CRA-D-481-DB-2004 -1

102

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH 

      CRA-D-481-DB-2004         

Date of Reserve:29.10.2025

              Date of Decision: 13.01.2026

Malkiat Singh and Anr.   …Appellants

Vs.

State of Punjab …Respondent

Coram : Hon’ble Mr. Justice N.S.Shekhawat

Hon’ble Ms. Justice Sukhvinder Kaur

Present: Mr. Vikas Chathrath, Sr. Advocate with

Mr. Abhishek Singla, Advocate

Mr. B.P.S Thakur, Advocate

for the appellants.

Mr. M.S. Bajwa, DAG, Punjab.

***

N.S.Shekhawat J.

1. By way of the instant appeal, the appellants have challenged the

impugned judgment of conviction and order of sentence dated 08.01.2004,

passed by the Court of   Additional Sessions Judge, Amritsar, whereby, the

appellants have been convicted for commission of the offences punishable

under Sections 364,302,201 of IPC,  the appellants have preferred the present

appeal before this Court.

2. The FIR (Ex.PA/2) was ordered to be registered on the basis of the

statement   (Ex.PA)   made   by   Harbans   Lal   son   of   Toti   Ram,   resident   of

Dashmesh Nagar, Ward No.1, Old Kairon Road, Patti and the said statement

has been reproduced below:-

CRA-D-481-DB-2004 -2

“Stated that I am resident of above address and I am retired

Shunting Master of Railway Department I have performed   two

marriages. My first wife Ram Piari had expired and out of her

womb my son Ram Parkash @Sabi was born and from my second

marriage four sons and two daughters were born. My son Ram

Parkash @ Sabi is married for last 10/11 years and is residing

with his wife Rajbir Kaur d/o Sukhdev Singh @ Sukha of Khem

Karan and his children separate from me for the last 4/5 years in

his house of Raghbir Singh Bedi, Single Basti, Patti. Malkiat Singh

son of Nirmal Singh,caste Mazbi, resident of  Mehmoodpura P.S

Valtoha at present Single Basti, Patti who is neighbourer of my son

and   is   residing   on   rent,   developed   illicit   relations   with   my

daughter-in-law Rajbir Kaur. My son used to stop his wife Rajbir

Kaur to carry on these relations to which my daughter-in-law

Rajbir Kaur used to object upon on. On 5.4.2002, I went to my son

Sabi to his house and there was a big altercation between my son

and my daughter-in-law Rajbir Kaur due to her illicit relations.

After that day on 5.4.2002, I went to the house of my son sabi and

found the same locked and my daughter-in-law alongwith her

children had disappeared and on enquiry it came to my knowledge

that Malkiat Singh above was also missing on that day. Thereafter,

I went to the matrimonial house of my son at Khem Karan and

enquired them about my son and daughter-in-law but they did not

give any satisfactory reply. I am sure that Malkiat Singh s/o Nirmal

Singh Caste Mazbi r/o Mehmood Pura P.S.Valtoha present r/o

Single   Basti   Patti   and   my   daughter-in-law   Rajbir   Kaur   in

connivance   with   each   other   have   kidnapped   my   boywith   the

intention to kill him. It may be possible that after killing him, his

dead body might have disposed of. Till today, I  have been kept

searching for my son from my relatives and all around but could

not get any clue. I alongwith Kashmir Singh s/o Naranjan Singh

caste Mazbi r/o Patti was going to the Police Station for reporting

this matter that you met me. Legal action be taken” Sd- In English,

CRA-D-481-DB-2004 -3

Harbans Lal above”.

