AMARJIT SINGH SOHAN SINGH Vs. STATE

JUDGEMENT

(1.) THIS is an appeal by Amarjit Singh, who has been convicted for murder of his father, Sohan Singh, by the learned Additional Sessions Judge, Jullundur, and sentenced to imprisonment for life.

(2.) THE facts of the prosecution case, as they emerge from the record, are as follows:--Sohan Singh deceased was out of employment. He was addicted to drinking. He was living in the same house along with his son, Amarjit singh appellant, and his wife, Udham Kaur, at Dalewal. Amariit Singh was, however, employed as a worker in the Workshop of one Shankar singh at Goraya.

(3.) ON April 23, 1966, at about noon, the deceased pressed the appellant to give him some money. The appellant declined, saying that he had no money to give to the deceased to be wasted in drinking. The deceased hurled a foul abuse, to the effect that the accused should raise money by getting his mother prostituted and then provide the same to the deceased. This the deceased said in the presence of his wife, Udham Kaur, D. W. 1, who was in the house cutting some vegetables. On hearing this foul abuse, the appellant immediately gave three blows with the knife, exhibit P-l, to the deceased on the left upper arm, the left side of the back and the right side of the chest. Injury No. 3 had penetrated the right lung. On receiving these blows, Sohan Singh injured ran out. The witnesses, namely, Udham Kaur, wife of the deceased, Pargan Singh, brother of the deceased, and Pakhar Singh sarpanch caught hold of the accused. Pakhar Singh snatched the bloodstained knife, Exhibit P-l, from Amarjit Singh accused. Sohan Singh after going out a few paces, dropped dead. Leaving Bakhsha Singh, P. W. 3, to guard the dead body, and Amarjit Singh appellant in the custody of Pakhar Singh Sarpanch, P. W. 2, pargan Singh, went to Police Station, Phillaur. 6 miles away, and lodged the First information Report, Exhibit P-D, at 1 P. M. on the same day. After recording this report, Sub-Inspector Lachhman Singh reached the spot, took over the custody of the accused and the bloodstained knife. Exhibit P-l.