- (1.) This appeal by special leave is directed against the judgment and order of the High Court of Punjab and Haryana dated April 8, 1981 whereby the appellant has been convicted of the offences under Sections 302, 325/34, 323/34, 324/34, IPC. Hukmi, the son of the appellant was acquitted of the offence under Section 302, IPC but his conviction for the offences under Ss. 325/34, 324/34 and 323/34, IPC was maintained.
(2.) The case of the prosecution is, briefly, as under : Nanka Ram had three sons appellant; Sunder, Hira Ram PW- 18 and Wazir Chand, deceased. Nanka Ram had divided his land into four shares. After giving one share to each of his three sons, he kept one share for himself. Nanka Ram was residing with the deceased. The appellant was not happy with this arrangement and he wanted Nanka Ram to divide his fourth share amongst the three sons and he suspected that the deceased and Hira Ram, PW-18, were not allowing Nanka Ram to accede to this demand of the appellant. The houses of the appellant and deceased and Hira Ram, PW- 18 are adj acent to each other and are divided by a common wall. On August 15, 1979, the date of the occurrence, in the morning when the deceased was leaving his house, the appellant told him to get the share of Nanka Ram divided or otherwise bad consequences would follow. In the evening at about 6.00 p.m., the deceased along with his brother, Hira Ram (PW-18) was coming to their house with a bundle of fodder on his head from the fodder cutting machine and Smt. Parmeshwari (PW 11) the wife of the deceased was coming behind them. When the deceased reached near the house of the appellant, the appellant told Hukmi that the deceased should be taught a lesson for not giving the share from the land of the old man and thereupon Hukmi gave a push to the deceased on which the bundle of fodder fell down on the ground. Smt. Parmeshwari and Hira Ram raised a noise which attracted Hari Chand (PW-16). After Hukmi had given the push to the deceased, the appellant gave two blows with a Kasia to the deceased as a result of which he fell down on the ground and in the meanwhile Hukmi brought a Kulhari from the house and gave blows with the same on the person of Hira Ram. The appellant also inflicted blows on the person of Hira Ram. Both the accused thereafter ran away. The deceased as well as Hira Ram were taken to the hospital near Sirsa in a jeep but in the meanwhile Wazir Chand had died.
(3.) The First Information Report about the incident was lodged at Police Station, Sirsa at 10.35 PM on August 15, 1979, on the basis of the statement of Smt. Parmeshwari recorded in the hospital.;