M.R.SHARMA, J. - (1.) THIS appeal is directed against the judgement dated 17.3.83 order dated March 19, 1983, rendered by the learned Additional Sessions Judge, Sangrur, whereby he convicted the appellant under Section 302, IPC and sentenced him to imprisonment for life. He was also awarded a fine of Rs. 1,000 and in default of payment of fine was ordered to undergo further rigorous imprisonment for one year.
(2.) THE dead body of Sangha Singh deceased was found lying on the road side near a culvert at about 10.30 P.M. on 6.10.1981. There upon Jagdev Singh P.W.6 went to Police Station, Sunam, and lodged the report Ex. PD at 2 AM on 7.10.1981, whereupon a case under section 302, I.P.C. was registered. The prosecution relied upon an alleged extra-judicial confession said to have been made by Sukhdev Singh appellant before Sarpanch Niranjan Singh P.W.3 and the statement of Sukha Singh P.W.2 and on the statement of Sukha Singh P.W.2 who was an associate of the appellant and had turned approver at the stage of the trial. This evidence was accepted by the learned trial Judge for convicting and sentencing the appellant as earlier.
(3.) IN this appeal by the convict, we have gone through the evidence with the help of the learned counsel.;