Babu
Singh And Another Vs. Reshampal Singh and Another [2006] Insc 837 (22 November 2006)
S.
B. Sinha & Markandey Katju
(with
Criminal Appeal No. 1605 of 2005) MARKANDEY KATJU, J.
These
appeals have been filed against the impugned judgment and order of the Punjab and Haryana High Court dated
24.10.2002 in Criminal Appeal No. 616-DB of 2001.
Heard
learned counsel for the parties and perused the record.
The
trial court by its judgment dated 18.10.2001 convicted accused Resham Pal Singh
and sentenced him to death under Section 302 of the Indian Penal Code, but the
High Court while affirming the conviction has reduced the sentence to life
imprisonment. The High Court has further directed the appellant to pay a fine
of Rs. 50,000/- and in default to undergo further RI for a period of one year
for the offence under Section 302 IPC.
The
High Court also maintained the sentence of imprisonment for five years and to
pay a fine of Rs. 1,000/- awarded under Section 307 IPC. In default of payment
of fine the appellant had to undergo further RI for a period of two months. The
amount of fine of Rs. 50,000/-, if realized from the appellant was directed to
be paid to Harpreet Singh, who has lost his parents.
In
these two appeals the prayer was to enhance the punishment to death sentence.
We
have gone through the evidence and have considered the facts of the case.
In our
opinion, there is no reason to interfere with the impugned judgment of the High
Court. The question of sentence has been considered by the High Court in detail
in paragraph 36 of its judgment and, therefore, we see no reason to differ from
the view taken by the High Court. Hence, both the appeals are dismissed and the
impugned judgment and order of the High Court stands upheld.
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