CRA-D-290-DB-2004(O&M) -1- 

102 IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

 CRA-D-290-DB-2004(O&M)

 Reserved on: 20.01.2026

 Pronounced on:22.01.2026

Swarn Singh  ...Appellant

vs.

State of Punjab  …Respondent

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

Hon’ble Mr. Justice H.S.Grewal

Present : Mr. Arnav Sood, Advocate (Amicus Curiae)

for the appellant.

Mr. Rahul Jindal, AAG, Punjab.

***

N.S.Shekhawat J.

1. The appellant has filed the present appeal against the impugned

judgment of conviction and order of sentenced dated 11.09.2023 passed by the

learned Additional Sessions Judge (Adhoc), Amritsar, whereby, the appellant

has been convicted for commission of the offences punishable under Sections

302 of IPC.

2. The FIR (Ex. PC) in the present case was registered on the basis of

the statement made by Tarsem Singh S/o Mukhtar Singh and the same has been

reproduced below:-

“Statement   of   Tarsem   singh   s/o   Mukhtiar   Singh,   aged

about 35 years, caste Mazhbi, r/o village Khasa. It is stated that I

am a resident of village Khasa and do labour work. Today, it was

about 7 p.m. I, Baljinder Singh s/o Gurbachan Singh, Mazhbi r/o

Khase, who is my cousin (my real maternal aunt's son) and his

brother Lakhwinder Singh @ Lakha, r/o Khase, the three of us had

CRA-D-290-DB-2004(O&M) -2- 

gone to fields via Kuthoha way on the side of railway lines to get

ease of and were returning home, and when we reached at the

bridge near the fields of Baljit Singh, Beharwale, accused Swaran

Singh @ Soni s/o Radha Singh and his son Harjit singh, who had

covered   themselves   with   coarse   cloth-sheets(Khes),  were   seen

coming from the side of the village. Swaran Singh asked Baljinder

Singh who are you. In reply, Baljinder Singh asked if he had

recognized him and further told that he was Baljinder. Upon that,

Harjit Singh son of Swaran Singh raised a Lalkara and said to his

father that he should not be spared that day. At the same time, both

of them grappled with Baljinder Singh on this I and Lakhwinder

Singh  tried  to  separate  each  other. While  we  were  trying to

separate them, Swaran Singh took out a dagger from the wrapping

cloth of his body and gave blow to Baljinder Singh which struck his

stomach. Baljinder Singh raised noise-"Mar ditta" and further

requested for help. Blood began to come out from the stomach of

Baljinder Singh and he fell flat. While we were trying to handle

him, both the father and son ran away from the spot alongwith

their weapons, within no time, we took him to our house. Then we

took tempo  (vehicle) from Giani Jaswant Singh of village Khasa.

We viz Lakhwinder Singh, Gurbachan Singh father of Baljinder

Singh, I and other people of the village took Balinder Singh to

Govt. hospital, on that vehicle, when he died. The cause of enmity

is that about 8-9 months back from that day, Swaran Singh and his

CRA-D-290-DB-2004(O&M) -3- 

son grappled with Baljinder Singh, on the issue that Baljinder

Singh had an illicit relation with the daughter of Swaran Singh and

a verbal compromise was effected in the village itself. Swaran

Singh and his son Harjit Singh have killed Baljinder Singh with

common   intention   for   that   very   reason   of   enmity.   Leaving

Lakhwinder Singh son of Gurbachan Singh, there for the security

of the dead-body.  I and Gurbachan Singh were going to the police

station for information where you met us. The statement has been

recorded to you. The same has been heard and admitted to be

correct. I claim that legal action be taken against them. 

Attested  L.T.I. of abovesaid

Sd/SI PS: Chheharta  Tarsem Singh.

Dated 05.12.2000.”

3. After registration of the FIR, the dead body was shifted to the

hospital for post-mortem examination. Sukhdev Singh, SI/SHO went to the

hospital and prepared the inquest report (Ex.PB). The rough site plan of the

place of occurrence was prepared and the statement of the witnesses were

recorded.  On 06.12.2000, the appellant was arrested and was interrogated.  In

pursuance of the disclosure statement suffered by him, he got recovered a

churri  (knife),   which  was  concealed  by  him.   However,  after   taking   into

possession, the knife (churri) was sealed in a sealed parcel and was taken into

possession by the police. After completing the necessary investigation, challan

was presented against the appellant by the police under Section 302 IPC.

