JASPAL SINGH AND TRIPAT SINGH Vs. STATE

JUDGEMENT

(1.) Jaspal Singh aged 27 and Tripat Singh aged 22, sons of Surjit Singh alongwith Joginder Singh (since acquitted) were tried on the charge of murdering Surjit Singh son of Avtar Singh (the name of the deceased and the name of the father of the appellants is the same). The trial Judge found both Jaspal and Tripat guilty of the offence charged with and sentenced each one of them to imprisonment for life. They were also charged under Section 27 of the Arms Act and were convicted and sentenced to 3 years' rigorous imprisonment on the said charge.

(2.) The accused have come in appeal against their convictions and sentences.

(3.) A short pedigree table will be useful in appreciating the evidenes and understanding the motive for the crime : <FRM>JUDGEMENT_332_DRJ10_1986Html1.htm</FRM>