IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two cases i.e. an appeal bearing No. CRA-D-426-DB-2004 titled as 'Iqbal Singh versus State of Punjab' and a revision petition bearing No.CRR-781-2005 titled as 'Harsant Singh versus State of Punjab' preferred against the judgment of conviction and order of sentence dated 03/5/4/2004 passed by the Sessions Judge, Sangrur.

(2.) The instant FIR came to be registered on 18/3/2003. The accused-appellant came to be convicted vide judgment of conviction and order of sentence dated 03/5/4/2004. The present appeal against the judgment of conviction and order of sentence was filed on 1/5/2004. The matter has come up for final hearing now after almost 22 years of the registration of the FIR.

(3.) The present case was registered on the statement Ex.PE of Harsant Singh PW-3. His sister Ranjit Kaur was married to Sukhjinder Singh now deceased, while accused Iqbal Singh was the real nephew of deceased. On 6/5/1996, they separated from each other and also separated their houses, cattle, land and other agricultural implements with the intervention of Piara Singh/PW-9 and other respectables and a writing (copy Ex.PO) to that effect was prepared. In that partition, six acres of land was given to Surjit Kaur, mother of Sukhjinder Singh for her maintenance. She was residing with him and, therefore, land of her share remained with Sukhjinder Singh. The accused was upset because of this and there used to remain a dispute between accused and deceased. Their houses were adjoining each other having one common gate besides each having a separate gate as well.