JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN this case of patricide the fate of the appellant stands completely sealed by the evidence of his brother Joga Singh (PW 4) whose statement has been found by the trial Court to be clear, consistent and convincing. What has been alleged against him in the FIR Exhibit PG, recorded on November 12, 1985 at 6.30 PM in the Police Station Assandh, District Karnal, and proved on record, is as follows :-

(2.) DECEASED Virsa Singh, aged about 60 years and the appellant lived in the adjoining rooms of their Dera (farmhouse) in the fields of village Bilona. About seven years back Virsa Singh had separated the appellant by providing him with five killas of land out of his total holding of twelve killas, two kanals and thirteen marlas. The appellant, however, did not feel satisfied with this sharing of the property and continuously insisted upon having two more killas as his due share.

(3.) FOR convenience sake, these two criminal appeals Nos. 308-DB/86 and 309-DB/86 are being disposed of together.