3. After the registration of the FIR, the investigation in the present

case was formally commenced. On the next date of registration of the case, the

appellants/accused were produced before SHO Police Station Patti by Surta

Singh. They were interrogated and after finding sufficient evidence against

them,  they were ordered to be arrested. Malkiat Singh, appellant No.1/accused

suffered a statement that the dead body of Ram Parkash @ Sabi deceased was

dumped by both accused on the bank of drain near Kandiala road and he got the

dead body recovered. Similarly, Rajbir Kaur, appellant No.2/accused also made

a statement to the police that parna of Ram Parkash @ Sabi was kept by her

underneath the bushes near the  drain and she  alone could get the  same

recovered, accordingly.  The police moved an application to S.D.M, whereby,

the request was made to depute some Magistrate during the process of recovery

of dead body and accordingly, Varinder Bhatia, Executive Magistrate was sent

as an Executive Magistrate. Photographer Gurpreet Singh and brother of the

deceased also joined the police party and at the instance of Malkiat Singh

appellant No.1, the dead body of Ram Parkash @ Sabi was recovered, which

was duly identified by Lajpat.  It was taken into possession by the police and

the entire process was supervised by the Executive Magistrate. Even, Gurpreet

Singh Photographer had photographed the dead body. Similarly, parna of Ram

Parkash @ Sabi was recovered at the instance of Rajbir Kaur, appellant No.2.

After the recovery of the dead body, the inquest report was prepared and the

post mortem on the dead body of Ram Parkash @ Sabi was conducted.  The

police prepared the site plan of the place of recovery of the dead body as well as

parna and after conducting the post mortem examination, the dead body was

CRA-D-481-DB-2004 -4

handed   over   to   the   family   of   the   deceased.   After   completion   of   the

investigation, the challan under Sections 364,302,201,34 of IPC was presented

before the Court. Since, the case was triable by the Court of Sessions, the Area

Magistrate ordered the committal of the case to the Sessions Court at Amritsar. 

4. After committal, the Trial Court found a prima facie case under

Sections 364,302,201 of IPC was made out against both the appellants and they

were ordered to be charge-sheeted accordingly. Both the appellants pleaded that

they had been falsely involved and were innocent and prayed for holding a trial

in the present case.

5. To   prove   the   charge   against   the   appellants,   the   prosecution

examined Harbans Lal, complainant as PW-1, who reiterated his statement

(Ex.PA) in the present case and fully supported the case of the prosecution. In

his cross-examination, he stated that Ram Parkash @ Sabi was residing at Patti,

whereas, Malkiat Singh, appellant No.1 belonged to Mehmoodpura, which is at

a distance of 25/26 kilometres from Patti. He was not having details of the

family of Malkiat Singh, appellant No.1. The prosecution further examined

PW-2 Swaran Dass, who was returning to his home from Village Kandiala at

about 09:00 P.M on 06.04.2002.  Malkiat Singh, appellant No.1 met him near

the village and asked him to go home. However, Malkiat Singh, accused replied

in a doubtful manner that he was waiting for somebody. When he went a bit

further, Rajbir Kaur appellant No.2/accused was found coming along with her

husband Ram Parkash @ Sabi, since deceased. They told him that they were

going in connection with some work and after 5/6 days, he came to know that

Ram Parkash @ Sabi has been killed. The prosecution further examined PW-3

Rishi Ram Draftsman, who had prepared the scaled site plan Ex.PB. Similarly,

CRA-D-481-DB-2004 -5

prosecution examined Gurpreet Singh, Photographer as PW-4, who visited the

spot of occurrence and photographs were exhibited as Ex.P-9 to P-16 and the

negatives were proved as Ex.P-1 to Ex.P-8. The prosecution further examined

S.I Ram Nath as PW-5, who was one of the IOs in the present case and had

taken into possession the photographs and negatives Ex.P-1 to P-16. The

prosecution further examined Varinder Bhatia, Naib Tehsildar as PW-6, who

had joined the police party on 15.04.2002 and had accompanied them to a drain

on the eastern side of Patti. Both the accused were also present along with

police. At the instance of the accused, the dead body of Ram Parkash @ Sabi

was recovered from the drain and the dead body was wearing only one

underwear. It was taken into possession by the police vide a recovery memo

Ex.PE, which was attested by him. In his cross-examination, he stated that he

could not say as to who were the owners of the land from where the dead body

of  Ram Parkash @ Sabi  was recovered. He could not tell as to what was

situated on either side of the place of recovery. The prosecution further

examined PW-7 C. Chiman Singh, whose evidence was formal in nature.

