IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

104

1. CRA-D-920-DB-2004

Date of decision: 28.08.2025

Lakhwinder Singh @ Lakha @ Sukhpal Singh .....Appellant

Versus

The State of Punjab  .....Respondent

2. CRR-2313-2004

Date of decision: 28.08.2025

Karamjit Singh .....Petitioner

Versus

Lakhwinder Singh @ Lakha @ Sukhpal Singh .....Respondent

CORAM:  HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

HON'BLE MR. JUSTICE H.S. GREWAL

Present :  Mr. Akshay Bhan, Sr. Advocate with 

Mr. Gurinder Singh, Advocate 

for the appellant in CRA-D-920-DB-2004 and 

for the respondent in CRR-2313-2004.

Mr. Gautam Dutt, Advocate and

Mr. Sukhsharan Sra, Advocate 

for the complainant in CRA-D-920-DB-2004 and 

for the petitioner in CRR-2313-2004.

Mr. H.S. Deol, Sr. DAG, Punjab.

****

MANJARI NEHRU KAUL, J.

1. This order shall dispose of above-referred  CRA-D-920-

DB-2004  and  CRR-2313-2004  as they both arise out of the same

incident, FIR and judgment of conviction, and similar questions of facts

and law are involved in them. In CRA-D-920-DB-2004, appellant-

accused Lakhwinder Singh @ Lakha @ Sukhpal Singh is challenging

his   conviction   whereas   in   CRR-2313-2004,   complainant   Karamjit

CRA-D-920-DB-2004 & CRR-2313-2004

Singh is praying for enhancement of fine imposed/sentence awarded to

appellant Lakhwinder Singh @ Lakha @ Sukhpal Singh.

2. For the sake of convenience, the facts are being taken from

CRA-D-920-DB-2004. 

3. The instant appeal is directed against the judgment of

conviction dated 28.08.2004 and order of sentence dated 02.09.2004

passed by learned Sessions Judge, Sangrur, in case FIR No.156 dated

22.09.2003 under Section 302 of the IPC, registered at Police Station

Lehra, whereby the appellant has been convicted and sentenced under

Section 302 of the IPC for the murder of Chanan Singh. 

Facts Leading to the Filing of the Instant Appeal

4. The genesis of the prosecution case lies in an occurrence

which   took   place   on   the   evening   of   21.09.2003.   On   that   day,

complainant Karamjit Singh (PW-1), accompanied by his father Chanan

Singh (deceased) and his uncle Ram Chand (PW-2), proceeded to their

agricultural fields for the purpose of availing their turn of canal water.

As   per   the   irrigation   record   (Ex.PE)   their   turn   to  draw   water

commenced at 7.56 pm, immediately after the turn of Lakhwinder

Singh @ Lakha @ Sukhpal Singh, the accused (appellant herein). 

5. When Chanan Singh attempted to divert the flow of water

towards his own fields, the accused, who was armed with a  kahi

(Ex.P4), objected to such diversion. At approximately 8.00 pm, as

Chanan Singh entered the canal to cut and divert the water, the accused

launched an attack upon him. He struck a blow on the head of Chanan

CRA-D-920-DB-2004 & CRR-2313-2004

Singh with the kahi, causing him to collapse, and thereafter inflicted yet

another blow on his head. Karamjit Singh (PW-1) immediately raised

an alarm, and Ram Chand (PW-2), who was present at the spot, also

witnessed the occurrence. Thereafter, the accused fled from the scene,

carrying the weapon of offence with him. 

6. The injured Chanan Singh was promptly removed to the

Civil   Hospital,   Sangur,   where   Dr.   Surjit   Singh   (PW-5)   provided

medical   treatment   and   simultaneously   despatched   a   medical  ruqa

(Ex.PF) to the police. Owing to the gravity of the injuries, Chanan

Singh was referred first to Rajendra Hospital, Patiala, and ultimately to

Amar   Hospital,   Patiala,   where   despite   medical   intervention,   he

succumbed to his injuries on 22.09.2003. His admission at Amar

Hospital was duly proved by Balwinder Singh (PW-12), Accountant of

the said hospital. 