4. After committing the case to the Court of Sessions, the trial Court

considered the challan and the documents accompanying it on 28.09.2001 and

CRA-D-290-DB-2004(O&M) -4- 

found that a prima facie case under Section 302 IPC was made out against the

appellant. Ultimately, the appellant was charge-sheeted for commission of the

offence under Section 302 IPC and pleaded that he has been falsely implicated

in the present case and claimed to be tried by the trial Court. 

5. During the course of trial, the prosecution examined PW-1, Dr.

Gurmanjit   Rai,   Lecturer,   Department   of   Forensic   Medicines,   Government

Medical College, Amritsar, who had conducted the post-mortem examination

on the dead body of Baljinder Singh at about 12:40 p.m. on 05.12.2000. In his

testimony, Dr. Gurmanjit Rai, PW-1 stated as under:-

“The length of body was 5’7". It was a dead-body of young

male, well built and well nourished, wearing white shirt, with black

lines, white banyan, brown underwear, green pant and biscuit

coloured socks. Rigor mortis was present all over the body.  Post-

mortem staining was present on the back of body sparing areas of

contact. Banyan and shirt were having cut holes corresponding to

the injury and clothes were found blood stained. Eyes and mouth

were found closed. I found the follwing injuries:-

1.   Incised stab wound 2.2 x 0.8 cm was present on front of left

side of chest, 7 cms below nipple, at 5 clock position, clotted blood

was present.

On dissection: enterior chest wall, left lung,   left pleura,

diaphragn and mesentry omentum and vessels were having cut

injuries, Left plerural cavity was having 1200 c.c.  fluid blood and

peritoneal cavity was having about 700 c.c. of bluid and clotted

CRA-D-290-DB-2004(O&M) -5- 

blood. Both lungs, liver and spleen were found pale on dissection.

Stomach was found having about 230 c.c semi digested food.

The rest of the organs were found normal. 

Injury No.1 was ante-mortem in nature. The cause of death

in this cage was haemorrhage and shock as a result of injury No.1,

which was sufficient to cause death in the ordinary course of

nature. Probable time elapsed between injury and death was within

few minutes to an hour and between death and post-mortem was

about 12 to 24 hours. I handed over to police:-

1.  Stitched dead-body after post-mortem examination   along

with its belongings duly signed by me.

2.  Carbon copy of P.M.R.

3.  Police papers 1 to 14 pages duly signed by me.

EX.PD is the correct carbon of the post-mortem report and Ex.

PD/1 is the pictorial diagram showing the seats of injuries, the

original of which I have brought today in the Court and the same

bear my signatures.”

6. The prosecution further examined PW-2, HC Mukesh Kumar and

PW-3 Constable Narinder Kumar, PW-4 Constable Mohinder Pal and PW5

Constable Jaswant and the testimonies of all these witnesses were formal in

nature. The prosecution further examined PW-6 Tarsem Singh, who supported

the case of the prosecution in toto.   On the basis of his statement, the FIR

(Ex.PC)   was   registered   against   the   present   appellant   and   his   son.   The

prosecution further examined PW-7 Lakhwinder Singh, who also supported the

CRA-D-290-DB-2004(O&M) -6- 

testimony of PW-6, Tarsem Singh. The prosecution further examined PW-8

Rishi Ram, draftsman, who had prepared the scaled site plan and exhibited the

same as Ex.PK.  He was also cross-examined by the appellant. The prosecution

further  examined  Sukhwinder   Singh  as  PW-9  and   he  also  supported  the

testimony of PW-6 Tarsem Singh and PW-7 Lakhwinder Singh. He had initially

recorded the statement of Tarsem Singh, complainant and had obtained his

signatures. He also went to the hospital alongwith Tarsem Singh and Gurbachan

Singh and prepared the inquest report (Ex.PB). He also recorded the statements

of various witnesses, before the arrest of the main accused and had sent the

parcels to the FSL for examination. 

7. After recording the prosecution evidence, the statement of Swaran

Singh was recorded under Section 313 Cr.P.C. and he stated that he was

innocent and he had been falsely implicated in the present case. In defence, no

evidence was produced by the appellant and thereafter, his evidence was also

ordered to be closed by the trial Court. 

