RAKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAKESH Kumar a student who was 17 years of age at the commission of crime has been held guilty of intentionally causing death of Paramvir Singh and vide order of conviction and sentence recorded by learned Sessions Judge, Hoshiarpur dated February 16, 1994 has been held guilty under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/- and in default of payment fine to further undergo sentence for a period of one year. It is against this order of conviction and sentence that the present appeal has been filed.

(2.) MR . Jagdish Marwaha, the learned Counsel representing the appellant, perhaps convinced with impressive array of facts brought on record by the prosecution on which the appellant cannot earn clean acquittal has only argued with regard to nature of offence, it is the context of the limited contention of the learned Counsel that brief facts of the case need to be noticed.

(3.) THE prosecution with a view to substantiate its case examined Dr. Amrik Singh Basra, Medical Officer, Civil Hospital, Dasuya as PW-1. He stated that on 3rd of June, 1993, he conducted post-mortem on the dead body of Paramvir Singh and found following injury on his dead body :-