AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Ajit Singh, son of Bhagat Singh was convicted under Section 307, IPC and sentenced to undergo R.I. for three years and to pay a fine of Rs. 1500/- in default of payment of fine further R.I. for 3 months by Shri G.S. Khurana, Additional Sessions Judge, Jalandhar, vide his judgment dated February 3, 1986. It was also directed that out of amount of fine, in realised, Rs. 1000/- shall be paid to the injured. Feeling aggrieved, he has filed this appeal.

(2.) The prosecution case in brief is that on February 19, 1985, Surinder Mohan Singh injured P.W. was going to the washerman in the area of Banga town. His son Satish Kumar was also behind him. On reaching the Rehri of washerman, Surinder Mohan Singh waited there for some time, as the washerman was not present at his Rehri.

(3.) In the meantime, accused appellant reached there and gave a number of blows to Surinder Mohan Singh with the knife. Satish Kumar and Buta Ram witnessed the occurrence. The accused ran away after giving the blows. Surinder Mohan Singh was taken to the Civil Hospital, Banga, and was referred to Civil Hospital, Jalandhar, as his condition was serious.