GULZAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In theinstant appeal the Appellant has challenged the judgment and order dated 16/17.5.1997 passed by Additional Sessions Judge, Ropar, whereby he was convicted and sentenced as follows:

(2.) All the substantive sentences were ordered to run concurrently.

(3.) According to the prosecution, on 4.3.1993, when Nasib Singh-injured was talking and Rajinder Kumar and Dharam Singh at his Bara, accused Gulzar Singh armed with a Kulhari and accused Jaswant Singh with a Lathi came there. Both of them started abusing Nasib Singh-injured. Gulzar Singh gave a Kulhari blow which hit Nasib Singh-injured on his head, as a result of which he fell down and while he was lying on the ground Gulzar Singh gave another Kulhari blow on his nose. Jaswant Singh-accused gave two Lathi blows on the left arm of the injured. One more blow was given by Jaswant Singh on the right knee of the injured.