MUKHTIAR SINGH Vs. STATE

JUDGEMENT

(1.) These are three appeals. They are directed against the judgement of Shri Ved Parkash Sharma, Additional Sessions Judge Bhatinda dated August 9, 1967. By that judgement, Nirmal Singh has been convicted under Section 304 (Part I). Indian Penal Code and sentenced to rigorous imprisonment for 10 years and to pay fine of, Rs. 500/- or in default of payment of fine to further suffer rigorous imprisonment for one year. Sardara Singh has been convicted under Section 325, Indian Penal Code and sentenced to rigorous imprisonment for three years and to pay fine of Rs. 200/- or in default of payment of fine to further suffer rigorous imprisonment for six months. Mukhtiar Singh has been convicted under Section 325 read with Section 34, Indian Penal Code and sentenced to rigorous imprisonment for one year and to pay fine of Rs. 200/- or in default of payment of fine to further suffer rigorous imprisonment for six months. Chand Singh has been convicted under Section 325 read with Section 34, Indian Penal Code and sentence to rigorous imprisonment for one year and to pay fine of Rs. 200/- or in default of payment of fine to further suffer rigorous imprisonment for six months.

(2.) The facts of the prosecution case are as under :-

(3.) At the trial, the case of the prosecution was supported by the existence of motive, the evidence of Nachhatar Singh P.W. 3. Baldev Singh P.W. 4 and Sukhdev Singh P.W. 14 as eyewitnesses, recoveries and the medical evidence.