8. Learned counsel for the appellant has vehemently argued that both

the eyewitnesses, namely, PW-6 Tarsem Singh and PW-7 Lakwinder Singh

were closely related to Baljinder Singh (since deceased) and their testimonies

were   not   reliable   as   they   had   made   considerable   improvements   in   their

respective testimonies. Still further, the occurrence had taken place at about

7 p.m. and it was impossible to identify all the assailants at that time. Apart

from   that,   the   version   of   the   prosecution   was   highly   improbable   and

unbelievable. Still further, there was considerable delay in registration of the

FIR in the present case. Learned counsel for the appellant further submits that

CRA-D-290-DB-2004(O&M) -7- 

the appellant had no intention to commit the murder of the deceased. The

occurrence had taken place at the spur of the moment and it is apparent that the

deceased had suffered only one injury on his person. Consequently, in the

alternative, he prayed that the appellant may be convicted under Section 304

Part I of IPC, instead of Section 302 IPC. 

9. On   the   other   hand,   learned   State   counsel   submits  that   the

testimonies of PW-6 Tarsem Singh and PW-7 Lakhwinder Singh cannot be

rejected on the ground that they are closely related to the deceased. In fact, from

the facts, it is apparent that the witnesses used to live there only and from the

prosecution evidence, it is apparent that both of them had been staying together.

Apart from that, the matter was reported to the police without any delay.  He

has vehemently opposed the submissions made by learned counsel for the

appellant and submitted that the prosecution had proved the case against the

appellant beyond the shadow of reasonable doubt. In fact, Tarsem Singh (PW-6)

and Lakhwinder Singh (PW-7) were the eyewitnesses of the occurrence and

their presence at the place of occurrence was natural and believable.  Further,

even the matter was reported to the police without any unreasonable delay. Still

further, the deceased was having inimical relations with the appellant and due to

this, he was eliminated by the appellant and the offence under Section 302 IPC

is clearly made out against him. Further, it is a case of eyewitness account and

the statements of PW-6 Tarsem Singh and PW-7 Lakhwinder Singh are liable to

be believed by this Court.

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

record carefully.

CRA-D-290-DB-2004(O&M) -8- 

11. The case of the prosecution was unfolded by complainant-Tarsem

Singh (PW-6), who stated that at about 7 p.m. he, Lakhwinder Singh (PW-7)

and Baljinder Singh (since deceased) had gone in the fields to ease themselves

and while returning, Baljinder Singh, deceased was ahead of them. When they

reached near the small bridge for washing their hands, Swaran Singh, appellant

and his son, Harjit Singh met them there. Swaran Singh asked the deceased as

to who he was. Baljinder Singh, deceased had told his name to him and had

asked him as to whether he had identified him. Then Swaran Singh, accused

and Baljinder Singh then grappled with each other and both of them were

wearing khes (sheet) around their bodies. Harjit Singh exhorted by stating that

Baljinder Singh should not be spared. Even Harjit Singh had taken Baljinder

Singh into his arms and Swaran Singh gave a blow with Chhuri (long knife),

which he was having under his khes and gave a blow on the stomach of the

deceased.  Swaran Singh and Harjit Singh had fled away alongwith Chhura.

Baljinder Singh had fallen down and some blood also oozed out of the injury

from his person. Lakhwinder Singh (PW-7) had tied a Parna over the injury of

Baljinder Singh and had taken him home. He was given milk by the lady at

home and was immediately rushed to the hospital in the tempo of Jaswant

Singh. He was declared dead in the hospital. In his cross-examination, he stated

that it was pitch dark at the time of incident and the persons were not visible.

However, the faces of accused and his son were visible to them. The testimony

of PW-6, Tarsem Singh has been duly corroborated by PW-7 Lakwinder Singh,

who was also present the place of occurrence and had witnessed the causing of

injuries by appellant and his son to Baljinder Singh. He also stated that Swaran

CRA-D-290-DB-2004(O&M) -9- 

Singh, appellant was suspecting that Baljinder Singh, deceased was having

illicit relations with his daughter.  

12. The statements of PW-6, Tarsem Singh and PW-7, Lakhwinder

Singh were found to be correct during the course of investigation by the police.

