STATE OF PUNJAB Vs. GURLABH SINGH

JUDGEMENT

(1.) Rajesh Narang and Gurlabh Singh stood trial for commission of an offence for causing death of one Karanjit Singh, a student of D.A.V. College, Abohar. He was a resident of village Burj Muhar. He used to go to the college by bus.

(2.) The prosecution case is that on 7th February, 1995 at 8.00 a.m., Bakhtaur Singh (informant), a student of B.A. Part I in D.A.V: College, Abohar and a resident of village commonly known as Dharangwala, along with Gagandip Singh son of Gurbans Singh and Mohinder Singh son of Simarjit Singh residents of the same village reached the bus stand of their village. They boarded a bus bearing registration No. PB-05- 9710. Deceased Karanjit Singh, who was a resident of Village Burj Muhar and student of the same College was also travelling in the same bus. When they crossed octroi post situated at Malout Road they found a Gypsy bearing No.HNX - 5000 standing on the road. Raju Narang @ Rajesh Narang armed with a DBBL gun signaled the bus to stop. When the bus stopped, Raju Narang and Gurlabh Singh entered into the bus and allegedly dragged the deceased out of it, whereafter on being asked by Raju Narang, Gurlabh Singh fired a shot from his .12 bore DBBL gun which hit the deceased. On alarm being raised, the appellants are said to have run away in the said gypsy.

(3.) Karanjit Singh was taken to the hospital in the same bus. On their way, they met Paramjit Singh son of Balwant Singh, resident of Dharangwala. The motive for commission of the offence is said to be that few days prior thereto a quarrel had taken place between accused and the deceased and the latter was threatened by the accused that he would be taught a lesson. On the basis of the abovesaid statement made by Bakhtawar Singh a First Information Report was recorded at 10.30 a.m. on the same date. A special report was also sent to the Judicial Magistrate Incharge, Abohar on the same date at 6.05 p.m.