7. On the basis of the statement of Karamjit Singh (Ex.PA),

recorded by ASI Amrik Singh (PW-8), a formal FIR (Ex.PA/2) was

registered at Police Station Lehra. Inquest proceedings were conducted

on the dead body (Ex.PL), and the same was thereafter forwarded for

post-mortem examination. The post-mortem (Ex.PJ) was conducted by

Dr. S.S. Oberoi (PW-6), who found four distinct injuries on the body,

including two incised wounds on the head of a grievous and fatal

nature. He opined that death had occurred due to head injuries, which

was sufficient in the ordinary course of nature to cause death. 

8. The   accused   was   arrested   on   26.09.2003.   During   the

course of investigation, he made a disclosure statement (Ex.PM), which

CRA-D-920-DB-2004 & CRR-2313-2004

led to the recovery of blood-stained kahi (Ex.P4), vide Recovery Memo

(Ex.PO).   In   addition,   blood-stained   earth   and   the   clothes   of   the

deceased were collected from the scene of occurrence. A scaled site

plan (Ex.PD) was prepared by Jaspal Singh (PW-3), Patwari. All the

seized articles were forwarded for chemical examination. The reports of

the Forensic Science Laboratory (Ex.PY and Ex.PZ) confirmed the

presence of human blood on the weapon of offence and on the clothes

of the deceased. 

9. In   support   of   its   case,   the   prosecution   examined  the

following 12 witnesses, namely : 

●PW-1 Karamjit Singh-complainant and eyewitness to the

occurrence.

●PW-2 Ram Chand-eyewitness to the occurrence. 

●PW-3 Jaspal Singh-Patwari who prepared the site plan. 

●PW-4 Ajit Singh-official from Irrigation Department who

proved Irrigation Record (Ex.PE). 

●PW-5   Dr.   Surjit   Singh-Medical   Officer   who   initially

examined the injured and prepared MLR (Ex.PF). 

●PW-6 Dr. S.S. Oberoi-conducted post-mortem and proved

post-mortem report (Ex.PJ). 

●PW-7 Gurnam Singh-witness to recovery of weapon of

offence. 

●PW-8   ASI   Amrik   Singh-Investigating   Officer   who

recorded and registered FIR (Ex.PA/2).

●PW-9 Constable Kewal Singh-carrier of sealed parcels to

CRA-D-920-DB-2004 & CRR-2313-2004

FSL. 

●PW-10 Chand Singh-Second Investigating Officer. 

●PW-11 Head Constable Mehar Singh-custodian of case

property. 

●PW-12 Balwinder Singh-Accountant of Amar Hospital,

who proved admission of the deceased. 

10. When examined under Section 313 of the Cr.P.C., the

accused denied the allegations in toto and claimed false implication due

to previous enmity. In his defence, he examined DW-1 Amar Gir, who

sought to attribute the fatal assault to PW-2 Ram Chand instead of the

accused. 

11. Upon   appraisal   of   the   entire   evidence   on   record,  the

learned   Trial   Court   held   that   the   prosecution   had   succeeded   in

establishing its case beyond reasonable doubt. The ocular version of

PW-1 Karamjit Singh and PW-2 Ram Chand was found consistent,

reliable and trustworthy. Their testimonies stood corroborated by the

medical evidence contained in the post-mortem report (Ex.PJ) as well

as by the scientific evidence reflected in the FSL reports (Ex.PY and

Ex.PZ). 

12. The delay in lodging the FIR was explained satisfactorily

by the prosecution in light of the immediate medical exigency and

referral of the injured to higher hospitals. The motive for the crime was

established from the water dispute,  substantiated by the irrigation

record (Ex.PE). The recovery of the blood-stained kahi (Ex.P4) at the

instance of the accused pursuant to his disclosure statement (Ex.PM),

CRA-D-920-DB-2004 & CRR-2313-2004

was duly proved and lent further corroboration. The medical opinion

was in complete harmony with the ocular account of the eyewitnesses. 

