JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 7.4.1982 rendered by the learned Sessions Judge, Ferozepore, whereby he convicted and sentenced the appellants as under : Joginder Singh U/s 148 I.P.C. R.I. for six months each. Gurmit Singh, Baldev Singh, Jit Singh alias U/s 302/149 IPC Imprisonment for life and to pay a fine of Rs. 2000/- each or in default of its payment to the default to undergo further R.I. for one year. Ajit Singh and Kulwant Singh appellants. The substantive sentences of imprisonment in the case of all the appellants were, however, ordered to run on concurrently.

(2.) HALF of the amount of fine, if recovered, was also ordered to be paid to the legal heirs of Budh Singh deceased as compensation.

(3.) AT the said Hospital, Budh Singh deceased was examined in an injured condition by Dr. Roshan Lal Taneja P.W. 1 at 11 P.M. on 27.5.1981, who found as many as 16 injuries on his person. Five of them were in used wounds and eleven of them were caused by blunt-edged weapons. Injures Nos. 1 and 2 which were declared to be fatal were described by the Doctor as under :- Injury No. 1. A lacerated wound of about 15 cm X 7 cm on the right side of the scalp in the parietal areas and the adjoining area of temporal region. The would was bone deep and the under-lying bone was committed fracture. Fresh bleeding was present. Injury No. 2. A lacerated wound of about 2.5 cm X 1 cm on the parietal area of scalp. The wound was about 2 cm away from injury No. 1. The wound was bone deed. Fresh bleeding was present.