegations and pleaded false implication. All the accused took a plea that it was a blind murder and not such occurrence ever took place at their hands. Accused-appellants Nishan Singh, Dharampal Singh and Karam Singh @ Karni Singh further pleaded that they never produced any weapon before the police as alleged. Nishan Singh further stated that he never made any disclosure statement. However, the accused did not lead any evidence in defence.