13. The defence version attributing the role of assailant to PW-

2 Ram Chand was rejected as an afterthought and a feeble attempt to

create   doubt,   without   any   evidentiary   support.   The  plea   of   false

implication was also disbelieved. 

14. Consequently, the learned Trial Court returned a finding of

guilt against the accused Lakhinder Singh @ Lakha @ Sukhpal Singh

under Section 302 of the IPC and sentenced him as follows:-

Offence(s)

under

Section

Period of sentence Fine

imposed

Period of sentence

in default of

payment of fine

302  IPC RI for life Rs.5,000/- RI for 01 year

15. Feeling   aggrieved,   the   accused-appellant   has   filed   the

instant appeal.  

Submissions on Behalf of the Appellant-Accused

16. Learned senior counsel for the appellant has assailed the

judgement of conviction dated 28.08.2004 passed by learned Sessions

Judge, Sangrur, whereby the appellant was convicted under Section 302

IPC, on the following grounds : 

(I)  Delay in Lodging of the FIR 

(a) It is submitted that the occurrence allegedly took place

around 8.00 p.m. on 21.09.2003, yet the statement of the complainant

Karamjit Singh (PW-1) was recorded only at 11.15 a.m. on 22.09.2003,

and the formal FIR was registered thereafter at 1.45 p.m. The special

report   reached   the   learned   JMIC,   Sunam   at   5.45   p.m.  Such   an

CRA-D-920-DB-2004 & CRR-2313-2004

inordinate delay in setting the criminal law in motion has not been

satisfactorily explained by the prosecution.

(b) Even if the family members of the deceased were engaged

in   providing  medical  aid  to  the  injured,  it  is  urged  that  nothing

prevented them from sending someone to the police station to lodge the

complaint immediately. The unexplained delay creates serious doubt

about the authenticity of the case of the prosecution and provides scope

for concoction and deliberation. 

(II)Alleged False Implication Owing to Family Dispute

(a) Learned senior counsel further contends that the learned

Trial Court failed to appreciate the defence case that, in fact, the quarrel

was between Ram Chand (PW-2) and deceased Chanan Singh, who

were real brothers. Due to prior enmity with the appellant, the case was

falsely foisted upon him. This defence finds corroboration from the

delay  in   lodging   the   FIR,   which   strengthens   the   possibility  of   a

fabricated version being introduced against the appellant. 

(III)Absence of Motive  

(a) It is urged that the prosecution has failed to establish any

motive on the part of the appellant. The consistent defence has been

that the appellant neither owned nor cultivated any land, which fact was

even admitted by Ram Chand (PW-2) during his deposition. In the

absence of any land holding, the alleged motive of a water dispute is

wholly untenable. The conviction based on such an unfounded premise

is, therefore, unsustainable. 

(IV)Lack of Independent Witnesses 

CRA-D-920-DB-2004 & CRR-2313-2004

(a) The prosecution has examined only the close relatives of

the deceased, namely PW-1 Karamjit Singh and PW-2 Ram Chand, as

eyewitnesses. No independent witness from the village or vicinity was

produced to corroborate the prosecution version, despite the fact that

the incident allegedly occurred in an open area when neutral witnesses

could have been available. Further, in light of the consistent case of the

defence that Ram Chand (PW-2) himself had in all likelihood inflicted

the fatal injuries, the absence of any independent corroboration assumes

critical importance. The learned Trial Court erred in placing unreserved

reliance on partisan witnesses.

(V)Improper Rejection of the Evidence Led By Defence

(a) The   testimony   of   DW-1   Amar   Gir,   who   specifically

deposed regarding the existing enmity between the deceased and the

appellant and who also suggested that Ram Chand (PW-2) was the

actual assailant, was unjustifiably discarded by the learned Trial Court.

His evidence was material to the defence plea and could not have been

brushed aside without adequate reasons. 

