PHUMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) He has contended therein that it is a case of version and cross version. In this very occurrence, he himself and his co-accused, Major Singh sustained injuries and it is still to be decided as to which party was aggressive. The injury attributed to him was found on the non-vital part of the body of the deceased and that the deceased died due to head injury which has been attributed to his co-accused-Major Singh. He is coming in custody since 6.7.2009 and completion of the trial will take long time.

(3.) This FIR was registered on the basis of the statement of Bikramjit Singh. He came out with the version that there was a dispute regarding the boundary of the agricultural land between his uncle Mukhtiar Sigh and the accused party. On 4.6.2009, at about 7-00 a.m. They had gone to the place of dispute where the accused were also present. At that time, the present petitioner was armed with weli, Major Singh was armed with spade, whereas Joginder Singh and Rachhpal Singh were empty handed.