GOVIND SINGH Vs. STATE

JUDGEMENT

(1.) IT is the case of the prosecution that the complainant Ami Lal PW-10, father of deceased Ashok Kumar was residing at house No.2132, Katra Gokul Shah, Sita Ram Bazar, Delhi. 20/30 other families were also residing in the Katra. Babu Lal PW-11 was residing in the same Katra at premises No.2137 along with his sons Kamal Singh PW-1 and Charan Singh PW-15 and another son Avtar Singh. Accused Govind Singh and his two sisters, accused Shanti and another sister Daya were residing in the same Katra at premises No.2132. Daya was blessed with a daughter Beena. Accused Jai Raj used to reside in the same Katra but had shifted. He was the brother-in-law of accused Shanti. Ashok Kumar a young man aged 23/24 years was infatuated with Beena aged 18-19 years and probably developed illicit relations with her. Whereas Govind and his sister Shanti wanted Bina to marry Ashok Kumar this was not acceptable to Ami Lal who was of the opinion that Bina being closely related to them, she should not marry Ashok Kumar.

(2.) ADMITTEDLY, at the trial, no evidence of any blood relation between the family of Govind, Shanti and Jai Raj with Ami Lal has emerged, but it appears to be a case where Ami Lal was a moralist who believed that all families living in a Katra are brothers and sisters and should not enter into any matrimonial relationship with each other.

(3.) AS per Kamal, on 9.9.1987 i.e. the day of the incident, at about 7:45 PM he and AShok were proceeding to their house when they met Ami Lal, AShok"s father, who was taking a bath at the public tap on the street. AS they proceeded ahead, Jai Raj stopped them and beckoned Shanti and Govind who were standing on the roof of their house to come down. On coming down, Shanti exhorted Govind to kill him and AShok and at that Govind stabbed AShok in the chest with a chura. When he tried to save AShok, Govind stabbed him in his chest.