SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS common judgment will dispose of Cr. A. Nos. 426-SB and 331-SB of 1989.

(2.) THE case of prosecution is that on 28.6.1987 Inspector Karnail Singh along with other police Officials were going from Moga to Talwandi Dowanjh. Whey they reached the crossing of Talwandi Bhangarian-Doshanjh, a bullock-cart was seen coming from the opposite side. Appellant Sukhwinder Singh was driving the cart, whereas his co-accused Kuldip Singh and Balbir Singh were sitting on bags which were on the cart. On seeing the police party, appellants Kuldip Singh and Balbir Singh ran away. Appellant Sukhwinder Singh was apprehended. 18 bags of poppy-husk each weighing 45 kilograms were recovered from appellant Sukhwinder Singh.

(3.) APPELLANT Sukhwinder Singh in his statement under Section 313 Cr. P.C., stated that Inspector Karnail Singh has falsely implicated him, because there is a land dispute pending with his relatives. Appellant Kuldip Singh has also been falsely implicated, because he (sic) his brother.