GAJJAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dated 20.07.2010 passed by learned Additional Sessions Judge (Fast Track Court),Bathinda whereby the respondent Nos. 2 and 3 were acquitted of charges framed against them for the offence punishable under Section 308/34, IPC.

(2.) Brief facts of the case are that on 09.07.2007 at about 9.00 A.M., appellant-complainant Gajjan Singh along with his son, Satnam Singh, was levelling the fields by means of a tractor.

(3.) Respondents-accused Nos. 2 and 3 came to Gajjan Singh and asked him as to why he was cutting a joint 'Watt', but he replied that he would not damage the 'Watt', rather he was removing the earth which was lying by its side. Dissatisfied with the answer Bikkar Singh gave a blow of Kangha (an instrument used by farmers for collecting the straw) towards the head of the complainant, resultantly, he fell down on the ground. Balbir Singh gave a 'Kahi' blow on the person of Gajjan Singh. Noise was raised and the respondentsaccused ran away from the spot. A vehicle was arranged and, thereafter, the injured was shifted to Civil Hospital, Rampura, fromwhere he was referred to Dayanand Medical College and Hospital, Ludhiana.