HAMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case of the prosecution is that Jagsir Singh-complainant aged about 21 years, is a step son of Hamir Singh (appellant), has been working as sharecropper with some agriculturist. They are three brothers, all unmarried, and are living with their parents. On 08.11.2006 at about 8.30 a.m., Jagsir Singh-complainant was present in a room of his house located in village Lehra Khanna. His two brothers had gone out for work.

(2.) His mother Kulwant Kaur (deceased) and father Hamir Singh (appellant) were sitting in the courtyard of the house and quarreling. Jagsir Singhcomplainant heard shrieks of his mother Kulwant Kaur.

(3.) Thereupon, he came out of the room and found his father Hamir Singh (appellant) giving toka (instrument for cutting sticks and fooder) blows to his mother Kulwant Kaur, as also hurling invectives upon her. In the presence of Jagsir Singh-complainant, Hamir Singh-appellant gave toka blows on the forehead, neck and face of Kulwant Kaur (deceased).