MALKIAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgement and order dated August 5, 1993, passed by the Sessions Judge, Patiala, whereby the appellant has been convicted under Section 302, Indian Penal Code, for committing murder of his father Ralla Singh and sentenced to undergo life imprisonment and to pay a fine of Rs. 200/ - in default of payment of which to undergo further rigorous imprisonment for one year.

(2.) THE prosecution story lies in a narrow compass. Deceased Ralla Singh was money -lender by profession. According to the prosecution, he had a dispute with the appellant (his son) over their residential house. On January 26, 1992, the dispute was settled at the intervention of the Panchayat. On January 27, 1992, the settlement was to be reduced into writing at Amloh. It appears that the deceased backed out of the settlement.

(3.) ON January 27, 1992 at about 9.45 A.M. Shri Bachan Singh Lambardar (PW -1) was standing in the street in front of his house and was having some talks with his collateral -Jang Singh. Deceased Ralla Singh was seen running towards his house being followed by the appellant having a tesi in his hand. The appellant gave 2 -3 tesi blows on the head of his father Ralla Singh and then ran away from the spot along with the tesi. While leaving Jang Singh at the spot, Bachan Singh (PW -1) left for the Police Station Gobindgarh to lodge a report. At the bus stand, Gobindgarh, he met the police party headed by A.S.I. Lal Chand who recorded statement of Bachan Singh - Exhibit P.A., made his endorsement -Exhibit P.A./1 thereunder and sent the same to the Police Station, on the basis of which formal First Information Report -Exhibit P.A./2 was recorded.