TIRATH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 55 dated 9.8.2009, under Sections 302/ 323/ 34 of the Indian Penal Code, registered at Police Station Phul District Bathinda.

(2.) The allegations levelled against the Petitioner are that he had come in the street armed with a dang along with other co-accused. Jagroop Singh caught hold of Makhan Singh and twisted his neck and threw him on the ground. Pargat Singh gave kick blows and knee blows on the person of Makhan Singh. Petitioner gave dang blows on the person of Makhan Singh. As a result of this Makhan Singh succumbed to his injuries. It has also been alleged in the FIR that Gulab Kaur and Baldev Singh also reached the spot but the said three accused caused injuries on their person also as well as on the person of the complainant.

(3.) Learned Counsel for the Petitioner submits that as per PW-1 there was no external mark of injury on the person of the deceased.