The prosecution examined PW-9,  Sukhwinder Singh,  who  was posted as

SI/SHO of the concerned Police Station on the date of occurrence. He recorded

the statement of Tarsem Singh and made an endorsement on the same and on

the basis of the said statement, the FIR (Ex.PC) was registered in the Police

Station.  He also prepared the inquest report (Ex. PB) and sent the visra to FSL.

He also recorded the statements of other witnesses and prepared the rough side

plan (Ex.PL). Even various other incriminating material was also taken into

possession   by   him.   On   06.12.2000,  Ajit   Singh   produced   Swaran   Singh,

appellant and Harjit Singh, co-accused in police post, Khasa, and he arrested

both of them. In pursuance of his disclosure statement, on 08.12.2000, Swaran

Singh, appellant got recovered a Churri (Knife) from his house. The knife was

taken into possession by the police, vide memo (Ex.PQ) and the rough site plan

of the face of recovery was also prepared  as Ex.PR. He recorded the statement

of witnesses and also sent the knife and other articles for examination.

13. As observed above, PW-6, Tarsem Singh and PW-7, Lakwinder

Singh had categorically stated that Swaran Singh, appellant had caused an

injury on the stomach of Baljinder Singh, deceased with a Churri (long knife).

As per Dr. Gurmanjit Rai (PW-1), the deceased had suffered the following

injury:-

CRA-D-290-DB-2004(O&M) -10- 

“1.   Incised stab wound 2.2 x 0.8 cm was present on front

of left side of chest, 7 cms below nipple, at 5 clock position, clotted

blood was present.

On dissection: enterior chest wall, left lung,   left pleura,

diaphragn and mesentry omentum and vessels were having cut

injuries, Left plerural cavity was having 1200 c.c.  fluid blood and

peritoneal cavity was having about 700 c.c. of bluid and clotted

blood. Both lungs, liver and spleen were found pale on dissection.

Stomach was found having about 230 c.c semi digested food.

Rest of the organs were found normal.”

As per PW-1, Dr. Gurmanjit Rai, injury No.1 was anti-mortem in

nature and the cause of death in this case was haemorrhage and shock as a result

of injury No.1, which was sufficient to cause death in the ordinary course of

nature. He also proved on record the post-mortem report as Ex.PD. 

14. Learned counsel for the appellant had vehemently argued that both

the eyewitnesses were close relatives of the deceased and were discrepant on

material particulars of the case and had also made several improvements in their

earlier version and should not have been relied upon by the trial Court.

However, after perusal of the testimonies of PW-6, Tarsem Singh and PW-7,

Lakhwinder Singh, we find no grounds to accept the said submission. We have

carefully perused the testimonies of both the witnesses and find that there are

minor discrepancies in the statements of both the witnesses, which have been

correctly ignored by the trial Court as well. We are of the considered opinion

that both the witnesses were rustic villagers and had appeared before the trial

Court as witnesses after several months and such insignificant contradictions

are liable to be ignored by the appellate Court. Both the witnesses had given the

CRA-D-290-DB-2004(O&M) -11- 

same time and date of the occurrence and from a perusal of their respective

testimonies, it is apparent that both the witnesses had narrated the vivid account

of the entire occurrence. Both the witnesses had specifically alleged that on

reaching, Swaran Singh, appellant asked the deceased as to who he was and he

replied that he was Baljinder Singh and as to how he had not identified him.

Thus, on all material particulars, the testimony of PW-6, Tarsem Singh finds

corroboration from the testimony of PW-7, Lakhwinder Singh.  Apart from that,

even though it was pitch dark, yet both the parties were known to each other.

Even, in darkness, a witness can easily identify his co-villager, whom had been

seen for the last several years and it cannot be stated that the witnesses had not

identified the accused in the present case.  

15. Apart from that, the testimonies of PW-6 Tarsem Singh and PW-7,

Lakhwinder Singh find corroboration from the medical evidence and from the

testimony of Dr.Gurmanjit Rai i.e. PW-1, it is apparent that the deceased had

suffered one incised stabbed wound on the left side of his chest, 7 cms below

nipple and clotted blood was present on the same. Even the statements of both

the witnesses were duly investigated by the police and both the witnesses were

found to be truthful, even during a course of investigation. Thus, there is no

doubt that the injury on the chest of person was caused with the help of a knife

by Swaran Singh, appellant and PW-6 Tarsem Singh and PW-7 Lakhwinder

Singh had duly identified him as the accused. 

