RANDHIR KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused/appellant (hereinafter referred as the accused) is alleged to have committed the murder of Raju resident of Jaura Pippal, Gali Darsondha Singh Wali, Amritsar, for which he was tried and vide judgment dated 9.04.2004 passed by the learned Sessions Judge, Amritsar he was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs.500/- under Section 302 of the Indian Penal Code.

(2.) Raju deceased as well as Randhir Kumar alias Parohi were actually hailing from Uttar Pradesh. Raju was residing at Gali Darsondha Singh Wali, Amritsar. On 9.3.2003 at about 8.20 AM the complainant Manmohan Singh alias Baba after returning from morning walk was taking tea on the tea stall the accused Raju was also standing at the gate of Raj Cinema. In the meantime, accused came from the side of Chatiwind Chowk and on coming, he immediately started inflicting knife blows to Raju deceased, on receipt of which the latter fell down just opposite the gate in front of Raj Cinema. On raising hue and cry the accused fled away towards Sakattri Bagh, whereupon, he was chased by the complainant as well as Des Raj alias Sain. However, they had been able to lay their hands on him with the help of Gurvail Singh and Bikramjit Singh, SPOs, who were present on duty at Chatiwind Chowk at that time. The accused was holding a knife which was snatched from him and he was brought at the place of occurrence where Raju was found dead. Motive of occurrence as stated is that about 3 months earlier to the occurrence, deceased Raju had given knife injuries to the accused.

(3.) On the basis of the aforesaid statement of Manmohan Singh alias Baba, Ex.PL, FIR Ex.PL/3 was recorded by ASI Jagdish Singh. Investigating Officer reached the place of occurrence, conducted the inquest on the body of the deceased, prepared the rough site plan of the place of occurrence; recorded the statements of the witnesses and then dispatched the dead body for autopsy. Accused was arrested. The knife was taken into possession. On completion of investigation report under section 173 Cr.PC was submitted.