KARTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) - This is an appeal by special leave on behalf of the appellant who is convicted under Section 302 IPC and sentenced to imprisonment for life by the High Court.

(2.) It is not disputed that trouble arose between close relations at the time of marriage and thereafter some days before the incident there was exchange of abuse. According to the prosecution this present appellant and three others went to the house of Ravel Singh and it is clear that they attacked him. The act attributed to the present appellant is that he gave a stab wound in the abdomen of the deceased which apparently resulted in the death of the deceased.

(3.) It is also not in dispute that in this incident this appellant and other accused also received some injuries. This appellant is alleged to have received number of injuries, two with sharp weapon and other injuries by blunt weapons. According to the prosecution story, one Mehar Singh who was examined as a witness for prosecution stated that he took up a seroo (the leg of the cot) and inflicted injuries by it on this accused also.