16. During the course of arguments, learned counsel for the appellant

has raised an argument, in alternative and has submitted that the essentials of

Section 302 IPC are completely missing in the instant case and rather, the

CRA-D-290-DB-2004(O&M) -12- 

appellant is liable to be convicted for commission of the offence under Section

304,  Part I of IPC.  It was a case of single injury and the occurrence had taken

place at the spur of the moment, without any pre-meditation. Apart from that,

neither the appellant had acted with cruel or unusual manner and even had not

repeated the blows with a knife. Consequently, the appellant may be convicted

for commission of offence under Section 304 Part II (1) IPC. 

17. The Hon’ble Supreme Court, in similar circumstances, considered

the Exception No.4 of Section 300 IPC in the matter of “Mahesh Balmiki Vs.

State of M.P., (2000) 1 SCC 319, and held as follows:-

"9. ... there is no principle that in all cases of a single blow Section

302 IPC is not attracted. A single blow may, in some cases, entail

conviction under Section 302 IPC, in some cases under Section

304 IPC and in some other cases under Section 326 IPC. The

question with regard to the nature of offence has to be determined

on the facts and in the circumstances of each case. The nature of

the injury, whether it is on the vital or non-vital part of the body,

the weapon used, the circumstances in which the injury is caused

and the manner in which the injury is inflicted are all relevant

factors  which  may  go  to determine  the  required  intention  or

knowledge of the offender and the offence committed by him. In the

instant   case,   the   deceased   was   disabled   from   saving  himself

because he was  held by the  associates of the appellant who

inflicted though a single yet a fatal blow of the description noted

above. These facts clearly establish that the appellant had the

intention to kill the deceased. In any event, he can safely be

attributed the knowledge that the knife-blow given by him was so

imminently dangerous that it must in all probability cause death or

such bodily injury as is likely to cause death." 

CRA-D-290-DB-2004(O&M) -13- 

18. Similar observations have been made by the Hon’ble Supreme

Court in the matter of “Dhirajbhai Gorakhbhai Nayak Vs. State of Gujarat

(2003) 9 SCC 322,  wherein it was held as follows:-

"11. The fourth exception of Section 300 IPC covers acts

done in a sudden fight. The said Exception deals with a case of

prosecution (sic provocation) not covered by the first exception,

after which its place would have been more appropriate. The

Exception is founded upon the same principle, for in both there is

absence of premeditation. But, while in the case of Exception 1

there is total deprivation of self-control, in case of Exception 4,

there is only that heat of passion which clouds men's sober reason

and urges them to deeds which they would not otherwise do. There

is provocation in Exception 4 as in Exception 1, but the injury done

is not the direct consequence of that provocation. In fact, Exception

4 deals with cases in which notwithstanding that a blow may have

been struck, or some provocation given in the origin of the dispute

or in whatever way the quarrel may have originated, yet the

subsequent conduct of both parties puts them in respect of guilt

upon   an   equal   footing.   A   "sudden   fight"   implies   mutual

provocation and blows on each side. The homicide committed is

then clearly not traceable to unilateral provocation, nor could in

such cases the whole blame be placed on one side. For if it were

so,   the   Exception   more   appropriately   applicable   would   be

Exception 1. There is no previous deliberation or determination to

fight. A fight suddenly takes place, for which both parties are more

or less to be  blamed. It may be that one of them starts it, but if the

other had not aggravated it by his own conduct it would not have

taken the serious turn it did. There is then mutual provocation and

aggravation, and it is difficult to apportion the share of blame

which attaches to each fighter. The help of Exception 4 can be

invoked if death is caused (a) without premeditation, (b) in a

CRA-D-290-DB-2004(O&M) -14- 

sudden   fight,   (c)   without   the   offenders   having   taken   undue

advantage or acted in a cruel or unusual manner, and (d) the fight

must have been with the person killed. To bring a case within

Exception 4 all the ingredients mentioned in it must be found. It is

to be noted that the "fight" occurring in Exception 4 to Section 300

IPC is not defined in IPC. It takes two to make a fight. Heat of

passion requires that there must be no time for the passions to cool

down and in this case, the parties had worked themselves into a

fury on account of the verbal altercation in the beginning. A fight is

a combat between two and more persons whether with or without

weapons. It is not possible to enunciate any general rule as to what

shall be deemed to be a sudden quarrel. It is a question of fact and

whether a quarrel is sudden or not must necessarily depend upon

the proved facts of each case. For the application of Exception 4, it

is not sufficient to show that there was a sudden quarrel and there

was no premeditation. It must further be shown that the offender

has not taken undue advantage or acted in a cruel or unusual

manner.   The   expression   "undue   advantage"   as   used   in  the

provision means "unfair advantage".”

