TARLOCHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Tarlochan Singh has approached this Court against the judgment dated October 23, 1989 whereby his appeal against the judgment dated August 12,1988 passed by the learned Judicial Magistrate 1st Class, Dasuya has been dismissed. The petitioner was convicted under Section 326 of the Indian Penal Code, 1860 (for short, 'the Act') and sentenced to undergo rigorous imprisonment for six months and a fine of Rs. 400/-. Additionally, the petitioner was also convicted under Section 324 of the Code and sentenced to undergo rigorous imprisonment for three months and a fine of Rs. 300/-.

(2.) As per the prosecution, on January 13, 1986 Tejinder Singh was present in his house in village Muradpur. At that time, Avtar Singh and Khazan Singh were also sitting with him. They heard some noise in the street. Tejinder Singh and his two companions came in the street and found that Tarlochan Singh armed with a Kirpan, Sukhvinder Singh armed with a Gandassi, Pappu and Lakhwinder Singh armed with a dang, each were standing there. They were asked not to make notice and they felt offended and Tarlochan Singh gave a Kirpan blow to Tejinder Singh which hit on the fingers of his right hand and other accused gave blows to him. Because of the blow given by Tarlochan Singh with the Kripan two grievous injuries were caused on the person of Tejinder Singh. The petitioner was convicted and sentenced as aforesaid.

(3.) I have heard Shri Ashish Sharma, the learned Assistant Advocate General; Punjab for the respondent.