NAVDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment of conviction and order of sentence dated 27.04.2015 whereby the appellant has been convicted under Sections 302 IPC in FIR No.72 dated 19.07.2011 registered at Police Station Sadar Ropar. The sentence awarded to the appellant is as under:- Under Section Sentence Under Section To undergo Life Imprisonment and also to pay fine of 302 IPC Rs.10,000/- (ten thousand) and in default of payment of fine to further undergo rigorous imprisonment for three months.

(2.) Appellant Navdeep Singh was a young soldier of 25 years in the Indian Army. He was married to deceased-Harinder Kaur in the last part of the year 2010 and had come to his village for leave of one month and was to return back on 19.07.2011. On the night intervening 18th and 19th July, 2011 he and his wife were returning from Chandigarh. At about 12.30 AM the complainant-father-in-law of the appellant received a call from the mother of the appellant informing them about some mishap and that they were going to the Ropar Hospital. The complainant along with his wife, sister-in-law and nephew reached the Hospital Ropar where the appellant was admitted in emergency in an injured condition. The medical record of his admission to the hospital at Ropar is exhibit DW 5/A as per which at about 02.05 AM he was brought by his father in an unconscious condition with the following injuries :-

(3.) He was given first aid and referred by the doctor to the PGI where he was taken by his father and some other persons and as per document exhibit DW 5/A he was admitted there at 04.26 AM and at that time it was found that he had an injury on the right side of the scalp which was 5 cm in length and was sutured. (Thereafter he was admitted to the Command Hospital, Chandigarh and was discharged and returned to his unit on 20.07.2011). The complainant along with his aforementioned companions reached village Magror near brick kiln, where Swift Car bearing registration No.PB-12-N-1195 belonging to the appellant was lying parked on the road in which the dead body of the victim was lying on the front passenger seat. There were injuries caused with sharp edged weapons on her neck. In the FIR the complainant alleged that some un-known persons had caused the death of his daughter and injuries to his son-in-law.