(VI)Intention and Knowledge not Established

(a) It is contended that even if the prosecution version is

accepted at its highest, the incident took place in the heat of the

moment during a sudden quarrel over canal water. There is no evidence

to establish that the appellant had the intention of causing such bodily

injury as was sufficient in the ordinary course of nature to cause death,

or that he had any knowledge that death was a likely consequence of his

act. In such circumstances, the offence, if any, would not fall under

CRA-D-920-DB-2004 & CRR-2313-2004

Section 302 IPC but even in the worst case scenario would fall within

the ambit of culpable homicide not amounting to murder under Section

304 IPC. 

17. On the basis of the above submissions, it is vehemently

contended that the judgement of the learned Trial Court is arbitrary,

perverse, and unsustainable in law. The prosecution has failed to

discharge its burden of proving the guilt of the accused beyond all

reasonable doubt. The conviction under Section 302 IPC is, therefore,

liable to be set aside. 

Submissions on Behalf of the Respondent-State Assisted by Counsel

for   the   Complainant,   Who   Has   Filed   CRR2313-2004   Seeking

Enhancement of Fine and Sentence Awarded to the Appellant-

Accused

18. Learned State counsel assisted by learned counsel for the

complainant   while   supporting   the   judgement   of   conviction   dated

28.08.2004, has urged that the appeal is devoid of merit and deserves to

be as dismissed. Learned counsel for the complainant has further

submitted that the appellant deserves the maximum punishment of

death. The submissions advanced by the counsel for the State as well as

the complainant are as follows :

(I)Delay in Lodging the FIR Adequately Explained

(a) It is contended that the delay in lodging the FIR has been

satisfactorily   explained   by   the   prosecution.   Immediately   after   the

assault, the family members were occupied with saving the life of the

injured Chanan Singh, who was rushed first to Civil Hospital, Sangrur,

then referred to Rajendra Hospital, Patiala, and ultimately taken to

CRA-D-920-DB-2004 & CRR-2313-2004

Amar Hospital, Patiala. The priority of the family members was medical

treatment rather than approaching the police.

(b) The statement of Karamjit Singh (PW-1) was recorded

without undue delay on the following morning, and the FIR was

promptly registered thereafter. The chain of medical referrals fully

explains the time lapse. Thus, the argument of concoction or fabrication

is wholly unfounded. 

(II)Presence of Eyewitnesses Natural and Credible

(a) The occurrence took place in the fields at night, and the

only person present were the deceased, his son Karamjit Singh (PW-1),

and his brother Ram Chand (PW-2). Their presence at the spot is

natural, as they had gone together to take their turn of canal water,

which is duly corroborated by the irrigation record (Ex.PE).

(b) The testimonies of PW-1 Karamjit Singh and PW-2 Ram

Chand are consistent, cogent, and inspire confidence. Their evidence

has further stood corroborated by medical evidence i.e. post-mortem

report (Ex.PJ) and scientific evidence i.e. FSL reports (Ex.PY and

Ex.PZ). The law does not discredit related witnesses merely for being

relatives, so long as their testimony is trustworthy, which in this case it

is.

(III)Motive Duly Proved

(a) The   argument   regarding   absence   of   motive   is

misconceived.   The   motive   has   been   clearly   proved   through   the

irrigation record (Ex.PE) which demonstrates the dispute over canal

water between the parties. The fact that the appellant did not own land

CRA-D-920-DB-2004 & CRR-2313-2004

himself is immaterial, as he was admittedly exercising his turn of water.

The objection raised by him to the diversion of water by Chanan Singh

proves both presence and motive. 

(IV)Recovery of Weapon and Corroborative Evidence

(a) The recovery of the blood-stained  kahi  (Ex.P4)  at the

instance of the appellant, pursuant to his disclosure statement (Ex.PM),

stands fully approved. The weapon was found stained with human

blood as per FSL reports. This recovery provides strong corroboration

to the ocular account. In addition, the collection of blood-stained soil,

seizure of clothes of the deceased, and their positive forensic analysis

further strengthen the case of the prosecution.

