HAMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Hamir Singh preferred this appeal to challenge the judgment of conviction and order of sentence dated 29.1.2002, in Sessions case No.4 of 8.1.2000, rendered by the learned Additional Sessions Judge, Barnala, arising out of FIR No. 61 of 2.12.1999, registered under Section 308 of the Indian Penal Code at Police Station Sehna.

(2.) By the said judgment, he was sentenced to undergo Rigorous Imprisonment for a period of three years and to pay a fine of Rs.1000/- and in default of payment of fine to further undergo Rigorous Imprisonment for one month.

(3.) Prosecution story, in brief, is that on 27.11.1999 at about 6.30 p.m. in the area of Maur Nabha, Gurjant Singh was returning from the house of Makhan Singh S/o Nand Singh and when he reached near the house of Kaur Singh then sighted Hamir Singh armed with a stick. Hamir Singh raised Lalkara not to spare him. Then gave stick blow on the right eye of Gurjant Singh. Another blow was given on the fore-head and two more blows on the left eye and left side of the head of Gurjant Singh. Raula was raised then Beant Singh brother of Gurjant Singh came at the spot. After causing injuries accused had fled away from the spot with the weapon of offence. Gurjant Singh injured was got admitted in Civil Hospital, Barnala, by Beant Singh.