Similarly, prosecution examined S.I Manmohan Singh, CIA Staff, Batala as

PW-8, who was posted as SHO on the date of occurrence. He had recorded the

statement (Ex.PA) of the complainant and had prepared the site plan of the

occurrence Ex.PG with correct marginal notes. Even he had arrested both the

accused  and  they  had  made   their  respective  disclosure   statements   in  his

custody. As per the disclosure statement Ex.PH of Malkiat Singh, he was taken

to a place near the drain and at his instance, the dead body of deceased was

recovered by the police. The dead body was identified by Lajpat to be of his

brother Ram Parkash @ Sabi and it was taken into possession by the police.

CRA-D-481-DB-2004 -6

Similarly, in pursuance of disclosure statement Ex.PH/1, Rajbir Kaur got

recovered the  parna  Ex.P-17 of the deceased and the same was taken into

possession by the police. Even, the site plan of the place of recovery Ex.PN was

prepared and also the site plan of place of recovery of  parna  Ex.PN-1 was

prepared by him.  He also send the dead body for post mortem examination and

made various other recoveries as well. 

6. The prosecution further examined Dr. Sukhwinder Singh, Medical

Officer as PW-9, who had conducted the post mortem examination on the dead

body of Ram Parkash @ Sabi on 15.04.2002 and he deposed that as per the

police information,   the death was due to strangulation on 06.04.2002. The

relevant extract of his testimony has been reproduced below:-

“The  length  of  the  body  was  5x7".   Ligature  mark  was

present around the neck on the mid line lower part about 30x3 cm.

It was dead body of adult male in advance stage of putrefaction.

Skin discoloured and feeling off. Face congested swollen. Eyes

prominent soft. Tongue protruded in teeth. Teeth loosened can be

easily removed. Nails loosened can be easily removed. Hair fallen

off. Wearing underwear earthen colour.

Skull   setured   loosened.   Brain   was   liquified.   There  was

legature mark 30x30 cm around the neck on middle and lower part

on   dissection   muscles   putrifying   lacerated,   tracheal   rings

fractured. Carotid vessels lacerated. Froethy secretion present on

treaches. The walls ribs cartilages pleurae layering and tracheat

were putrified. Left and right lungs were congested and putrifying.

Large intestine was congested and putrifying. In the abdomen,

walls,distendered   putrifying.   Peritoneum   putrifying.   The   other

organs of abdomen were putrifying. In my opinion, the death in

this case was caused by Asphyxia due to injury no.1 which was

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

CRA-D-481-DB-2004 -7

probable   time   between   injury   and   death   was   immediate   and

between death and post mortem was 7 to 10 days. After post

mortem  examination   I   handed  over  to   the   police     R.D.body,

clothers, police papers 1 to 14. Carbon copy of post mortem

report. I have brought the original post mortem report. Ex. PR is

the correct carbon copy of the original prepared with the same

process in which the original was prepared which was written and

signed by me. The postmortem was conducted on the police request

Inquest report is Ex.PK was received alongwith the request and

was duly signed by me. Ex.PK/1 was also received alongwith the

request for conducting post mortem examination was duly initiated

by me”.

In his cross-examination, he denied that the dead body was not in a identifying

condition as the same had putrified.  

7. In the end, the prosecution examined Surta Singh as PW-10, who

stated that on 14.04.2002, the accused present in the Court came to him as they

were known to him, being his customers of his cloth shop at Patti. They both

confessed one by one that they had developed extra marital relationship and

Ram Parkash @ Sabi, husband of Rabir Kaur did not like the same. On account

of this, both had joined hands and Ram Parkash @ Sabi was killed by them.

After killing, his dead body was concealed in a village drain and they requested

him to help them in appearing before the police as he had acquaintance with the

police officials. He came to his shop and produced them before SHO Patti. In

his cross-examination, he stated that he was running a shop at Patti since 1979.

He was a Director and Chairman of the Punjab Land Mortgage Bank, Patti and

was also Director of Shero Sugar Mill. Even, the accused had been coming to

his shop for the last 10/15 years.  He was maintaining the accounts of the shop,

CRA-D-481-DB-2004 -8

but he had not produced the same before the Trial Court. Malkiat Singh,

appellant No.1/accused had come to him first in the first instance and Rajbir

Kaur, appellant No.2/accused came a little thereafter. He had been instrumental

in getting settlements reached in number of cases including police cases. He had

been frequently visiting police stations, but he never appeared as a witness in

another case. 