19. In another landmark judgment, “Pulicherla Nagaraju v. State of

A.P.”, (2006) 11 SCC 444, the ingredients of the offences under Sections 302,

304 Part I and 304 Part II IPC came up for consideration before the Hon’ble

Supreme Court, and it was held as follows:– 

“29.   Therefore,  the court should  proceed  to decide the

pivotal question of intention, with care and caution, as that will

decide whether the case falls under Section 302 or 304 Part I or

304 Part II. Many petty or insignificant matters - plucking of a

fruit, straying of cattle, quarrel of children, utterance of a rude

word or even an objectionable glance, may lead to altercations and

group clashes culminating in deaths. Usual motives like revenge,

greed, jealousy or suspicion may be totally absent in such cases.

CRA-D-290-DB-2004(O&M) -15- 

There may be no intention. There may be no premeditation. In fact,

there may not even be criminality. At the other end of the spectrum,

there may be cases of murder where the accused attempts to avoid

the penalty for murder by attempting to put forth a case that there

was no intention to cause death. It is for the courts to ensure that

the   cases   of   murder   punishable   under   Section   302,   are   not

converted into offences punishable under Section 304 Part I/II, or

cases of culpable homicide not amounting to murder, are treated as

murder punishable under Section 302. The intention to cause death

can be gathered generally from a combination of a few or several

of the following, among other, circumstances: (i) nature of the

weapon used; (ii) whether the weapon was carried by the accused

or was picked up from the spot; (iii) whether the blow is aimed at a

vital part of the body; (iv) the amount of force employed in causing

injury; (v) whether the act was in the course of sudden quarrel or

sudden fight or free for all fight; (vi) whether the incident occurs

by chance or whether there was any premeditation; (vii) whether

there   was   any   prior   enmity   or   whether   the   deceased  was   a

stranger;   (viii)   whether   there   was   any   grave   and   sudden

provocation, and if so, the cause for such provocation; (ix) whether

it was in the heat of passion; (x) whether the person inflicting the

injury has taken undue advantage or has acted in a cruel and

unusual manner; (xi) whether the accused dealt a single blow or

several blows. The above list of circumstances is, of course, not

exhaustive and there may be several other special circumstances

with reference to individual cases which may throw light on the

question of intention. Be that as it may.”

20. In another case, “State of Rajasthan Vs. Kanhaiya Lal (2019) 5

SCC 639, the Hon’ble Supreme Court has held as follows:-

“7.3. In Arun Raj [Arun Raj v. Union of India, (2010) 6 SCC

457 : (2010) 3 SCC (Cri) 155] this Court observed and held that

CRA-D-290-DB-2004(O&M) -16- 

there is no fixed rule that whenever a single blow is inflicted,

Section 302 would not be attracted. It is observed and held by this

Court in the aforesaid decision that nature of weapon used and

vital part of the body where blow was struck, prove  beyond

reasonable doubt the intention of the accused to cause death of the

deceased. It is further observed and held by this Court that once

these ingredients are proved, it is irrelevant whether there was a

single blow struck or multiple blows. 

7.4. In Ashokkumar Magabhai Vankar [Ashokkumar Magabhai

Vankar v. State of Gujarat, (2011) 10 SCC 604 : (2012) 1 SCC

(Cri) 397], the death was caused by single blow on head of the

deceased with a wooden pestle. It was found that the accused used

pestle with such force that head of the deceased was broken into

pieces. This Court considered whether the case would fall under

Section 302 or Exception 4 to Section 300 IPC. It is held by this

Court that the injury sustained by the deceased, not only exhibits

intention of the accused in causing death of victim, but also

knowledge of the accused in that regard. It is further observed by

this Court that such attack could be none other than for causing

death of victim. It is observed that any reasonable person, with any

stretch of imagination can come to conclusion that such injury on

such a vital part of the body, with such a weapon, would cause

death.

