PAL SINGH ALIAS PALA Vs. STATE

JUDGEMENT

(1.) 8.00 p.m. of 27th December 1996, was the pre -ordained time for late Shri Shital Singh to breath his last. He was sitting in a shop which was in his house, when he was accosted by Gurmeet Singh, who was accompanied by Pal Singh, his cousin, and Ajit Singh, his brother -in -law. As per the prosecution, Pal Singh and Ajit Singh, on the exhortation of Gurmeet Singh caught hold of Shital Singh and thus facilitated an assault by Gurmeet Singh. Gurmeet Singh was armed with an iron rod and gave a blow directed towards the fore -head of Shital Singh. The incident was witnessed by Sheela Kaur PW -4, the wife of Shital Singh. Her alarm call attracted her brother -in -law Bhag Singh PW -3, and her nephew Jagdish Singh PW -5, who managed to apprehend Gurmeet Singh at the spot since he slipped and fell down while fleeing. Pal Singh and Ajit Singh managed to flee and were apprehended later on.

(2.) AS per the prosecution, the offending rod used by Gurmeet Singh to assault Shital Singh was recovered pursuant to a disclosure statement made by Gurmeet Singh and from his house.

(3.) THE doctor opined that all injuries were ante -mortem and that cause of death was opined to be coma caused by the head injury. It was further opined that the head injury was possibly the result of being hit by an iron rod.