JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of Criminal Revision No. 897 of 1988, Joginder Singh and others v. State of Punjab and Criminal Revision No. 944 of 1988, Sajjan Singh v. State of Punjab.

(2.) ON 24.10.1985 at 6.00 P.M., petitioners Joginder Singh, Santokh Singh, Darbara Singh, Gulzar Singh and Sajjan Singh are alleged to have caused injuries to Santokh Singh, Bhan Kaur, Dulha Singh and Gug, for which they have been convicted and sentenced by the Courts below, as under :-

(3.) SHRI Hundal, learned counsel appearing for petitioner Sajjan Singh contended that the occurrence took place at a plot, which was allotted for a marriage hall; the occurrence took place outside the house of the petitioner at a common place where the complainant had no right to visit as the said area is not in possession of the complainant party. It is submitted that Sajjan Singh was un-armed as admitted by PW-2 Santokh Singh and he had no common intention; out of the persons said to have been injured by Sajjan Singh, Gug was not examined. It has been contended that since the offence has been compounded qua Sajjan Singh, he was entitled to be acquitted or was entitled to be released on probation.