SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been directed at the instance of appellant-accused against the verdict of conviction and order of sentence dtd. 10/11/2017, rendered by the learned Sessions Judge, Bathinda, in case FIR No. 204 dtd. 5/9/2016, registered under Sec. 302 of the Indian Penal Code, at Police Station Nathana, District Bathinda, whereby he has been convicted for the offence punishable under Sec. 302 of IPC, and, has been ordered to undergo sentence of imprisonment for life and to pay a fine of Rs.10,000.00 and in default of payment of fine, to further undergo rigorous imprisonment for a period of two years.

(2.) The prosecution agency was set into motion upon the receipt of information from one Gurtej Singh son of Hakam Singh (PW1). On 5/9/2016, ASI Karamjit Singh (PW11) along with other police officials was present at Railway Crossing, Bhucho Mandi, in connection with patrolling and checking of suspicious persons. There, complainant Gurtej Singh along with one Makhan Singh met them and got recorded his statement. The statement is read as under:-

(3.) On the basis of above statement Ex. P/1, the formal FIR Ex. P11 was registered.