SATWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed against the judgment dated 13th December, 1971, of the learned Sessions Judge, Hoshiarpur (Shri Udham Singh ).

(2.) BRIEFLY, the facts of the case are that Satwant Singh accused (now appellant), who is resident of village Rampur Jhanjowal, had a brother Khushwant Singh by name. Kteuahwant Singh died abotust an year prior to the occurrence and he was survived by his wife Daljit Kaur (P. W. 9) and his three daughters. It is alleged that Satwant Singh appellant was not pulling on well with his wife and, therefore, his wife parted company with the appellant and started living in the house of her father. Satwant Singh appellant, his grandmother, his mother, Shrimati Daljit Kaur (P. W. 9) and three daughters of Daljit Kaur were living together in the same house in village Rampur-Jhanjowal and they were also joint in mess. Satwant Singh appellant wanted to contract a Karewa marriage with Shrimati Daljit Kaur, but she was not agreeable to the same in spite of the fact that the appellant used to put pressure through his mother in that behalf on her. Shrimati Daljit Kaur sent a message to her father so that the appellant could be persuaded not to put that pressure on her.

(3.) AMAR Singh (P. W. 3), father of Shrimati Daljit Kaur, along with Gurbaksh Singh (P. W. 4), brother of his wife, came to Rampur Jhanjowal about ten days prior to the occurrence. The appellant told them that he wanted to marry Storimati Daljit Kaur, but they replied that it was not possible for them to marry Shrimati Daljit Kaur with him. The appellant insisted, but in order to put him off Amar Singh told the appellant that his other brother-in-law (wife's brother) would wait his village in a few days' time and that he would be in a position to talk further about the matter. After that, Amar Singh and Gurbafcah Singh, P. Ws. , returned from Rampur Jlianjowal.