PIARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SESSIONS Judge, Bathinda vide his judgment dated 16.12.1987 convicted the appellant under Section 304 of the Indian Penal Code and vide order of even date sentenced him to undergo six years rigorous imprisonment and to pay a fine of Rs. 300/- or in default of payment of fine to undergo further one month rigorous imprisonment.

(2.) THE appellant feeling that he has been erroneously convicted and sentenced without any cogent, inspiring, impeccable, reliable and trustworthy evidence on the file has impugned the same in this appeal.

(3.) ON June 27, 1986, Ram Kumar visited Satvir deceased. At about 3.00 P.M. on June 28, 1986, Satvir and Ram Kumar went to vegetable market to take tea where Piara Singh accused met them. The accused who was in drunken condition took the deceased and Ram Kumar away from the market on the pretext that he had an urgent work. The accused took them under a Kikar tree and threatened the deceased on the ground that he was having illicit relations with his (accused's) sister Amarjit Kaur. Immediately, the accused took out a knife upon which Satvir deceased ran towards railway line. The accused chased him and both of them started quarrelling with each other. The accused gave a knife blow on the left side of chest of Satvir who fell down. Ram Kumar raised an alarm and the accused fled away carrying his knife with him. Ram Kumar went near Satvir and found him dead. Ram Kumar then went to Police Station Mansa and lodged First Information Report Exhibit PF with Inspector Balbir Singh. The investigation in the case was conducted. Post-mortem examination on the dead body of Satvir was got conducted.