STATE OF RAJASTHAN GURJANT SINGH S O KARTAR SINGH Vs. KARTAR SINGH:STATE OF RAJASTHAN
LAWS(SC)-1970-3-34
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on March 18,1970

STATE OF RAJASTHAN,GURJANT SINGH,S/O KARTAR SINGH Appellant
VERSUS
KARTAR SINGH,STATE OF RAJASTHAN Respondents

JUDGEMENT

Hidayatullah, C. J. - (1.) This judgment will govern the disposal of Criminal Appeals Nos. 114 and 115 of 1969. They have been filed by special leave granted by this Court. Criminal Appeal No. 114 of 1969 has been filed by the State of Rajasthan against the acquittal of Kartar Singh and Criminal Appeal No. 115 of 1969 has been filed by Gurjant Singh, son of Kartar Singh who has been convicted under Section 302, I. P. C. and sentenced to death. Previously the Sessions Judge, Ganganagar had convicted Kartar Singh also under Section 302/34, I. P. C. and sentenced him to death. Both Kartar Singh and Gurjant Singh were also convicted for some minor offences and sentenced to diverse periods of imprisonment but we are not concerned with them here, though the conviction and sentences of Gurjant Singh on the minor offences were confirmed but Kartar Singh was acquitted.
(2.) The case arises from an incident which took place on the night between the 8th and 9th February, 1967 at 11p.m.at Mauza Ramsara in District Ganganagar. It involved the murder of no less than 7 persons and injuries to two others. The murdered persons were Kartar Singh's father Dayal Singh, Kartar Singh's step-mother Phinno and five children born to Dayal Singh from Phinno. Two other step-brothers of Kartar Singh were grievously wounded but escaped with their lives. The cause of this miniature massacre was the purchase of land by Dayal Singh in the names of his second wife Phinno and two of her sons. This annoyed Kartar Singh and his son Gurjant Singh since the step-mother and the step-brothers were being favoured. The family had migrated from the West Punjab and settled down first at Simrewala. Later it shifted to village Ramsara. Dayal Singh sold the land at Simrewala and purchased some other at Ramsara in the names of his second wife Phinno and two of her sons. Kartar Singh also sold his land in village Simrewala and went to village Jasana, 2 to 2 1/2 miles from village Ramsara. On the night in question Dayal Singh was talking to his daughter Mst. Kartar Kaur from his first wife, who had gone to her father's house that very day. Some of the members of the family were asleep and some were awake. At about 11 p. m. Gurjant Singh and his father Kartar Singh went to the house of Dayal Singh and called Dayal Singh. Dayal Singh went to the door, opened it and enquired why they had come at such an odd hour. He was told that they had been attacked by some Nayaks and had come to the house for taking shelter. Kartar Singh was armed with a pistol and Gurjant Singh with a sword. As soon as they entered the house, Gurjant Singh started striking Dayal Singh with his sword. Dayal Singh emerged into the 'Chowk'. Mohinder Singh, his adult son, then grappled with Gurjant Singh. Gurjant Singh also wounded Mohinder Singh and Kartar Singh fired his pistol which made Mohinder Singh release Gurjant Singh. Mohinder Singh then made his escape with his full sister Kartar Kaur. Meanwhile Mst. Phinno had arrived and she was also attacked by Gurjant Singh. It is not necessary to go over the ground. Suffice it to say that one after the other the seven inmates of the house - six step relations of Gurjant Singh and Kartar Singh and Dayal Singh himself were killed. One boy-another step-brother of Kartar Singh-was seriously wounded but survived.
(3.) Mohinder Singh then went to the house of Fazal Deen (page No. W. 2) and reported the matter to him and asked for help. Fazal Deen sent his son Balu Khan with Mohinder Singh and himself started to get ready. They first went to the house of Premaram carpenter and with Premaram they went to the house of Gurdeep Singh (page No. W. 1). Then they proceeded to the house of Dayal Singh and found the seven bodies and the wounded boy lying there. Many other persons arrived on the scene. Balu Khan was asked to go and report the matter to the police. He went in search of his mare but Samandar Singh (page No. W. 6) told him that he had seen Kartar Singh and Gurjant Singh going away on the back of a horse. Balu Khan's mare was not found; presumably they had taken his mare. The incident was reported at Police Station Noher at about 2 p.m. After leaving the spot, the father and son seem to have parted company. Gurjant Singh went to village Patholawali in Haryana State where Mst. Kartar Kaur was married. He met Ranjeet Singh son of Kartar Kaur and disclosed to him that he had murdered Dayal Singh, Phinno and also their children. Afire was lit to warm himself and in that fire he cast the shoe and his shirt which were blood-stained. They were burnt. It may be pointed out that at the spot where murders took place, a safa, an odd shoe and a live.. 303 cartridge were found. The shoe, which Gurjant Singh burnt in the fire and the one found on the spot were presumably a pair. After Gurjant Singh fell asleep, Ranjeet Singh's father Karnail Singh informed the Sarpanch and the Lambardar about the murders committed by Gurjant Singh and the Sarpanch and the Lambardar took Gurjant Singh to the Police Station Raina and handed him over to the police. His jersy was found to be stained with blood and seized. Later Gurjant Singh made a statement that he had thrown the sword in a cotton field in village Ledesar and that he would point out the place. As a result of this information a sword was found in the field pointed out by Gurjant Singh and later both the jersy and the sword were found to be stained with human blood.;


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