AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been directed against the judgment of conviction and order of sentence dated 24.02.2001 (hereinafter referred to as the 'impugned judgment') passed by learned Sessions Judge, Fatehgarh Sahib (hereinafter referred to as the 'trial Court'), whereby the accused Appellants have been convicted and sentenced as under: <FRM>JUDGEMENT_2122_TLP&H0_2010_1.html</FRM>

(2.) In the prosecution story, briefly stating, the facts of the prosecution case are that on 16.5.1996 at about 6.00 p.m., complainant Surjit Singh was present at the gate of Village Rurki where Gurdev Singh and Gurbax Singh met him and all the three went to the house of Gurdev Singh for having drinks. At about 7.00 p.m., when they were present in the street, accused-Jeet Singh came there and forced Gurbax Singh to accompany him to his house for taking more drinks. On their refusal, some altercation took place and Jeet Singh called accused- Appellants, Amarjit Singh, Gurmel Singh and Mithu, who inflicted injuries on the person of Surjit Singh, and Gurdev Singh. Injuries were also inflicted upon Harbans Singh who came to rescue his brother, Surjit Singh. On their raising alarm, the accused fled away from the spot. Thereafter, the injured were removed to the hospital.

(3.) On completion of the investigation, final report under Section 173 Code of Criminal Procedure was submitted and the case was committed to the Court of Sessions.