SHER SINGH Vs. STATE

JUDGEMENT

(1.) Sher Singh s/o Teja Singh r/o house No. 2. Village Tikri, Delhi stands convicted by the Additional Sessions Judge in Sessions case No. 112/87 on 12/11/1987 and is sentenced to suffer imprisonment for life and to pay a fine of Rs. 1,000/- and in default to suffer rigorous imprisonment for three months.

(2.) Deceased Jagtar Singh had three brothers Sahib Singh, Gumand Singh and Kishan Singh. His brother Sahib Singh and Gumand Singh are dead. Sahib Singh has three sons, Mahinder Singh, Darshan Singh and Makhan Singh. Present appellant Sher Singh is son-in-law of said Sahib Singh and brother-in-law of Darshan Singh and Makhan Singh. The present appellant and Surinder Singh were tried for an offence of murder of one Sant Singh and were sentenced to imprisonment for life and appellant Sher Singh had undergone the said sentence and was released some days prior to the day of incident. It seems that in those proceedings son of Gumand Singh as well as deceased's son Puran Singh had given evidence against the present appellant and Surinder Singh. There used to be quarrels and disputes over the joint property land between sons of Sahib Singh, sons of Gumand Singh as well as deceased and his son.

(3.) It is the case of the prosecution that on 21/11/1986 P.W. 2 Puran Singh had gone along with P.W. 5 Nand Lal to the house of the present appellant in order to invite the appellant and his brothers in a marriage in the house of P.W. 5 Nand Lal. After giving the said invitation card when they were returning home the brothers in-law, of present appellant Makhan Singh and Darshan Singh had a quarrel with P.W. 2 Puran Singh and they had also assaulted him and a complaint regarding the said incident was lodged by P.W. 2 with the police.