SURJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT Surjeet Singh, hereinafter called accused, has appealed against the judgment, dated 20th February, 2007, of learned Sessions Court, whereby he has been convicted of offence of murder, under Section 302 of the Indian Penal Code, and sentenced to undergo imprisonment for life and to pay a fine of Rs. 20,000/ -; in default of payment of fine to undergo simple imprisonment for a further period of two years.

(2.) CASE was registered against the accused at Police Station, Paonta Sahib, vide FIR Ex. PW -l/B, at the instance of PW -1 Narinder Singh, a brother of deceased Satwinder Kaur.

(3.) ON 30th September, 2000, PW -1 Narinder Singh received a telephonic call from his nephew Tejinder Singh, son of his another sister, named Balwant Kaur (PW -4), that dead -body of Satwinder Kaur had been found in a sugarcane field. On getting that information, PW -1 Narinder Singh went to village Taruwala, where the deceased used to live with her husband. He also went to Police Station, Paonta Sahib, where he reported about the death of his sister. The report was entered in the Rojnamcha and copy of the same is Ex. PW -1/A. Barang Sain Versus Union Of India