BAKHSHISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant with his father Tara singh and brother Ram Singh were tried before the Sessions Judge, Amritsar for the murder of Mangal Singh, one of the sons of Tara Singh, on or about the 13th day of June 1968 in village Sohian Kalan. Tara Singh was acquitted by the trial Court but Ram Singh and the appellant were convicted under Section 302, I. P. C. and sentenced to death by that Court. In appeal the High Court of Punjab and Haryana gave the benefit of doubt to Ram Singh and acquitted him but the appellant's conviction and the sentence imposed on him were confirmed. Hence this appeal by special leave.

(2.) Tara Singh had five sons namely - Ram Singh, Bakhshish Singh (the appellant), Harbans Singh, Nahad Singh and Mangal Singh (the deceased). It appears that the deceased left his native place and went to Shillong about 12 or 13 years prior to the occurrence and remained in Shillong till about a month prior to the occurrence, when he returned to his native place. After he came back from Shillong he was insisting that he should be given his share in the ancestral property. This was opposed by Tara Singh and Ram Singh. About, four days prior to June 12, 1968, the appellant who was serving in the Border Security Force returned to his native place on leave. It is said that on June 12, 1968, there was a quarrel between the deceased on one side and Tara Singh, Ram Singh and Bakhshish Singh on the other. That quarrel was in connection with the deceased's demand for his share in the family properties. The prosecution case is that P. Ws. 2 and 3 who came to the house of Tara Singh on hearing the quarrel pacified the parties. The further case of the prosecution is that the deceased was not seen on or after 12th June, 1968. On June 14, 1968, P. W. 2 who is a Lamberdar, reported the disappearance of the deceased to the police. Further he told the police that he suspected some foul play. On the basis of that information the police started investigation. The appellant, Ram Singh and Tara Singh were arrested on June 16, 1968. It is said that on the basis of the information given by the appellant, when he was questioned by the police on the date of his arrest, the head, the two legs of the deceased were recovered from a river at some distance from the house of Tara Singh. When the police went to that place they also saw broken teeth and some other parts of a human body on the bank of the river.

(3.) The prosecution tried to establish the case against the accused on the basis of circumstantial evidence. The circumstances put forward against the accused are: