DILBAGH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Dilbagh Singh is a resident of Village Attalan. Village Attlan is appurtenant to the police station known as Ghagga in the district of Patiala.

(2.) He has been convicted for alleged commission of offence under Ss. 302, 382, 452 read with Sec. 34 of the Indian Penal Code, Sec. 25 of the Arms Act and Sec. 3/4 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (hereinafter referred to as TADA).

(3.) The occurrence took place at about 8.40 p.m. on 27/7/1991. First Information Report in regard to the said occurrence was lodged by Rajwinder Kaur (PW-3) at about 6.15 in the morning of 28/7/1991. The distance between Village Attalan and the Ghagga Police Station is said to be about 4 kilometers. The family had two residences; one at the Abadi and the other at the place where their farm is situated. At the time of the incident, the mother of the first informant- Lachhman Kaur was at the farm. Her father Gurbachan Singh had come to the village for taking the food. It is stated that he used to carry food for his wife also.