JEEWAN SINGH SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is instituted against the judgment and order dated 17. 02.2014, rendered by learned Sessions Judge, Amritsar, in Sessions Trial No. 30 of 2012, whereby appellant Jeewan Singh Sidhu, who was charged with and tried for the offence punishable under Section 302 of the Indian Penal Code (hereinafter referred to as 'IPC' for brevity sake), was convicted thereunder and sentenced to undergo imprisonment for life and to pay a fine of Rs. 20,000/-, and in default of payment of fine, to undergo further rigorous imprisonment for one year.

(2.) The case of the prosecution, in a nutshell, is that on 03.03.2012, Inspector Sukhwinder Singh, SHO of Police Station Civil Lines, Amritsar City, along with other police officials was present at turning of A-Block, Ranjit Avenue, Amritsar, in a government vehicle. Manjinder Singh complainant accompanied by Shri Baljinder Singh Dhillon came there. He got his statement recorded. According to the statement, he was undergoing Diploma in Computer from Guru Nanak Dev University, Amritsar. His father Baldev Singh was posted as ASI in Police Station at Jhabal. Jeewan Singh Sidhu son of Amarjit Singh was doing MBBS from Government Medical College, Amritsar. He was tenant on first floor of Kothi No. 312-B Block, Ranjit Avenue, Amritsar. On 02.03.2012, complainant's father had gone to the High Court at Chandigarh, in connection with some case. He came back in bus. The complainant received him in the night at Bus Stand. His father told him that he had received a telephonic call from his sister to leave Jeewan Singh Sidhu in the morning at Nawan Shehar. His father was asked to stay with Jeewan Singh Sidhu during night to make him understand. The complainant brought his father to Kothi No. 312, B- Block, Ranjit Avenue. Jeewan Singh Sidhu was present in the house. The complainant went inside the house with his father. He served Jeewan Singh Sidhu and his father dinner. A taxi was hired from Gaurav Taxi Stand, Amritsar, to take Jeewan Singh Sidhu to Nawan Shehar. He came back to his house. In the morning, at about 7.00/7.15 AM, he got call from Gaurav Tax Stand that taxi was parked outside the Kothi. He called his father. His phone was 'not reachable'. He requested the taxi driver on his phone to knock at the door. The driver called back and told him that there was no response from inside. He himself went to the Kothi. Taxi driver was standing outside the door of the Kothi. He went at the rear door and climbed the stairs. He saw blood scattered in the room. He called his neighbour Dr. Laddi on phone. Dr. Laddi and Baljinder Singh Dhillon came at Ranjit Avenue. He went inside the Kothi. He noticed that the dead body of his father was lying in the bathroom. There were injury marks on the neck and face of his father. His father was murdered by Jeewan Singh Sidhu. FIR was registered. Finger Prints expert was summoned at the spot along with the photographer. Post mortem examination was got conducted. Blood from the floor was lifted with cotton swab. Finger prints from two broken glasses found near the dead body were also taken by SI Sukhraj Singh, Incharge, Mobile Forensic Science Lab., Amritsar. A secret information was received by the police that a boy was lying near Pannu hotel. Blood was oozing from his arm. He was got admitted in Guru Nanak Dev Hospital, Amritsar. The investigation was completed and challan was put up after completing all the codal formalities.

(3.) The prosecution examined as many as fifteen witnesses in support of its case. The appellant was also examined under Section 313 Cr.P.C. He denied the case of the prosecution. According to him, he was falsely implicated. He examined three witnesses in support of his defence.