SWARAN SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The parties to this criminal litigation in which Sukhjiwan Singh son of Veer Singh aged about 21 years of age lost his life, hail from village Akuwal, within the area of Police Station Sidhwan Bet, District Ludhiana. The parties are agriculturists.

(2.) In consolidation proceedings land belonging to Labh Singh PW.3 was transferred in the name of Jit Singh and Bhagwan Singh. Some of land of Thakur Singh was transferred in the name of Labh Singh. Labh Singh physically transferred the land of Jit Singh but Thakur Singh did not hand over the land to Labh Singh. Some applications moved by Labh Singh were pending before the Senior Superintendent of Police against Jit Singh and others.

(3.) There was some occurrence between the parties on 18.5.1992 in which Sukhjiwan Singh lost his life. Gurmit Singh PW, Labh Singh PW.3 and Malkiat Singh PW.4 received injuries.