PARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since the above captioned criminal revision petitions have arisen out of the same judgment, dated 4.8.2012, passed by the learned Additional Sessions Judge, Patiala, therefore, both of them are being disposed of by this common order.

(2.) The brief facts of the case are that on the statement of the complainant-injured, Gurwinder Singh, the present case was registered. He alleged that he was running a photography shop at Bus Stand, village Allowal. On 10.3.2009, at about 5.00/5.30 p.m., one Rana and other unidentified persons visited his shop and asked him (complainant) to take their snaps. When he was in the process of taking their snaps, petitioner-Sandeep Singh and one Shanti entered into his shop and exhorted to the persons already present there, to catch hold of the complainant-injured, Gurwinder Singh. Rana inflicted a dah blow on his right eye; petitioner, Sandeep Singh, inflicted a Kirpan blow on his right hand and on the fingers of his right hand; Soni (petitioner- Parwinder Singh), who is younger brother of petitioner-Sandeep Singh, inflicted stick blows on chin and lips of the complainantinjured, Gurwinder Singh. Resultantly, he fell down. All the assailants gave him fist and leg-blows. On raising alarm by the complainant-injured, Gurwinder Singh, his uncle, Ranjit Singh, and brother, Kulwinder Singh, arrived at the spot and on seeing them, the assailants fled away from the spot, but before leaving they caused damage to his computer and took away a camera from there. The complainant-injured, Gurwinder Singh, was shifted to the hospital where he was medico-legally examined.

(3.) Initially, FIR No. 24, dated 11.3.2009, was registered for the offences punishable under Sections 148, 323, 324 and 427 read with Section 149, IPC, at Police Station, Bhadson. Later on Sections 148 and 149, IPC, were deleted and Sections 201 and 326 read with Section 34, IPC, were added.