KRISANA WANTI AND ANOTHER Vs. THE STATE

JUDGEMENT

(1.) THIS judgment will dispose of both the criminal appeals, No. 1094 of 1966 filed by Krishna Wanti and Vaishnu Dass appellants and No. 109 by Shakuntla Devi appellant.

(2.) SATPAL deceased was in his mid -forties and resided in his own house at Bagh Rama Nand, Amritsar, with the three appellants along with another son by the name of Megha and two younger daughters named Nirmal Kumari and Sushil Kumari.

(3.) THE family occupied a portion of the first floor of the house whilst the adjoining portion was rented out to a tenant by the name of Om Parkash. The inter -storey was tenanted by Ram Dev P.W. whilst the ground floor was occupied by two tenants by the name of Mulkh Raj and one Dhirt Ram This house of Sat Pal deceased was situated at a corner of the street whilst in the house opposite resided Chaman Lal, P. W, on one side and on the other side was the house of Balkishen Aggarwal in which Dr. Dharim Lal Malhotra, P. W. was resident as a tenant. At a distance of about 30 -40 yards was the house of Kishan Singh P. W. in the vicinity.