BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 1st February, 1986, at about 5.30 P.M., Bhupinder Singh petitioner, aged 20 years caused injuries with a Datar on the person of Jaspal Singh in the presence of Balbir Singh P.W.3 and others. The Datar blow was given on the left thumb and the right little finger and also on the left side of the chest of Jaspal Singh, who as a result of the said injuries fell down. The accused further caused injuries with the reserve side of Datar on the other parts of the body. On the raising of hue and cry, the accused fled away along with the Datar. The incident was witnessed by Bhupinder Singh and Balir Singh who rushed to save Jaspal Singh. The prosecution story is that the petitioner and the complainant were playing football in the village and the accused committed some foul play in the game and there was some cheating. Therefore, there was exchange of hot words between him and Jaspal Singh, injured, which resulted into the inflication of injuries to Jaspal Singh.

(2.) The injured Jaspal Singh was removed to Civil Hospital, Mahilpur where he was medico legally examined by Dr. Dilbagh Rai, P.W.1 on 1.2.1986 and the following injuries were found on his person :

(3.) Injury No. 1 was declared as grievous in nature whereas injuries No. 2 to 5 were declared simple. Injuries No. 1 to 4 were caused by sharp edged weapons while injury No. 5 was caused by a blunt weapon. Probanble duration of injuries was about 3 to 4 hours.