SURJIT SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 25.6.1995 at about 5.00 P.M. in the area of Village Bahmniwala, Tehsil Jalalabad, District Ferozepur, two groups clashed and caused injuries to each other. At the instance of one group, FIR No. 193 dated 26.6.1995 was registered at Police Station Sadar Jalalabad under Sections 326, 325, 324, 148, 149 IPC. The FIR was lodged at the instance of Sucha Singh son of Surjan Singh. Cross version to the FIR was divulged by Tehal Singh son of Guddar Singh. On the basis of FIR lodged by Sucha Singh, 15 persons were tried, namely, Surjit Singh, Kashmir Singh, Gajjan Singh, Makhan Singh, Surjan Singh, Veero Bai, Ishar Kaur, Surain Singh, Puran Singh, Tehal Singh, Balbir Singh, Desa Singh, Bishamber Singh, Joginder Singh and Narain Singh. In the cross version narrated by Tehal Singh, eight persons, namely, Bhagwan Singh, Mohinder Singh, Sucha Singh, Dhanno Bai, Kulwant Singh, Malkiat Singh, Bhagwan Singh and Paramjit Singh alias Pamma son of Jora Singh were tried. Both the trials were conducted separately but simultaneously.

(2.) In the FIR case, fifteen (15) persons were tried and held guilty of offence under Sections 324, 148, 307, 323, 149 IPC vide judgment dated 28.11.2001 and vide a separate order dated 29.11.2001, they were sentenced as under: <FRM>JUDGEMENT_42_LAWS(P&H)6_2010.htm</FRM>

(3.) All the sentences were ordered to run concurrently.