TARSEM SINGH ALIAS SEMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is instituted against the judgment dated 21.8.2015 and order dated 24.8.2015, rendered by learned Sessions Judge, Sangrur, in Sessions Trial No. 1 of 12.1.2015, vide which appellant Tarsem Singh alias Semi, who was charged with and tried for the offence punishable under Sections 302 and 450 IPC, was convicted and sentenced as hereunder:- <FRM>JUDGEMENT_50_LAWS(P&H)2_2019_1.html</FRM>

(2.) The case of the prosecution in a nutshell is that complainant Rajwinder Singh lodged the complaint, Ex.PA, on 29.9.2014, to the effect that he was resident of village Mahorana. He along with his mother Hanso, brother Amrik Singh was present in the house. His wife Rekha was cleaning the utensils in the courtyard of the house. They were watching televisions in the rooms. At About 10.00 A.M., Tarsem Singh alias Semi son of Sinder Singh came on bicycle and scuffled with his wife Rekha. She rushed and entered in the house of neighbour Balvinder Ram. But she was chased by accused Tarsem Singh. He also reached there after hearing the commotion. He saw accused Tarsem Singh inflicting dah (sharp edged agricultural instrument used for cutting) blow on the head of Rekha with an intention to kill her. Rekha collapsed. He tried to apprehend accused Tarsem Singh but he threatened him to inflict injury. Accused fled away from the spot along with weapon. His brother Amrik Singh also reached the spot. Motive behind the murder was that about 3-4 months ago an altercation took place between him and Tarsem Singh, due to which Tarsem Singh inflicted injuries on the person of his wife Rekha. FIR, Ex.PA/1, was registered. The dead-body was sent for post-mortem examination. The blood stained dah was also recovered. Investigation was completed and challan was put up after completion of all the codal formalities.

(3.) The prosecution examined a number of witnesses in support of the case. The statement of the accused was also recorded under Sec. 313 Crimial P.C. He denied the case of the prosecution. The accused was convicted and sentenced, as noticed above. Hence, the present appeal.