BIRA Vs. THE STATE

JUDGEMENT

(1.) THIS is an appeal by Bira, aged 25 years, a labourer by profession and a resident of village Jagdev Kalan in Police Station Majitha, against the judgment dated the 4th July, 1969, of the Sessions Judge, Amritsar, convicting him of an offence under section 302 of the Indian Penal Code for causing the death of Rattan Singh, aged 40 years, another resident of the same village, and sentencing him to imprisonment for life.

(2.) THE prosecution case may be stated thus. Two or three months prior to the occurrence with took place on the 3rd of December, 1968, Rattan Singh deceased slapped - -Shrimati Dato, the mother of the appellant, while intervening in a quarrel between her and his own wife Bachan Kaur. The incident, however, ended in a compromise brought about by members of the brotherhood.

(3.) IN his statement under section 342 of the Code of Criminal Procedure, the appellant dented in toto the allegations made against him by the prosecution and asserted that he had been falsely implicated.