KULDEEP SINGH ETC Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed Under Section 482 Cr.P.C. seeking a direction to the trial Judge to correct the typographical error in statement made by Dr. Jawinder Singh (PW 6), which statement has been attached as Annexure P-3 with this petition.

(2.) Learned Counsel for the petitioners has submitted that the petitioners -accused are facing trial in a case, registered at the instance of Paramjit Singh (PW 1) alleging that the petitioners had caused four injuries on the person of his father Iqbal Singh. There are four injuries on different parts of body i.e. on the right frontoparietal region of skull, abrasion on the left side of forehead, bluish contusion on the right side of the face and an abrasion on the right leg. The defence counsel for the petitioners had put a suggestion to the eye witness to the effect that Iqbal Singh was sitting on the roof of the house and that he was in a drunkard condition and he sustained injuries on his person by falling from the roof of Varandha of the house of the complainant. Dr. Jaswinder Singh (PW 6) appeared in the court and the following suggestion was put to him:

(3.) Learned Counsel for the petitioners submit that the word 'not' has been omitted on account of typographical error and the answer of the witness Dr. Jaswinder Singh (PW 6) should have been ' it is correct that all the 4 injuries could not be sustained by hurling a brick bat.'