MAJOR SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prosecution story, in brief is that on 23.12.1987 at about 10 A.M. Shankar Singh was present in the court-yard of his house. Gian Singh and Gurmel Singh were also present with him. Major Singh appellant armed with a kirpan and Kuldip Singh with a Gandasi came in the court-yard. Kuldip Singh raised a Lalkara. Major Singh gave a blow with his Kirpan on the right side of head of Gunnel Singh. Kuldip Singh gave a Gandasi blow from its sharp side on the left side of head of Gurmel Singh. The accused after inflicting injuries ran away from the spot.

(2.) Dr. Tarsem Singh, Medical Officer, P.H.C. Bilga came into the witness-box as PW I . He medico-legally examined Gurmel Singh injured on 23.12.1987 at 12.05 PM. He found two injuries on the person of Gurmel Singh. Both the injuries were incised wounds and were found to have been caused with sharp edged weapons. These injuries were declared dangerous to life.

(3.) PW-2 Shankar Singh came into the witness-box and supported the prosecution story.