Anil R. Dave, J. - (1.) Being aggrieved by the judgment of conviction rendered by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 253-DB of 2006 dated 1st February, 2008, this appeal has been filed by the convict. By virtue of impugned order, the Appellant has been convicted for the offence under Section 302 of IPC and has been awarded sentence of imprisonment for life and to pay a fine of Rs. 10,000/-, in default, to undergo further rigorous imprisonment for six months. The order of conviction dated 3rd March, 2006, passed by the Sessions Judge, Ferozepur, in Sessions Case No. 33 of 2001 has been confirmed.
(2.) The case of the prosecution in a nut-shell before the trial court was as under: Sandeep Singh (who has been referred to hereinafter as the deceased) was a resident of village Chhibian Wali. He had lent a sum of Rs.5 lacs to Gurjinder Singh-the Appellant and the said amount was not being returned by Gurninder Singh (hereinafter referred to as the accused). On the night of 9th June, 2001, the deceased and the accused, along with Jasbir Singh (PW-4) were going to village Chhibian Wali in Maruti Car No. PB-4-E 6699 from Muktsar. The deceased was driving the car and the accused was sitting next to him, whereas PW-4 was sitting on the rear seat. Around 10.30 p.m., when they were about one kilometer away from Canal Bridge, Ladhuwala, the accused asked the deceased to stop the car as he wanted to ease himself. When the car was stopped, the accused stepped out of the car and went to the back side of the car and thereafter came near the drivers seat with his pistol and fired one shot on the right temple of the deceased and another shot on the neck of the deceased. Upon seeing the said firing, PW-4 raised an alarm and thereupon the accused warned him that he would kill him also if he would not keep quiet and, thereafter, the accused fired on his own left arm and another shot below his own knee of the right leg. PW-4 was afraid of the incident and thereafter he ran away from the place. He, thereafter, telephoned his sister and his sisters husband but he was advised to keep mum to save himself. Thereafter, his sister and her husband, who were abroad, came to India and cremated the deceased. Thereafter, PW-4 went to police station along with his sister and her husband and narrated the incident to S.H.O. Harbans Singh (PW-13). An FIR was lodged by him on 1st July, 2001 at 5 a.m. whereas the incident had taken place on 9th June, 2001.
(3.) It may incidentally be noted that before the aforesaid FIR was lodged, the accused had lodged an FIR being FIR No. 118 on 10th June, 2001 at PS Sadar, Jalalabad.;