DALIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal by special leave from the judgment of the Punjab and Haryana High Court confirming the death sentence imposed upon each of the three appellants under Section 302 read with Section 34 of the Penal Code for the murder of five persons belonging to one family. Because of the family disputes and rivalry, a serious occurrence took place at about sunset time on the 2nd of December, 1975 resulting in the death of five members of the same family. The appellants are also very close agnatic relations of the deceased.

(2.) Jetha Singh, Teja Singh and Veer Singh were brothers. Jetha Singh was unmarried and used to live with Teja Singh. The three brothers had divided their properties at a private partition. Appellant Dalip Singh and Kundan Singh are sons of Veer Singh who is dead. Appellant Balvinder Singh and his brother Baldev Singh (since acquitted) are the sons of appellant Dalip Singh. Teja's wife was Pal Kaur. They had three sons and a daughter, their names being Ram Singh, Sucha Singh, Anup Singh and Darsho. A few months before the occurrence, Jetha Singh raised a sum of Rs. 3,000/- at the instance of his brother Teja Singh mortgaging four Kanals of his land. Appellants Dalip Singh and Kundan Singh wanted a share in that money as they could not reconcile themselves with the fact that the branch of Teja Singh alone should enjoy the property or the money of Jetha Singh. They being the sons of another brother of Jetha Singh wanted to lay a claim on the property and money of Jetha Singh. It appears that it was not known to the prosecution as to how and to what extent the family disputes and rivalry went on gradually aggravating and what was the immediate cause of the occurrence. The two brothers namely Jetha Singh and Teja Singh who could throw light on this aspect of the matter were both killed in the occurrence. But that is of no consequence in this case.

(3.) According to the prosecution case on the day and at the time of the occurrence the four accused went to the house of Teja Singh armed with deadly weapons. Dalip Singh had a spear and the other three had Kirpans. The three appellants attacked Teja Singh with their respective weapons while he was sitting in a room in his house. Baldev Singh (since acquitted) was standing at the door as a guard. Sucha Singh tried to escape but Baldev Singh stopped him by injuring him on the left shoulder with his Kirpan. The others also attacked him and he fell down. Pal Kaur, Anup Singh and Darsho ran out of the house. They were chased. Darsho was given a Kirpan injury on the head by Baldev Singh and she fell down. All the accused surrounded Pal Kaur and Anup Singh and caused injuries to them. They fell down. The accused raised a Lalkara saying that Jetha Singh and Ram Singh should also be done away with. Saying so they went towards a well and the fields of Teja Singh where Jetha Singh and Ram Singh were. There they are said to have attacked, with their respective weapons, Jetha Singh and Ram Singh.