STATE OF PUNJAB Vs. DARSHAN SINGH

JUDGEMENT

(1.) AROUND 3.10 p.m. on October 21, 1985, within the precincts of Civil Hospital, Nawan Shahr, in District Jalandhar, of Punjab State injured Gurdial Singh made to ASI Ajit Singh, Incharge Police Post Rahon, the following statement :-

(2.) ON being charged for the commission of offences under Sections 302/149, 307/149, 325/149 and 324/149 of the Indian Penal Code, all the five accused and in respect of their individual charges under Sections 307 and 324 of the Indian Penal Code principal accused Darshan Singh and under Section 325, co-accused Surinder Singh pleaded 'not guilty' thereto and claimed to be tried. Vide its impugned judgment dated September 23, 1986, learned trial Court acquitted four out of the five accused namely Darshan Singh, Surinder Singh, Lachhu and Nazar, and convicted accused Sarwan Singh alone of the commission of the offense under Section 304 Part I and sentenced him to undergo rigorous imprisonment for a period of seven years and to pay Rs. 500/- as fine. In default of payment of fine, the accused was ordered to undergo rigorous imprisonment for a further period of six months.

(3.) WE have heard Shri Randhir Singh, A.A.G, Punjab for the State, Shri H.S. Sandhu, Senior Advocate with Shri R.S. Sandhu Advocate for the convicted accused, Shri J.S. Mann Advocate for the complainant party and have perused the entire relevant material on the record very carefully.