(V)Defence Plea Wholly Unreliable

(a) The plea that Ram Chand (PW-2) was the real assailant has

been rightly rejected by the learned Trial Court. It is an afterthought

without any foundation in evidence. The testimony of DW-1 Amar Gir

was rightly disbelieved, as it was vague, partisan, and inconsistent with

the medical and ocular account. The learned Trial Court has given

cogent reasons for discarding his testimony and no interference is,

therefore, warranted. 

(VI) Intention and Knowledge Proved—Offence Falls 

Squarely Under Section 302 IPC

(a) The medical evidence proves that two successive blows

were inflicted on the head of the deceased with a heavy, sharp-edged

weapon. Both injuries were independently sufficient to cause death in

the ordinary course of nature, as opined by Dr. S.S. Oberoi (PW-6). The

manner of assault, the part of body chosen, and the nature of injuries

CRA-D-920-DB-2004 & CRR-2313-2004

clearly demonstrate that the accused acted with the intention of causing

death or, at the very least, with the knowledge that such injuries were

sufficient to cause death. 

(b) The argument of a sudden fight or lack of intention is

untenable. The assault was unilateral, and there is no evidence that the

deceased had provoked or attacked the accused. Hence, the offence is

clearly   one   of   murder   under   Section   302   IPC,   and   not   culpable

homicide not amounting to murder. 

19. Accordingly,  the counsel for the State  as well as  the

complainant have prayed for upholding the impugned judgement.  

Findings of the Court

20. We   have   carefully   examined   the   evidence   on   record,

considered the submissions of both sides and reappraised the reasoning

of the learned Trial Court. We do not find any merit in the instant

appeal for the reasons to follow.

21. It is true that the occurrence took place at around 8.00 p.m.

on 21.09.2003, whereas the FIR was recorded at 11.15 a.m. on the

following day. However, the explanation furnished by the prosecution

is both natural and convincing. The injured was immediately removed

to Civil Hospital, Sangrur, then referred to Rajendra Hospital, Patiala

and thereafter shifted to Amar Hospital, Patiala, where despite best

efforts he ultimately succumbed. In the circumstances, the foremost

concern of the family was understandably to save his life rather than to

rush to the police station. This sequence stands corroborated by the

contemporaneous medical records and referral slips. Once so explained,

CRA-D-920-DB-2004 & CRR-2313-2004

the delay ceases to have any adverse impact. Once the delay in lodging

the   FIR   is   satisfactorily   explained   and   supported   by   surrounding

circumstances, it does not erode the substratum of the case of the

prosecution. 

22. Further, the prosecution rests principally on the testimony

of PW-1 Karamjit Singh (son of the deceased) and PW-2 Ram Chand

(brother of the deceased). Both witnesses are natural participants in the

events : they had accompanied the deceased to the fields to take canal

water, as per the irrigation record (Ex.PE). Their presence at the scene

is, therefore, both natural and inevitable. 

23. Their   version   is   consistent,   free   from   material

contradictions, and withstood searching cross examination. The fact

that they are related to the deceased does not by itself render their

evidence suspect; indeed, in Indian rural settings, family members are

often the most natural eyewitnesses. What is crucial is that their

testimony finds full corroboration from medical and scientific evidence.

24. We find no reason to doubt their account. Their conduct

after the occurrence further lends assurance—they themselves took the

injured to hospital without delay. This reinforces the conclusion that

they were present at the spot and witnessed the assault. 

25. Furthermore,   the   medical   evidence   offered   by   PW-6

Dr.S.S. Oberoi, who conducted the post-mortem, is wholly consistent

with   the   ocular   version.   The   deceased   had   sustained  two   incised

wounds on the head, either of which, in the opinion of the doctor, was

sufficient in the ordinary course of nature to cause death. These injuries

CRA-D-920-DB-2004 & CRR-2313-2004

squarely tally with the blows described by PW-1 Karamjit Singh and

PW-2 Ram Chand as inflicted with the kahi (Ex.P4). 

26. The recovery of the blood-stained weapon at the instance

of the accused pursuant to his disclosure statement (Ex.PM), the seizure

of blood-stained earth and clothes, and the FSL reports (Ex.PY and

Ex.PZ), confirming the presence of human blood on these articles, all

provide strong corroborative evidence that clinches the case of the

prosecution. 

