KARAM SINGH Vs. MOHINDER SINGH AND ORS.

JUDGEMENT

(1.) The complaint having not been accepted, the complainant has filed this appeal with the leave of the Court. He alleges that the accused have been wrongly acquitted.

(2.) According to' the appellant, the accused - Mohinder Singh, Suba Singh, Inder Singh and Gumam Singh had forcibly occupied his land measuring 1 kanal 4 marlas. Unable to get possession, he had filed a civil suit on May 10,1 1984. It was decreed. The decree was executed. In the execution proceedings, : the appellant had got possession of the land on Jan. 12, 1987.

(3.) After a lapse of about four months, on June 2,1987, the appellant was ploughing his field along with his son to sow the crop. At about 10 AM, Mohinder Singh armed with a gandasa, Suba Singh, Inder Singh and Gumam Singh armed with dangs (sticks) reached the appellants field. There was an exchange of hot words and abuses. When the appellant told the accused persons to desist from abusing, Mohinder Singh gave a gandasa blow. The others gave lathi blows. The appellants son Tikka Singh was also present. He tried to intervene to save his father. Even he got injuries. Both, the appellant as also his son, were taken to the Civil Hospital, Muktsar. The appellant was admitted. In the evening, his statement was recorded by the police. After 8-9 days, he was discharged from the Hospital. When he went to the police station, he found i that no action had been taken. He submitted applications for the registration of a case. Having failed, he filed the complaint on Sept. 25, 1987.