AJAY KUMAR ALIAS JEJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Trial of a case registered by way of FIR No.67 dated 23.2.2010 at Police Station Kotwali, Patiala District Patiala for an offence punishable under sections 148, 307, 324, 341 read with section 149 of Indian Penal Code ended in conviction of Ajay Kumar alias Jeji, the appellant and others for an offence punishable under sections 148, 324, 341 read with section 149 IPC vide judgment dated 12.7.2011 passed by learned Additional Sessions Judge, Patiala. Vide order of the same date, the following sentence was awarded to the appellant by the learned trial court:- <FRM>JUDGEMENT_348_LAWS(P&H)9_20121.html</FRM>

(2.) Noticing briefly, the facts set up by the prosecution had been that Daler Singh, the complainant had been doing labour work in a warehouse. On 22.2.2010, he was returning home after buying milk and curd from a shop near his village. At about 7.00 PM, when he was near Dooma Wala Mandir, Dakala Road, a bullet motorcycle stopped in front of him. It was driven by Jeji alias Bilu while Kala Kainthi and Lachhman alias Ladoo were riding its pillion.

(3.) Another Hero Honda motorcycle driven by Bajaj with Ganja and Happy as its pillion riders came and stopped at his back. All these persons got down from their vehicles and made a circle around him. Kala alias Kainthi raised lalkara that the complainant should be taught a lesson for deposing against them in a murder case and gave a knife blow on his chest. Ganja caught hold of the right arm of the complainant and Lachhman gave a knife blow on the right arm of the complainant. The complainant fell down and Happy and Kala Kainthi gave knife blows to him. The complainant raised alarm which attracted people, on seeing whom, the assailants fled away.