SANT SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) FOR the murder of his brother's grand -son named Kamaljit Singh, aged 4 -1/2 or 5 years, Sant Singh Appellant, a 55 year old resident of village Pandori Rajputan in police station Bholath, has been convicted by Shri Kartar Singh, Sessions Judge, Kapurthala, of an offence under Section 302 of the Indian Penal Code and sentenced to imprisonment for life.

(2.) THE judgment of the learned Sessions Judge is dated July 22, 1967, which is challenged by the convict in Criminal Appeal No. 759 of 1967 being hereby disposed of by us along with Criminal Revision No. 1083 of 1967 filed by the State of Punjab with the prayer that the sentence awarded to the Appellant be enhanced to one of death. The following pedigree table brings out the exact relationship between the Appellant on the one hand and the deceased and Surjit Singh (P.W. 3) on the other: - -

(3.) THE Appellant alongwith other members of his family resides in the upper -storey of a house of which the ground -floor is occupied by Surjit Singh (P.W. 3) and other members of his family including his father Mehnga Singh.