8. After   the   prosecution   had   closed   its   evidence,   the   entire

prosecution evidence was put to both the accused/appellants in the shape of

their statements under Section 313 Cr.P.C.

9. Both the appellants denied that they knew each other. Further, they

had never met Surta Singh nor made any alleged statement before him and they

had been falsely involved in the present case. The accused chose not to lead any

defence evidence.

10. Learned   senior   counsel   appearing   on   behalf   of   appellants

vehemently argued that the present case was based on circumstantial evidence

and the link evidence was clearly missing in the present case. Still further, the

case was based on the testimony of related and official witnesses, who were

interested and ensuring the conviction of the appellants without any evidence on

record. Learned counsel further argued that even the date of occurrence was not

certain and it cannot be said that PW-2 Swaran Dass had seen the appellants in

the company of the deceased, immediately before the occurrence. Further, the

prosecution witnesses had no reason to go to PW-10, Surta Singh to make an

extra judicial confession before him. Even, he was a simple shopkeeper and it is

not even the case of the prosecution that he wielded some influence in the

society. Even, there was no occasion for both the appellants to approach him

CRA-D-481-DB-2004 -9

and to repose confidence in him. Still further, there were material discrepancies

in the statements of various prosecution witnesses, which were completely

overlooked by the Trial Court.

11. On the other hand, learned State counsel vehemently argued that in

the present case, the prosecution had lead sufficient incriminating evidence

against both the appellants. Even, both the appellants had made extra judicial

confession before PW-10, Surta Singh and on production before the police, they

were interrogated by the police. Even, both the appellants got recovered the

dead body of Ram Parkash @ Sabi, in the presence of the Executive Magistrate

and the brother of the deceased had identified the dead body to be of his

brother. Still further, it was also apparent from the testimony of PW-2 Swaran

Dass that at about 09:00 P.M on 06.04.2002, he had seen both the appellants in

the   company   of   Ram   Parkash   @   Sabi,   since   deceased   and   immediately

thereafter, Ram Parkash @ Sabi was murdered by the appellants. Still further, it

was also apparent from the testimony of PW-1 Harbans Lal that the appellants

were having illicit relations with each other and just to get rid of Ram Parkash

@ Sabi, he was eliminated by both of them in a conspiracy with each other.

Thus, the impugned judgment is liable to be upheld by this Court.

12. We have heard learned counsel for the parties and perused the

record carefully; with their able assistance.

13.  It is an admitted fact that there was no eye witness to the incident

in the present case and the case of the prosecution is based on circumstantial

evidence. 

14. The law on the issue of proof of guilt on the basis of circumstantial

evidence was laid down by the Hon’ble Supreme Court in the matter of

CRA-D-481-DB-2004 -10

“Sharad Birdichand Sarda Vs. State of Maharashtra, reported in (1984) 4

SCC 116  by observing as follows:-

"A close analysis of this decision would show that the following

conditions must be fulfilled before a case against an accused can

be said to be fully established:

(1) the circumstances from which the conclusion of guilt is to be

drawn should be fully established.

It   may   be   noted   here   that   this   Court   indicated   that  the

circumstances concerned "must or should" and not "may be"

established. There is not only a grammatical but a legal distinction

between "may be proved" and "must be or should be proved" as

was held by this Court in Shivaji Sahabrao Bobade v. State of

Maharashtra where the observations were made:

Certainly, it is a primary principle that the accused must be and

not merely may be guilty before a court can convict and the mental

distance between 'may be' and 'must be is long and divides vague

conjectures from sure conclusions."

(2) the facts so established should be consistent only with the

hypothesis of the guilt of the accused, that is to say, they should not

be explainable on any other hypothesis except that the accused is

guilty.

