Friday, 22, May, 2026
 
 
 
Expand O P Jindal Global University
 

Indian-Origin man with Paranoid Schizophrenia jailed in UK for Homicide


Murder
01 Jul 2018
Categories: International News

July 2, 2018:

He was jailed after pleading guilty to manslaughter  of  his Brother in Law.

A Punjab-origin man, who was allowed into United Kingdom following “an administrative error”, has been sentenced to five years in jail for murdering his brother-in-law in Britain.

Sukhwinder Singh, 41, who suffers from Paranoid Schizophrenia, became delusional and stabbed Harish Kumar to death before driving the dead body to West Bromwich Police Station in the West Midlands and handing himself in August 2017.

He was jailed after pleading guilty to the manslaughter on the grounds of diminished responsibility at Wolverhampton Crown Court yesterday and is set to receive mental health treatment before starting his sentence.

At the end of his prison term, Sukhwinder Singh will be deported to India.

Judge Michael Challinor stated that,“I have to say the circumstances of this offence lead me to conclude without hesitation that you are an extremely dangerous individual,” judge Michael Challinor said at the sentencing hearing.

Singh had killed his 39-year-old brother-in-law in August, 2017 after becoming convinced that he was having an affair with his wife.

UK Court heard how Singh had killed a student Union President in Jalandhar with a “Kirpan” in 1998.

He had been released from a Punjab Jail after serving 7 years for Murder, in which the victim was knocked off a motorbike and repeatedly stabbed around 18 times.

He was out on bail pending an appeal when he fled to the UK in 2007, entering on a six-month visa.

Following “an administrative error” by British authorities, Singh was granted indefinite leave to remain (ILR) in the UK and successfully applied for British citizenship in 2011.

Court stated that,“You were illegally in this country, having fled India, where you should have been in prison serving a sentence for murder, and then you killed for a second time using a similar weapon, namely a knife”.

Prosecutors submitted before Court about how Singh was a user of heroin and crack cocaine, adding to his paranoia.

Prosecutor Nigel Power further submitted before the Court that,“On the morning of Thursday, August 10, 2017, Defendant went into the front office of West Bromwich police station and said ‘I have a dead body in the car’. He was telling the truth. The deceased was in the front passenger seat of his BMW car and had been killed by a single stab wound to the chest, which also cut the seat-belt almost in half.”

Singh’s wife had reported her concerns over his mental health to the police and social services, and on the day of the killing was moving to a women’s refuge.

Source HT



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter