LAWS(P&H)-2019-1-316

RAVI Vs. STATE OF PUNJAB

Decided On January 23, 2019
RAVI Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This appeal is instituted against the judgment and order dtd. 14/10/2015, rendered by learned Additional Sessions Judge, Amritsar, in Sessions Case No. 12/73 of 25/2/2015, whereby the appellants, who were charged with and tried for the offence punishable under Sec. 302/201 IPC, were convicted and sentenced to undergo imprisonment for life and to pay fine of Rs.15,000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for one year each, for the offence under Sec. 302 IPC.

(2.) The case of the prosecution, in a nutshell, is that on 31/8/2014, Inspector Rachhpal Singh, SHO Police Station Khilchian was present at Police Station. Constable Dharamvir Singh, Police Station Rajgarh (Rajasthan), came with Zero FIR.

(3.) According to the case of the prosecution, on 24/8/2014, at Police Station Rajgarh, one Chaina Ram son of Harlal, aged 40 years, moved a complaint Ex. PA to the effect that his sister Jamni was married with Ravi son of Gugan Ram. She along with her husband was living at Rayya Mandi, Tehsil Baba Bakala. On 22/8/2014, during night, at about 11.00 PM, her husband Ravi had committed her murder in connivance with his second wife Soma. He brought the dead body of Jamni from Rayya Mandi to village Gajuwas. His sister Rajo was living near the Jhugi of accused Ravi. She also disclosed that Ravi and his second wife Soma had committed the murder of Jamni. The statement of Rajo was also recorded. According to her statement, her Jhuggi was adjacent to the Jhugi of accused Ravi. There used to remain quarrel between Jamni and her husband Ravi. On 22/8/2014 at about 10.00/11.00 PM, quarrel took place between Jamni, Ravi and his second wife Soma. Accused Ravi and Soma put a rope around the neck of her sister. They strangulated her. She herself was married with elder brother of accused Ravi. In the morning, accused Ravi took a truck on rent and put the dead body of Jamni in the same. He went to village Gajuwas. She was also threatened. She narrated the incident to her brother Chaina Ram. Chaina Ram informed the police. The investigation was carried out and the challan was put up after completing all the codal formalities.