M.K. Mukherjee, J. - (1.) Tejinder Singh and Darshan Singh (hereinafter referred to as A-1 and A-2 respectively) were tried by the Judge, Special Court, Ferozepore for the murder of Jasbir Singh. The trial ended in the conviction of A-1 under Section 302 of the Indian Penal Code (I.P.C. for short.) with a sentence of imprisonment for life and the acquittal of A-2 Aggrieved by his conviction and sentence A-1 has filed one of these two appeals (Criminal Appeal No. 481 of 1985 while the other one (Criminal Appeal No. 533 of 1985) has been filed by the State of Punjab against the acquittal of A-2 and for enhancement of sentence imposed upon A-1. Both the appeals have been heard together and this judgment will dispose of them. Shorn of details the prosecution case is as under:
(2.) A-1 and Jagjit Singh (PW-4), father of the deceased, own and possess adjoining plots of cultivable lands. Four days prior to the incident in question, an altercation took place between the deceased and A-1 over the watt (boundary line) of their respective plots. On July 19,1984, at or about 6.45 A.M.the deceased accompanied by his father had gone to cultivate their plot. Daljit Kaur, wife of the deceased also reached there at or about 8.30 A.M.carrying breakfast for her husband and son. On seeing Daljit Kaur (PW-5) coming PW-4 went to the hand-pump to bring water in a pitcher when he saw A-1 and A-2 coming from the side of the nearby field armed with gandasas, shouting that Jasbir Singh would not be spared. Immediately thereupon both of them started assaulting Jasbir Singh with their respective gandasas as a result where of Jasbir Sigh fell down. On alarms being raised by PW-4 and PW-5 both the accused ran away. Jasbir Singh was then put in a trolley and taken to hospital at Raman. Dr. Mittal (PW-1), the Senior Medical Officer. Civil Hospital, Raman found the condition of Jasbir Singh serious and, therefore, referred him to Civil Hospital, Bhatinda and simultaneously sent a written information to Station House Officer of Raman Police Station. Accordingly Jasbir Singh was taken to the Bhatinda hospital, where he expired in the afternoon.
(3.) In the meantime ASI Harbhajan Singh (PW-6) had reached the hospital at Raman on receipt of the written information from the doctor. As Jasbir Singh was not in a position to make a statement he recorded the statement of Jagjit Singh (Ex. P .9) and sent it to police station for registration of the case. While in the hospital he also recorded the statement of Daljit Kaur and then left for the spot. He prepared a rough site plan, collected some blood stained earth from the spot and after preparing a sealed parcel made arrangement to forward the same for chemical examination, From there he went to Civil Hospital, Bhatinda only to learn that Jasbir Singh had already expired. He then prepared inquest report upon his dead body and sent it for post-mortem examination. Thereafter the Investigation of the case was taken by Inspector Rattan Singh (PW-8). During the course of Investigation he arrested A-1 and A-2 on July 22,1948 and seized from their possession two blood stained gandasas. He made two separate parcels in respect of the gandasas, sealed them and forwarded to the Chemical Examiner for examination and report. On completion of in Investigation, he submitted charge-sheet against both the accused and in due course the case was committed to the Special Court for trial.;