RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Ranjit Singh was tried and convicted by Addl. Sessions Judge Amritsar under Section 302 IPC and was sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 500/- and in default of payment of fine to undergo further rigorous imprisonment for one month vide his order dated 16.8.1988.

(2.) Feeling aggrieved, he has filed this appeal.

(3.) Prosecution case, in brief, is that Madan Singh PW made his statement Ex. PF to ASI Lal Singh on October 22, 1987 stating therein that he is resident of Ram Nagar Mohalla, Sultanwind Road, Amritsar. He along with his sons Joginder Singh and Deputy Singh dye Chunnis and turbans. On October 22, 1987 at about 8.00 p.m. he along with his son Joginder Singh went to Mata Kaulan Hospital for getting medicines as he had stomach-ache. They reached Mata Kaulan Hospital and got opened the gate. They enquired whether the doctor was available or not. The Pehredar (Chowkidar) told them that the doctor was not there at that time as he had gone out of station. He set there in the hospital whereas his son Joginder Singh went to locate the doctor. When his son Joginder Singh crossed the bridge of Gandha Nalla, he raised an alarm Mar Ditta Mar Ditta. He came out hurriedly and found that Raju, who is a resident of their Mohalla Ram Nagar, Gali No. 2 was giving knife blows to Joginder Singh. He saw all this in the light emanating from the adjoining Kothis outside towards the road. He asked his son Joginder Singh loudly that he was coming. In the meantime Raju fled away from the spot towards East Mohan Nagar Mohalla near Sewerage Drain, after inflicting knife blow to Joginder Singh. His son Joginder Singh fell down at the spot and died instantaneously.