(3)   the   circumstances   should   be   of   a   conclusive   nature   and

tendency,

(4) they should exclude every possible hypothesis except the one to

be proved, and

(5) there must be a chain of evidence so complete as not to leave

any reasonable ground for the conclusion consistent with the

innocence   of   the   accused   and   must   show   that   in   all  human

probability the act must have been done by the accused."

15. Similar observations were made by the Hon’ble Supreme Court in

the matter of  “G. Parshawanath Vs. State of Karnatka”, 2010 (8), SCC 593

CRA-D-481-DB-2004 -11

as follows:-

23.In cases where evidence is of a circumstantial nature, the

circumstances from which the conclusion of guilt is to be drawn

should, in the first instance, be fully established. Each fact sought

to   be   relied   upon   must   be   proved   individually.   However,   in

applying this principle a distinction must be made between facts

called primary or basic on the one hand and inference of facts to

be drawn from them on the other. In regard to proof of primary

facts, the court has to judge the evidence and decide whether that

evidence proves a particular fact and if that fact is proved, the

question whether that fact leads to an inference of guilt of the

accused person should be considered. In dealing with this aspect of

the problem, the doctrine of benefit of doubt applies. Although

there should not be any missing links in the case, yet it is not

essential that each of the links must appear on the surface of the

evidence adduced and some of these links may have to be inferred

these inferences, common course of natural events and to human

conduct and their relations to the facts of the particular case. The

Court thereafter has to consider the effect of proved facts." 

16. The Hon’ble Supreme Court further elaborated the law relating to

the cases, which are based on circumstantial evidence and held in the matter of

“Padala Vera Reddy Vs. State of Andhra Pradesh and Ors.” reported in 1989

Supp (2) SCC 706  as follows:-

(a) the circumstances from which an inference of guilt is sought to

be drawn. must be cogently and firmly established;

(b) those circumstances should of a definite tendency unerringly

pointing towards guilt of the accused;

(c) the circumstances, taken cumulatively should from a chain so

complete that there is no escape from the conclusion that within all

human probability the crime was committed by the accused and

CRA-D-481-DB-2004 -12

none else; and

d) the circumstantial evidence in order to sustain conviction must

be complete and incapable of explanation of any other hypothesis

than that of the guilt of the accused and such evidence  should not

only be consistent with the guilt of the accused but should be

inconsistent with his innocence.

17. Now, we would advert to the evidence led by the prosecution in the

present case, in the light of the above-stated observations made by Hon’ble

Supreme Court in various judicial pronouncements. The criminal law was set

into motion by PW-1 Harbans Lal, who had made his statement Ex.PA to the

police, which led to the registration of the formal FIR Ex.PA/2. He clearly

stated that his son Ram Parkash @ Sabi was married to Rajbir Kaur, appellant

No.2 about 10/11 years before the occurrence. Appellant No.1 namely Malkiat

Singh had developed extra marital relations with appellant No.2 namely Rajbir

Kaur and Ram Parkash @ Sabi, being husband of Rajbir Kaur, appellant No.2

used to oppose their relationship. However, the appellants did not like it and on

05.04.2002, when complainant visited their house, they were fighting with each

other in connection with the said relationship. Later on, when he visited the

house of Ram Parkash @ Sabi on 08.04.2002, house was found locked and no

one was available there. Rather, it was revealed that Malkiat Singh, appellant

No.1 was also missing from his home. Ultimately, both the appellants appeared

before PW-10, Surta Singh on 14.04.2002 and requested him to produce them

before the police. It is also apparent from the testimony of PW-10 Surta Singh

that he was a person, who wielded influence and had remained Director and

Chairman of the Punjab Land Mortgage Bank, Patti and was also Director of

Shero Sugar Mill and the accused had been coming to his shop for the last

CRA-D-481-DB-2004 -13

10/15 years. Even, he had been visiting the police station frequently and was

having good relations with the local police. Thus, the appellants had approached

him with a view to help them and to produce them before the police. 

