SEWA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE challenge in appeal here is to the conviction of the appellant Sewa Singh for the murder of his brother Behal Singh.

(2.) THE incident occurred at about 9.30 P.M. on the night of April 6, 1994 in village Pandori Sidhwan in front of the house of Dalip Singh, another brother of the appellant Sewa Singh, and Behal Singh deceased.

(3.) THE medical evidence consists of the testimony of P.W. 1 Jatinder Iqbal Saggu who deposed to the post-mortem examination conducted by him on the dead body of Bahal Singh deceased at 11 A.M. on April 7, 1984. The doctor found five injuries on the person of the deceased. These being