CHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal against the judgment/order dated 4.2.1994 of the learned Sessions Judge, Jalandhar vide which the appellant Charan Singh was convicted under section 302 IPC and was sentenced to undergo Rigorous Imprisonment for life and to pay fine of Rs. 5,000/- or in default of payment of fine he was further directed to undergo Rigorous Imprisonment for one year.

(2.) THE facts of the case briefly stated are as under:

(3.) MOTIVE behind the occurrence is stated to be that ancestral land had been partitioned temporarily between Balwant Singh father of Charan Singh accused and Mohinder Singh deceased and others. Prior to the present occurrence also there had been some dispute between the parties on two occasions regarding damage caused to ridge between their lands.