KARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR No. 136 dated 31.8.1999 has been registered at Police Station Dirba under Sections 325, 323, 307, 148 and 194 I.P.C. on the complaint given by Baljit Singh, wherein the following material allegations are found :

(2.) JOGINDER Singh, Gurcharan Singh and Gurtej Singh are brothers, Complainant-Baljit Singh, Harmel Singh, Gurdip Singh, Hardip Singh and Harkewal Singh are sons of Joginder Singh. Complainant's paternal uncle- Gurtej Singh was having 2 kanals of excess land than his share which the complainant-party was requesting him to leave, but he had not done so. Some altercation took place with regard to the same and both the parties were released on bail in June 1999. They have also shared the turn of canal water. On 30.8.1999, at 11 p.m., the complainant-party had to get water after Gurtej Singh. At about 10 p.m., the complainant, his brother-Harmel Singh alias Kaka, Gurcharan Singh and their cousin-Nirbhey Singh were going towards their fields when they reached near the land of Gurwant Singh alias Bhola, their uncles-Gurtej Singh and Gurcharan Singh were found sitting with a Barchhi each, while petitioners-Karamjit Singh and Dharamjit Singh (both sons of Gurtej Singh) were each armed with a gandasa. Darbara Singh was having a soti and one more unknown person was having a barchhi.

(3.) GURCHARAN Singh gave three blows with the Barchhi which struck on the complainant's right ribs, near the left elbow on the arm and below the right knee.