BANT SINGH AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE Appellant/accused, Bant Singh @ Banta and Gurjant @ Janta, have preferred this appeal against the judgment dated 7.12.2001 passed by the Sessions Judge, Sangrur, vide which he convicted them for the offences under

(2.) GURNAM Singh was also tried alongwith these accused but was acquitted.

(3.) NIHAL Singh was having agricultural land measuring 38 killa situated in village Bishanpura Khokhar and Harigarh Gahilan. Similarly Gurnam Singh also had about 20 killa of land in those villages, adjoining the land of Nihal Singh. There had been friction between their families on account of partition of that land. However, they had again joined hands with each other about three years before the present occurrence. They had constructed a samad of Baba Sant Puri in the land of Nihal Singh situated in Crl. Appeal No. 44 DB of 2002 village Harigarh Gahilan and 4/5 rooms had been constructed at that place.