THAKAR SINGH ETC Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is appeal by Thakar Singh and his son Niranjan Singh from the judgment of the Additional Sessions Judge, Amritsar dated August 14, 1968, convicting them under Section 304 (Part II) read with Section 34, Indian Penal Code and sentencing each of them to rigorous imprisonment for three years.

(2.) Thakar Singh appellant has died in jail. It is only the maintainability of the conviction of Niranjan Singh appellant, which is to be considered.

(3.) The following pedigree table as drawn up from the evidence on the record will better enable to appreciate the facts of the prosecution case :-