SUKHDEV SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment, the above mentioned appeals will be disposed of as these have arisen out of a common incident/ judgment.

(2.) Prosecution case was set in motion on the basis of the statement of complainant Kirtan Singh, before Assistant Sub Inspector Darshan Singh, on 28.2.2006. The complainant stated in his statement that he was resident of village Karir Wali and was doing agricultural work. They were four brothers. Balbir Singh, Darshan Singh and Pritam Singh, his brothers, were elder to him.

(3.) They had separate cultivation. His parents were residing with him.