CHAMKAUR SINGH Vs. AMRITBIR SINGH

JUDGEMENT

(1.) By this single judgment, we will dispose of CRA No. D-914- DB of 2012 and CRA No. D-915-DB of 2012, filed by Chamkaur Singh and State of Punjab respectively against the judgment and dated 28.4.2012, passed by learned Additional Sessions Judge, Patiala, vide which accused Amritbir Singh was acquitted of the charges framed against him under Section 302 IPC and Section 25 of the Arms Act. We will also dispose of Crl. Misc. Application No. 46788 of 2012 (in CRA No. D-915-DB of 2012) filed by the State of Punjab under Sections 311 and 391 Cr.P.C. for summoning of witnesses and leading additional evidence in this appeal. Chamkaur Singh, who is the real brother of Jaswinder Kaur (deceased) and maternal uncle of Amritbir Singh (accused) has filed Crl. Misc. Application No. 52009 of 2012 (in CRA No. D-914-DB of 2012) under Section 391 Cr.P.C. for leading additional evidence.

(2.) Accused Amritbir Singh, aged about 25 years, is alleged to have committed the murder of his grandfather Hamir Singh, father Iqbal Singh, mother Jaswinder Kaur and sister Gurmanvir Kaur on 12.8.2010 between 7:00 to 8:00 AM in his House No. 173, Preet Vihar, Nabha, District Patiala.

(3.) The case was registered on the statement of Bhagwan Singh, who is the husband of sister of Iqbal Singh (deceased father of the accused), wherein he has stated that he is resident of village Raipur, P.S. Amargarh, District Sangrur. On 12.8.2010, he had received a message about the killing of the said four family members by some unknown person.