DHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE his judgment and order dated May 3, 1982, the learned Sessions Judge convicted and sentenced the three appellants as under : Name of the appellant Convicted under section Sentence

(2.) THE case of the prosecution in brief is that Jarnail Singh PW 17 had entered into two agreements with Ajmer Singh and Maghar Singh, Exhibits P- 14 and P-15 dated October 12, 1981 and October 15, 1988 respectively, for purchasing land. The prosecution claims that Dhir Singh and Dilbagh Singh appellants intended to purchase this very land and since Jarnail Singh PW. 17 had out-smarted them, they became sore with him.

(3.) IN the course of investigation Dr. Haropinder Singh P.W. 11 examined Bakshish Singh P.W. 15 on 17-10-81 at 11.50 P.M. and found a red contusion 4 cm X 3 cm on his right shoulder. P.W. 10 examined Karnail Singh on October 17, 1981 at 11 P.M. and found three simple injuries on his person.