INDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the appellants presses this appeal only in respect of Inderpal Singh and Balbir Singh since other accused were released on probation.

(2.) Appellant Inderpal Singh has been convicted under Sections 148/324 IPC for causing injuries to Baldev Singh and under Sections 324/149 IPC as his co-accused Balbir Singh caused injuries to Arjan Singh and under Section 323/149 IPC as his co-accused Hardip Singh caused injuries to Surjit Kaur. Balbir Singh has ben convicted under Section 148/324 IPC for causing injuries to Arjan Singh and under Section 324/149 IPC as his co-accused Inderpal Singh caused injuries to Baldev Singh and under Section 323/149 IPC as his co-accused Hardip singh caused injuries to Surjit Kaur. Inderpal Singh and Balbir Singh have been sentenced to undergo RI for two years each and to pay a fine of Rs. 500/- each under Section 324 IPC, in default of payment of fine to undergo further RI for three months each. They have been further sentenced to undergo RI for one year and to pay a fine of Rs. 300/- each under Section 324/149 IPC, in default of payment of fine to undergo further RI for three months. They have been further sentenced to undergo RI for three months each under Section 323/149 IPC. They have been further sentenced to undergo RI for six months under Section 148 IPC. All the sentences have been ordered to run concurrently.

(3.) Case of the prosecution is that on 3.5.1984 at 8.30 PM, Gurbachan Singh, complainant alongwith his family members was present in his Dani in the field while PW Arjan Singh was irrigating the field. Appellants alongwith their co-accused came there with their respective weapons. Inderpal Singh was armed with a gun while Balbir Singh was armed with a gandasa. There was a dispute about a kotha (room) and the accused caused injuries to the complainant party. A complaint was filed with the Illaqa Magistrate on 21.5.1984 alleging that the police was not taking any action. The accused were summoned.