MANVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matrix of the facts, culminating in the commencement, relevant for disposal of present petition and emanating from the record, is that on 30.5.1998 complainant Ajit Singh (since deceased) and his son Nishan Singh were irrigating their fields. Accused Dalip Singh and Balkar Singh having spades (Kassis), while Manvinder Singh and Lakhwinder Singh armed with Dangs and Pritam Singh and Mohinder Singh empty handed, came to their fields.

(2.) Levelling a variety of allegations, in all, according to the prosecution that on 30.5.1998, the fateful day, the accused gave injuries to Nishan Singh and his father Ajit Singh (since deceased) with their respective weapons. On the basis of aforesaid allegations and in the wake of statement of complainant Ajit Singh, the present case was registered against the accused, vide FIR No. 48 dated 3.6.1998 (Annexure P1), on accusation of having committed the offence punishable under Sections 148, 324 and 325 read with Section 149 IPC by the police of Police Station Bholath, District Kapurthla in the manner indicated here-in-above.

(3.) At the same time, the accused party claimed that they have also suffered injuries at the hands of complainant party in the same occurrence and a separate cross complaint was filed against them.