SWARAN SINGH @ CHANNI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Swaran Singh @ Channi was convicted under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/- and in default of payment of fine, to further undergo rigorous imprisonment for one year. Aggrieved by the above judgment of conviction and sentence recorded by the trial Court, he has preferred the present appeal.

(2.) The case, in brief, of the prosecution is that PW-1 Rajbir Kaur married Mukhtiar Singh (deceased) about two years ago. Accused Swaran Singh is none other than the father of Mukhtiar Singh. On 7.9.2006, Jang Bahadur, paternal uncle of PW-1 came to the house of Mukhtiar Singh.

(3.) On 8.9.2006 around 6 AM, PW-1 was busy in the kitchen. Jang Bahadur was sitting nearby. Her husband was lying on a cot outside the house. The accused started demolishing the Katcha house. Mukhtiar Singh remarked as to why the accused was bent upon demolishing the house. The accused who was armed with Kulhari, delivered two blows on the forehead of Mukhtiar Singh. When PW-1 raised an alarm, the accused ran away along with the weapon. Mukhtiar Singh, who was taken to the hospital, died on the way. PW-1 suffered a statement to the SI/SHO Amrik Singh. Based upon the statement given by PW-1, a formal First Information Report was registered.