18. Accordingly, PW-10 Surta Singh produced both the appellants

before the police and they suffered their respective disclosure statements. At the

instance of appellant No.1, the dead body of  Ram Parkash @ Sabi  was

recovered from underneath the earth near the drain and the dead body was

identified by Lajpat to be brother of Ram Parkash @ Sabi.  Even, the parna of

the deceased Ex.P-17 was recovered at the instance of Rajbir Kaur, appellant

No.2 and all these proceedings were duly conducted in the presence of an

Executive  Magistrate i.e.  PW-6 Varinder  Bhatia, Naib Tehsildar. In fact,

Varinder Bhatia, Executive Magistrate was an independent witness and had no

reasons to join hands with the complainant side or the police and thus, the

recovery of dead body at the instance of the appellants was a clinching

circumstance, which unerringly pointed towards the guilt of both the appellants.

19. Apart from that, in a case of circumstantial evidence, motive also

play a vital role. In the present case,  this Court has perused the testimony of

PW-1, Harbans Lal, who visited the house of Ram Parkash @ Sabi and Rajbir

Kaur, appellant No.2 and found them fighting over the illicit relations between

both the appellants. Even, Harbans Lal categorically stated that both the

appellants were having illicit relations with each other since long and  Ram

Parkash @ Sabi, since deceased objected to their relationship. Even, both the

appellants had appeared before PW-10 Surta Singh and clearly admitted that

they had developed extra marital relationship, which was not liked by  Ram

Parkash @ Sabi. Thus, the prosecution has been successful in proving the

CRA-D-481-DB-2004 -14

motive on the part of the appellants to commit the crime. Apart from that, in the

present case, the prosecution had further examined PW-2 Swaran Dass, who

deposed that he was returning to his home from Village Kandiala at about 09:00

P.M on 06.04.2002. He found Malkiat Singh, appellant No.1 near his village.

He asked him to go home, but he replied in a doubtful manner that he was

waiting for somebody. He went a bit further and found that Rajbir Kaur,

appellant No.2 was coming with her husband namely Ram Parkash @ Sabi,

since deceased and they told him that they were going somewhere in connection

with some work.  After 5/6 days, he came to know that Ram Parkash @ Sabi

had been killed. Even, PW-2 was cross-examined by learned defence counsel,

but his testimony could not be shattered in any manner. The statements of all

the   witnesses   were   dully   corroborated   by   the   testimony   of   PW-9

Dr. Sukhwinder Singh, Medical Officer, who had conducted the post mortem

examination on the dead body of Ram Parkash  @ Sabi and the dead body was

duly identified by Lajpat and Balwinder Singh. As per him, there was ligature

mark 30 x 3 cm around the neck on the middle and lower part and in his

considered opinion, the death was caused by Asphyxia, due to injury No.1,

which was sufficient to cause death in ordinary course of nature. Thus, it was

apparent that both the appellants had strangulated Ram Parkash @ Sabi to death

and after committing his murder, the dead body was hidden by both the

appellants, which was ultimately recovered at their instance only. Thus, the

prosecution evidence clearly proved on record that both the appellants had not

only abducted the deceased in order to kill him, but also killed him by

strangulation and concealed his dead body as well as parna and ultimately, the

recoveries were made by the police party, in pursuance of their disclosure

CRA-D-481-DB-2004 -15

statements. Even, the recoveries were made in the presence of Varinder Bhatia,

Executive Magistrate, an independent witness and the prosecution has been

successful in proving the charge against both the appellants beyond any doubt.

20. Even otherwise,  we  have carefully  gone through the findings

recorded by the Trial Court and find that the trial Court has recorded the well

reasoned findings, based on correct appreciation of evidence and law. We also

find ourselves in full agreement that the reasons recorded by the Trial Court and

find no grounds to set aside the impugned judgment and order passed by the

Trial Court.

21. Accordingly,  impugned judgment of conviction and order dated

08.01.2004, passed by the Court of Additional Sessions Judge, Amritsar  are

ordered to be upheld by this Court and the present appeal is ordered to be

dismissed.

22. Ordered accordingly. 

23. The appellants may be taken in custody forthwith, if on bail, to

serve the remaining sentence.

    (N.S.SHEKHAWAT)

                   JUDGE

                                (SUKHVINDER KAUR)

                    JUDGE

13.01.2026

hitesh

Whether speaking/reasoned :  Yes/No 

Whether reportable :  Yes/No