NACHHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED State counsel has filed an affidavit of Sh. Prem Kumar Garg, PPS-I, Superintendent, Central Jail, Bathinda mentioning the period of imprisonment undergone by the applicant/appellant Nachhattar Singh in court today. The same is taken on record.

(2.) HEARD counsel for the parties.

(3.) IN the incident that occurred on 30.4.2006 it is alleged by the complainant Jaskaran Singh that he along with his brother Sukhchain Singh (deceased) had gone to the house of Manjit Kaur to help her in putting wheat in a 'drum'. At about 10.30 a.m., Nachhattar Singh (applicant/appellant) husband of Manjit Kaur came there and abused Sukhchain Singh (deceased) and told him that he would teach him a lesson for coming to his house. Nachhattar Singh (applicant/appellant) said that he had already asked Sukchain Singh (deceased) not to visit his house. He then brought a 'Toka' and inflicted 8-9 injuries on the person of Sukhchain Singh. The complainant Jaskaran Singh raised an alarm while Sukhchain Singh fell on the ground. Nachhattar Singh (applicant/appellant) managed to run away from the spot.