27. The  contention  of  the  learned   senior  counsel  that  the

accused had no motive is unpersuasive. The irrigation record (Ex.PE)

clearly proves that the turn of the accused for canal water immediately

preceded that of the deceased. The quarrel, thus, erupted when the

deceased attempted to divert the water soon after the turn of the

accused was over. The absence of ownership of land by the accused is

immaterial; what matters is that he was availing water at that time. This

furnished a proximate and sufficient motive for the crime. 

28. Even otherwise, this is a case resting on direct eyewitness

account.   In   such   cases,   motive,   though   relevant,   pales   into

insignificance. Once the eyewitnesses are found trustworthy, absence or

insufficiency of motive is of no consequence. Here, the eyewitness

account is not only trustworthy but stands fortified by medical and

scientific corroboration. 

29. The defence plea that PW-2 Ram Chand himself was the

assailant, is wholly implausible. It defies logic that PW-1 Karamjit

Singh, the son of the deceased, would falsely implicate the accused

CRA-D-920-DB-2004 & CRR-2313-2004

while exonerating his own uncle PW-2 Ram Chand, if the latter was

indeed the assailant. Prudence dictates that in such a scenario, PW-1

Karamjit Singh, would have at least implicated both. The very fact that

PW-1 Karamjit Singh consistently attributed the assault to the accused

alone is a strong indicator of truthfulness. 

30. The plea of false implication, sought to be buttressed by

the testimony of DW-1 Amar Gir, does not inspire confidence. The

account of DW-1 Amar Gir is vague, partisan, and unsupported by any

contemporaneous   material.   It   also   stands   contradicted   by   the

unimpeachable ocular and medical evidence. The learned Trial Court

was, therefore, correct in discarding it, and this Court sees no reason to

take a different view. 

31. The manner of assault clearly rules out the defence plea

that the case falls under Section 304 IPC. The accused inflicted two

successive blows with a heavy sharp-edged weapon on the head—a

vital part of the body. The injuries were sufficient in the ordinary

course of nature to cause death, as confirmed by the doctor. The assault

was deliberate, unilateral, and unprovoked. 

32. In such circumstances, intention to cause death or, at the

very least, knowledge that death was the most likely outcome, is

manifest. The case, therefore, falls squarely within the four corners of

Section 302 IPC. The plea of sudden fight or absence of intention is

devoid of merit. 

33. On an appraisal of the entire evidence, we are satisfied that

the prosecution has succeeded in proving its case beyond all reasonable

CRA-D-920-DB-2004 & CRR-2313-2004

doubt. The findings recorded by the learned Trial Court are well

reasoned, firmly anchored in evidence, and free from any illegality,

perversity,   or   material   irregularity   warranting   interference.

Accordingly,   the   instant   appeal   is   dismissed   and   the   impugned

judgment of conviction and order of sentence passed by the learned

Trial Court is upheld. 

34. The   learned   Chief   Judicial   Magistrate/Trial   Court

concerned   is   directed   to   take   necessary   steps   to   take   appellant-

Lakhwinder Singh @ Lakha @ Sukhpal Singh into custody to serve out

his remaining sentence.

35. Coming next to CRR-2313-2004 filed by the complainant

for   enhancement   of   fine   imposed/sentence   awarded   to  appellant

Lakhwinder Singh @ Lakha @ Sukhpal Singh, this Court is of the

considered opinion that the learned Trial Court has passed a well

reasoned judgment of conviction awarding life imprisonment to the

appellant. This Court, therefore, is not inclined to enhance either the

fine imposed/sentence awarded to the appellant as the case does not fall

in the “rarest of rare” category. Consequently, the revision petition filed

by the complainant also stands dismissed. 

(MANJARI NEHRU KAUL )

JUDGE

(H.S. GREWAL)

28.08.2025 JUDGE

Vinay 

Whether speaking/reasoned  :  Yes/No

Whether reportable  :  Yes/No