PREM SINGH & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed by the appellants Prem Singh and Chhinder Singh @ Chinderpal under btion 374(2) Cr.P.C. against the judgment dated 12.7.1990 in Sessions Case No. 72/1987 passed by learned Addl. Sessions Judge, Raisinghnagar whereby both the accused-appellants were held guilty for offence under Sections 302 and 302/34 I.P.C. respectively and sentence for life imprisonment along with fine of T 500/- each were imposed against them.

(2.) As per brief facts of the case, the complainant PW-1 Dalip Singh lodged an F.I.R. (Ex.P/1) at Police Station Gharsana on 16.5.1987 at 8.15 am stating therein that he and his father-in-law Karam Singh (deceased) purchased one square (Bigha) land at about seven years back. The said land was distributed and cultivated by them separately and they are living separately in their houses. As per complaint his brother-in-law Tara Singh S/o Shri Karam Singh was residing at Village Maluwala, Punjab was not having good relations with his father.

(3.) As per allegations in the F.I.R. about five months back Prem Singh S/o Shri Tara Singh came there and started living with his grandfather Karam Singh. After some time, Prem Singh asked his grandfather that your land may be transferred in his name, but Karan Singh grandfather refuse to transfer his land, therefore, quarrel took place in between them.