SATPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellants/accused - Satpal Singh son of Gurcharan Singh and Veer Singh son of Ajmer Singh, challenging the judgment of conviction and order of sentence dated 23.03.2005 vide which both the appellants were held guilty for offence punishable under Section 306 of the Indian Penal Code, 1860 (in short 'IPC') in FIR No.145 dated 29.08.2003 registered at Police Station Guruharshai, District Ferozepur.

(2.) As per the prosecution version, the deceased - Hardip Singh son of Gajjan Singh resident of village Kahan Singh Wala was working as a Salesman in the Jhanduana Agricultural Co-operative Society (hereinafter to be referred as 'the Society'). On 04.08.2003 Hardip Singh consumed poison in order to commit suicide. Before consuming poison he had been telling his wife - Veerpal Kaur and others that both the accused were owing money towards him and whenever he demanded money from them, they were threatening him to get him suspended from the service. After consumption of poison the deceased was firstly shifted to Hakim Kishori Lal Hospital at Gurharsahai. Veerpal Kaur found suicide note in the pocket of the deceased which reads as under when translated into English:-

(3.) The deceased was later shifted to CMC and Hospital, Ludhiana. He died on 19.08.2003.