SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Satnam Singh son of Nain Singh stands convicted under section 304 IPC by impugned judgment of learned Additional Sessions judge, Ferozepur dated 24/4/1991. He has been sentenced to undergo RI for five years and to pay a fine of Rs. 500.00, in default of payment of fine to further undergo RI for three months.

(2.) Alongwith the present appellant, his two brothers Munsha Singh, Surjit Singh and mother Kartaro Bai were also booked but they stand acquitted. The State has not preferred any appeal against their acquittal. Jatto Bai is the deceased in this case.

(3.) The facts of the prosecution case are that on 15/5/1990 Jatto Bai (since deceased) received information from her grandsons that when they were returning from the school they were beaten by the sons of Nain Singh. Jatto Bai went to the house of Nain Singh to reprimand them. In the street Kartaro Bai met her and Jatto Bai reprimanded her. Both had exchanged abuses. It is then the case of the prosecution that Kartaro Bai asked her sons to teach a lesson to Jatto Bai for reprimanding her. Thereupon the present appellant and his brother Munsha Singh came from their house. The present appellant allegedly gave a fist blow near the amblicus to Jatto Bai. Munsha Singh also gave fist blows. She raise hue and cry which attracted Lal Singh who rescued her. Jatto Bai was taken to the hospital. Message was sent to the police station Sadar Fazilka by the doctor whereby ASI Nasib Chand PW4 reached the hospital and recorded statement Ex.PG of Jatto Bai at 7.15 PM on 15/5/1990 itself and an entry to this effect was made in the concerned police station vide Ex. PG/2. Jatto Bai died on the following day i.e. 16.5.1990 and consequently a formal FIR Ex.PG/3 was recorded under section 304/34 IPC. After completion of investigation the present appellant along with his two brothers and mother were challenged in this case.