LAWS(P&H)-2000-1-13

KIRPAL SINGH DAYAL SINGH Vs. STATE OF PUNJAB

Decided On January 17, 2000
KIRPAL SINGH, DAYAL SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) FIR No. 14 dated 9-2-1999 has been registered at Police Station Kartarpur, under Sections 302, 324, 323 nw 34, IPC on the statement of Sukhwinder Singh, wherein the following material allegations are found.

(2.) On 9-2-1999, complainant Sukhwinder Singh alongwith his father Jai Singh, brother Malkiat Singh, Surinder Singh and, Manjit Singh who had come from Dubai were working in their shops. At about 12 p.m. Jaipal Singh Laddi armed with a Kirpan, Bhupinder Singh armed with Kirch, Paramjit Singh armed with a Datar, Dial Singh (petitioner herein) armed with a Dang came, and while Bhupinder Singh gave a Kirch blow to Amarjit Singh (deceased). Paramjit Singh gave a Datar blow hitting Jai Singh on the left shoulder. Jaspal Singh gave a Kirpan blow to Malkiat Singh below his left eye. Dial Singh gave a Dang blow to Surinder Singh, Malkiat Singh and Jai Singh. Amatjit Singh died in the hospital. The petitioner approached the Sessions Court, Jalandhar, for bail but his application was dismissed. Therefore, the petitioner has approached this Court under Section 439, Cr. P.C. for bail.

(3.) I have heard the learned Counsel for both the sides and perused the records on the file.