JARNAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE appeals have been filed on behalf of five accused persons, who have been convicted under section 302 read with section 149 of the Penal Code for committing murder of Gurbux Singh and Wasava Singh and have been sentenced to undergo rigorous imprisonment for life. They have also been convicted under section 148 of the Penal Code and have been sentenced to undergo rigorous imprisonment for one year.

(2.) IT is case of the prosecution that Rulwant Kaur the daughter of Gurbux Singh' (deceased) and Raghbir Singh, son of Jarnail Singh, one the accused fell in love with each other. As the marriage could not materialise due to opposition, two months prior to the date of occurrence, both of them committed suicide. It is said that accused Jarnail Singh and his four sons who are the other four accused had a grudge against Gurbux Singh that the later was responsible for the death of Raghbir Singh aforesaid.

(3.) ACCUSED Karma was armed with a Gandasa whereas his three brothers and Jarnail Singh were armed with lathis. Seeing the accused persons Gurbux Singh and his brother Wasava Singh got down from the bullock -cart and started running away.