SOHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By way of this Criminal Revision Petition, the petitioner-complainant has challenged the judgment dated 08.06.2009 passed by learned Judicial Magistrate Ist Class, Nawanshahr, whereby the respondents were acquitted of the charges punishable under Sections 148, 323, 324, 506 read with Section 149 of the Indian Penal Code.

(2.) Brief facts of the case are that on 02.06.1999, MLR No. A5/58/99 with regard to respondent-accused, Santokh Singh, and MLR No. 59/99 of petitioner complainant, Sohan Singh, were received in Police Station, Banga. Assistant Sub Inspector Avtar Singh along with other police officials went to Civil Hospital, Banga, and moved a written request before the doctor for recording statement of the injured persons. Petitioner-complainant Sohan Singh stated that he was resident of village Langeri and was President of the Co-operative Society. On second day of every month, the meeting of the society was being convened and in that connection he along with his driver, Gurmit Singh alias Fauji, went to the village. At about 9.00 A.M., he left the driver at the gate of the society's building and himself went inside. At that time, Sukhwinder Singh and Satwinder Singh, members of the society, were already present. Meanwhile, Santokh Singh along with his nephew reached there and started calling in bad names. After few minutes, Dalvir Singh, Jarnail Singh and Inda alias Harwinder Singh armed with knife also reached there and they caused injuries on the biceps, right arm and right wrist of the complainant-petitioner, Sohan Singh. Remaining respondents also threw brick bats on him which hit his right arm, left side of chest, left elbow, forehead, abdomen under the left eye, upper lip and nose. The occurrence was witnessed by Satwinder Singh, Surinder and Gurmit Singh.

(3.) The petitioner-complainant was shifted to the hospital where his medico-legal report was prepared.