GURPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Gurpal Singh has challenged the conviction recorded by the Trial Court under section 302 of the Indian Penal Code and the sentence of life with fine imposed thereunder.

(2.) The case in brief of the prosecution is that on 1.11.2008 at about 7.30 a.m. at village Sarli Khurd, appellant Gurpal Singh attacked his wife Simarjit Kaur with pestle on her forehead and face and caused her instantaneous death. P.W.2 Sahib Singh, son of the appellant, who returned to his house alongwith his grand father witnessed the occurrence.

(3.) P.W.2 Sahib Singh, who is the son of the deceased as well as appellant was the star witness in this case. He has deposed that on 1.11.2008 at about 7.30 a.m. when he and his grand father returned to his house, his father Gurpal Singh, who was armed with pestle, attacked on forehead and face of his mother and as a result of which, she fell down and died. Accused ran away from the spot with pestle in his hands. His grand father remained with the dead body of his mother. He proceeded alongwith Sarpanch to the Police Station, but on the way he met the police at bus stand of Sarli village and suffered statement which was recorded and later on registered as First Information Report.