HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The three accused, namely; Harvinder Singh, Raghbir Singh and Ashok Kumar were prosecuted for ausing injuries to Sukhdev Singh and Amrik Singh. Consequently they were convicted and sentenced as under: <FRM>JUDGEMENT_954_TLP&H0_2011_1.html</FRM>

(2.) The case was registered' on the statement of the complainant - Sukhdev Singh (herein referred as 'the complainant') to the effect that there was a dispute between Raghbir Singh, etc. - Petitioners on one side and the complainant and his brother Amrik Singh on the other side. However, a compromise had taken place between them with the intervention of the respectables.

(3.) On 12.1.1996, at about 8.00 PM, Raghbir Singh armed with spade; Satpal Singh armed with dang; Harvinder Singh armed with sword and Ashok Kumar armed with Chhavi came to the house of the complainant. They exhorted that they would teach a lesson to the complainant for taking land from them. Harvinder Singh inflicted a sword blow on the head of the complainant. Amrik Singh tried to intervene, whereupon, Ashok Kumar inflicted a 'Chhavi' blow above the left eye of Amrik Singh. The hue and cry raised by them attracted Paramjit Kaur wife of Amrik Singh and Sarabjit Kaur, whereupon, the Petitioners along with Satpal Singh (since deceased) escaped. The injured were shifted to the hospital, where, they were medico-legally examined.