SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SANTOKH Singh and Satnam Singh, who are alleged to have committed the murder of their father Rattan Singh, have brought this appeal against the judgment of conviction and order of sentence dated 11-2-1997 whereby they were convicted under S.302 read with S.34 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1000/- each and in default of payment of fine to further undergo Rigorous Imprisonment for three months each.

(2.) IN nutshell, the prosecution case as described and established by the witnesses at the trial, is like this :

(3.) AFTER that, Vir Kaur leaving behind her daughter Manjit Kaur and Ajit Singh to guard the dead - body of Rattan Singh (deceased) left, in the company of Surta Singh (PW - 6), for the police station to lodge a report. When they reached near minor Canal bridge of Village Nutt, SI Piara Singh (PW - 9) met them, who recorded the statement (Ex. PE) of Vir Kaur in the above narration of facts. On her said statement, he made his endorsement Ex. PE / 2 and sent the same to the Police Station Ranger Nangal, where formal FIR Ex. PE / 1 was recorded by ASI Dhian Singh at about 6.50 p.m.