Brijesh Kumar, J. - (1.)Maha Singh and the appellant Hardeep, father and son respectively, have been prosecuted for murder of one Rajinder Singh. The Sessions Court on trial of the case acquitted Maha Singh but convicted the present appellant Hardeep under Section 304 Part I, IPC and sentenced him to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 200/-, in default whereof further to undergo rigorous imprisonment for two months.
(2.)Aggrieved by the said order, Hardeep filed an appeal to the High Court against his conviction and sentence and the State of Punjab filed an appeal against the acquittal of Maha Singh as well as against acquittal of Hardeep under Section 302, IPC in place whereof he had been convicted under Section 304, Part I, IPC as indicated earlier. A revision was also preferred by Baljeet Singh against the said order passed by the Sessions Court. The High Court by order dated September 20, 2000 allowed the appeal of the State and convicted the appellant Hardeep under Section 302, IPC and sentenced him to imprisonment for life and impose a fine of Rs. 500/- and in default whereof a further period of two months rigorous imprisonment. The appeal preferred by the State against the acquittal of Maha Singh and one preferred by the present appellant against his conviction, both have been dismissed. The order of the High Court also observed that Criminal Revision No. 680 of 1992 also stood disposed of. The appellant Hardeep challenges the above said order of his conviction in this appeal.
(3.)We have heard the learned Counsel for the appellant Mrs. Avinish Ahlawat, and also Mr. Jai Prakash Danda appearing for the State as well as Mr. Ravindra Bana appearing for respondent No. 2. We have also perused the record of the case.