7.5. A similar view is taken by this Court in the recent decision in

Leela Ram (supra) and after considering catena of decisions of this

Court on the issue on hand i.e. in case of a single blow, whether

case falls under Section 302 or Section 304 Part I or Section 304

Part   II,   this   Court   reversed   the   judgment   and   convicted   the

accused for the offence under Section 302 IPC. In the same

decision, this Court also considered Exception 4 of Section 300

IPC and observed in para 21 as under: (SCC para 21)

CRA-D-290-DB-2004(O&M) -17- 

"21. Under Exception 4, culpable homicide is not murder if the

stipulations contained in that provision are fulfilled. They are: (i)

that the act was committed without premeditation; (ii) that there

was a sudden fight; (iii) the act must be in the heat of passion upon

a sudden quarrel; and (iv) the offender should not have taken

undue advantage or acted in a cruel or unusual manner." 

21. Similarly, in the matter of “Bavisetti Kameswara Rao Vs. State of

A.P.” (2008) 15 SCC 725, the Hon’ble Supreme Court has observed as under:-

“13. It is seen that where in the murder case there is only a

single injury, there is always a tendency to advance an argument

that the offence would invariably be covered under Section 304

Part II IPC. The nature of offence where there is a single injury

could not be decided merely on the basis of the single injury and

thus in a mechanical fashion. The nature of the offence would

certainly depend upon the other attendant circumstances which

would help the court to find out definitely about the intention on

the part of the accused. Such attendant circumstances could be

very many, they being (i) whether the act was premeditated; (ii) the

nature of weapon used; (iii) the nature of assault on the accused.

This is certainly not an exhaustive list and every case has to

necessarily depend upon the evidence available. As regards the

user of screwdriver, the learned counsel urged that it was only an

accidental use on the spur of the moment and, therefore, there

could be no intention to either cause death or cause such bodily

injury as would be sufficient to cause death. Merely because the

screwdriver was a usual tool used by the accused in his business, it

could not be as if its user would be innocuous. 

14. In State of Karnataka v. Vedanayagam [(1995) 1 SCC 326 :

1995 SCC (Cri) 231] this Court considered the usual argument of

a single injury not being sufficient to invite a conviction under

Section 302 IPC. In that case the injury was caused by a knife. The

CRA-D-290-DB-2004(O&M) -18- 

medical evidence supported the version of the prosecution that the

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

death. The High Court had convicted the accused for the offence

under Section 304 Part II IPC relying on the fact that there is only

a single injury. However, after a detailed discussion regarding the

nature of injury, the part of the body chosen by the accused to

inflict   the   same   and   other   attendant   circumstances  and   after

discussing clause Thirdly of Section 300 IPC and further relying on

the decision in Virsa Singh v. State of Punjab [AIR 1958 Supreme

Court 465], the Court set aside the acquittal under Section 302

IPC and convicted the accused for that offence. The Court (in

Vedanayagam case [(1995) 1 SCC 326 : 1995 SCC (Cri) 231],

SCC p. 330, para 4) relied on the observation by Bose, J. in Virsa

Singh case [AIR 1958 Supreme Court 465] to suggest that: (Virsa

Singh case [AIR 1958 Supreme Court 465], AIR p. 468, para 16)

"16. ... With due respect to the learned Judge he has linked up the

intent required with the seriousness of the injury, and that, as we

have shown, is not what the section requires. The two matters are

quite separate and distinct, though the evidence about them may

sometimes overlap." 

The further observation in the above case were: (Virsa Singh case

[AIR 1958 Supreme Court 465], AIR p. 468, paras 16 & 17) 

"16. ... The question is not whether the prisoner intended to inflict

a serious injury or a trivial one but whether he intended to inflict

the injury that is proved to be present. If he can show that he did

not, or if the totality of the circumstances justify such an inference,

then, of course, the intent that the section requires is not proved.

But if there is nothing beyond the injury and the fact that the

appellant inflicted it, the only possible inference is that he intended

to inflict it. Whether he knew of its seriousness, or intended serious

consequences, is neither here nor there. The question, so far as the

intention is concerned, is not whether he intended to kill, or to

CRA-D-290-DB-2004(O&M) -19- 

inflict an injury of a particular degree of seriousness, but whether

he intended to inflict the injury in question; and once the existence

of the injury is proved the intention to cause it will be presumed

unless the evidence or the circumstances warrant an opposite

conclusion. But whether the intention is there or not is one of fact

and not one of law. Whether the wound is serious or otherwise, and

if serious, how serious, is a totally separate and distinct question

and has nothing to do with the question whether the prisoner

intended to inflict the injury in question. 

