DIDAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Inderjit Singh complainant (herein referred as 'the complainant') suffered 13 injuries on various parts of his body, allegedly at the hands of the accused-appellant Didar Singh (herein referred as 'the accused') and Tarlochan Singh (non-appellant). Consequently, they were prosecuted under Sections 307/324/34 IPC, however, vide judgment dated 1.3.2000, the accused Tarlochan Singh was acquitted of the charges, whereas, accused Didar Singh was convicted and sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs. 1000/- under Section 324 IPC; rigorous imprisonment for nine months and to pay fine of Rs. 500/- under Section 323 IPC.

(2.) The case was registered on the statement made by the complainant, stating that he is Home Guard Employee. On 19.3.1994, after his duty hours were over at S.P. Head Quarter, Mansa, at about 9.00 p.m. he proceeded for his residence while riding on his bicycle. When he reached near the hospital of Dr. Manjit, near the plot of Baldev Singh Tailor Master, he found the accused Didar Singh and another person armed with kirches. The complainant was given a push and he fell down on the ground. Didar Singh gave him two kirch blows, one on the right leg and the other on lower portion of the knee and more kirch blows were given on his left leg knee and one of right side of eye and on the right knee. Tarlochan Singh also inflicted injuries on the right thumb, right arm, right ear, left elbow and left shoulder with the kirch respectively. Alarm raised by him attracted Harbhajan Singh (PW3) who was following him on his bicycle.

(3.) The motive behind the occurrence is that the accused Didar Singh had illicit intimacy with the wife of the complainant to which the later objected, therefore, both the accused caused injuries to him.