RAM BHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment/order dated 20.09.2007/22.09.2007, passed by the Sessions Judge, Ropar, whereby he was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 2,000/- under Section 302 IPC and in default of payment of fine, to further undergo rigorous imprisonment for three months. He was further convicted and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500/- under Section 325 IPC and in default of payment of fine, to further undergo rigorous imprisonment for one month. He was also convicted and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 200/- under Section 323 IPC and in default of payment of fine, to further undergo rigorous imprisonment for fifteen days. He was further convicted and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500/- under Section 452 IPC and in default of payment of fine, to further undergo rigorous imprisonment for one month.

(2.) The brief facts of the prosecution case are that FIR in the present case has been registered on the statement of Inderjit Singh, Sarpanch, who stated that on 29.06.2006, at about 7.30 P.M., he was passing in front of house of Gurbax Singh, Nambardar and heard noise of screaming. When he entered the gate, he saw Ram Bhajan, Bhaiya, who has been living for the last about 10 years on the motor of Amarjit Singh of their village, was causing injuries to Gurbax Singh on his head and arms with Sota of wood and in his presence, he also gave Sota blows on the head of Kuldeep Kaur wife of Ajit Singh and Kulwant Kaur wife of Gurcharan Singh. Harinder Kaur daughter of Gurcharan Singh came forward to rescue them and he also gave Sota blows to Harinder Kaur. Then the complainant came forward and asked Ram Bhajan not to cause injuries as they would die and on asking the same, Ram Bhajan gave sota blow to him on his head.

(3.) In the meantime, Sukhwinder Singh and Gurcharan Singh reached at the spot and rescued them from Ram Bhajan. The motive behind the occurrence was that Ram Bhajan has taken money in advance from the family of Nambardar but he was not coming to do the work on their asking. At the time of causing injuries, Ram Bhajan was saying that they are being taught lesson for calling him to do the work. This statement of Injderjit Singh Ex.PC was recorded by ASI Des Raj of police post Ghanauli, police station Sadar, Ropar and ruqa was sent at 11.50 P.M., on the basis of which, FIR was registered. On 29.06.2006, Dr.Darshan Singh, Medical Officer, Civil Hospital, Ropar medico legally examined Kuldeep Kaur and found following injuries:-