17. ... It is true that in a given case the enquiry may be linked up

with the seriousness of the injury. For example, if it can be proved,

or if the totality of the circumstances justify an inference, that the

prisoner only intended a superficial scratch and that by accident

his victim stumbled and fell on the sword or spear that was used,

then of course the offence is not murder. But that is not because the

prisoner did not intend the injury that he intended to inflict to be as

serious as it turned out to be but because he did not intend to inflict

the injury in question at all. His intention in such a case would be

to inflict a totally different injury. The difference is not one of law

but one of fact;." (emphasis supplied) ”

22. Now, we will proceed to examine the evidence led in the present

case in the light of the aforementioned decisions. In fact, from the statements

made by PW-6 Tarsem Singh and PW-7 Lakhwinder Singh, it is apparent that in

the early morning of 04.12.2000, they alongwith Baljinder Singh, deceased had

gone to ease themselves in the fields.  It was pitch dark and while returning,

they had met the appellant and his son, Harjit Singh. Even it is an admitted case

of the prosecution that the present appellant suspected that Baljinder Singh,

deceased, was having illicit relations with his daughter. When Baljinder Singh

CRA-D-290-DB-2004(O&M) -20- 

said something in reply to Swaran Singh, appellant, there was a scuffle between

both of them and the appellant had caused injury with a knife on the chest of the

deceased. Even only one injury was caused and apparently, the blows were not

repeated by him.  Apart from that, it is also apparent that neither the appellant

had taken undue advantage, nor had acted in a cruel or unusual manner. Even

after causing one injury, the appellant and his son fled from the place of

occurrence. Consequently, in the peculiar facts and circumstances of the present

case, culpable homicide cannot be said to be a murder, as defined in Section

300 IPC and rather the case would fall under Section 304 Part I of IPC. In fact,

the accused had inflicted blow with a knife and he inflicted an injury on the

vital part of the deceased, consequently, it has to be presumed that causing such

injury was likely to cause death. Thus, we agree with the submissions made by

learned counsel for the appellant that the offence under Section 302 IPC is

diluted and the appellant is ordered to be held guilty for commission of the

offence punishable under Section 304 Part I IPC.   

23. As a consequence of the above discussion, the appellant is ordered

to be convicted for commission of the offence under Section 304 Part I IPC and

the impugned judgement of conviction is liable to be modified to that extent.

Now, adverting to the order of sentence, it is apparent that as per the charge-

sheet dated 28.09.2001, which is part of the trial Court record, the appellant was

aged about 70 years. Consequently, it can be safely presumed that as on today,

the appellant is aged more than 94 years. Apart from that, the FIR (Ex.PC) in

the present case was registered on 05.12.2000 and admittedly, the appellant is

facing the agony of investigation, trial and appeal since the last more than 25

CRA-D-290-DB-2004(O&M) -21- 

years. Still further, as per the custody certificate produced by learned State

counsel, the appellant has already actually undergone more than 6 years and 4

months of sentence.  However, his total custody including remissions, as per

custody certificate produced by learned State counsel, he has undergone more

than 11 years and 4 months of sentence. Consequently, keeping in view the old

age of the appellant and the period undergone by him, the sentence imposed on

the appellant is reduced to the period already undergone by him.

24. As an upshot of the above discussion, the impugned judgment and

order dated 11.09.2003 passed by the Court of Additional Sessions Judge

(Adhoc), Amritsar are modified to the extent that the appellant is ordered to be

convicted for the commission of offence under Section 304 Part I IPC and is

sentenced to the period already undergone by him. The amount of fine will

remain the same. 

25. With these modifications, the present appeal is ordered to be partly

allowed. Pending application, if any, stand disposed of.

26. Case property, if any, be dealt with, and destroyed after the expiry

of period of limitation for filing the appeal, in accordance with law.

27. The Trial Court record be sent back. 

      (N.S.SHEKHAWAT)

        JUDGE

     (H.S.GREWAL)

        JUDGE

22.01.2026

hemlata Whether speaking/reasoned :  Yes/No 

Whether reportable :  Yes/No