SAJJAN SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Sajjan Singh son of Teja singh and Kartar Singh son of Major Singh, the petitioners herein; were convicted by the learned Judicial Magistrate Ist Class, Sultanpur Lodhi on 6.5.1988 and sentenced them as under :-

(2.) The case of the prosecution in short is that Niranjan Singh son of Kundan Singh was injured on 26.2.1986 at about 8 P.M. by both the petitioners. Sajjan Singh petitioner was armed with a dang and Kartar Singh petitioner was armed with a gandasi. Sajjan Singh raised a lalkara and consequently Kartar Singh allegedly gave a gandasi blow on the nose of Niranjan Singh. Sajjan Singh also gave a dang blow which hit on the nose of Niranjan Singh. Sajjan Singh gave other dang blows to Niranjan Singh which hit him on his right cheek, teeth and right knee. The injuries attributed to Kartar Singh on the nose of Niranjan Singh were declared as grievous and for this reason Section 326 IPC was added.

(3.) I have heard Mr. Baldev Singh, Senior Advocate with Mr. Arshvinder Singh, Advocate for the petitioners and Mr. Gautam Dutt, learned counsel for the Union Territory, Chandigarh and with their assistance have also gone through the record of the case.