AMARJIT KAUR Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE matter here concerns the murder of two brothers -Santokh Singh and Sukhdev Singh, whose dead bodies were found lying buried in the field near their house in village Phassee in district Ropar.

(2.) IT is the case of the prosecution that Santokh Singh and Sukhdev Singh were murdered by Amarjit Kaur, the wife of Santokh Singh and her paramour - Harnek Singh and that the crime was committed sometime between the night of August 15 and 16, 1986.

(3.) THE evidence regarding the illicit relations of Amarjit Kaur with Harnek Singh, is provided by the testimony of P.W. 7 Zora Singh, the cousin of Santokh Singh and Sukhdev Singh deceased and P.W. 8 Amar Nath, Sarpanch of village Phassee. It was the statement of both these witnesses that Santokh Singh and "Sukhdev Singh had shifted to village Phassee about a year -and -half earlier when they purchased some land there. Harnek Singh used to visit the house of Santokh Singh and Sukhdev Singh and this used to annoy them as he had developed illicit relations with Amarjit Kaur.