BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated April 11, 1989 passed by the learned Additional Sessions Judge, Bathinda, vide which the appellants have been convicted and sentenced as under:- <FRM>JUDGEMENT_324_LAWS(P&H)1_2003(1).html</FRM>

(2.) The substantive sentences of imprisonment were ordered to run concurrently.

(3.) The case of the prosecution in brief is that at about 8.30 P.M. on July 26, 1987 Balbir Singh appellant armed with a Kasia and Gurjit Singh appellant armed with a Gandasa entered the house of the complainant party and caused injuries to Smt. Surjit Kaur, mother of Jagsir Singh complainant, Jasbir Kaur and Gurjant Kaur, who are his sisters. At that time Balbir Singh, father of the complainant, had gone out in order to ease himself, on his return, both the accused made good their escape with their respective weapons. While leaving the spot, they threatened the complainant party not to report the matter to the Police, otherwise they would be waylaid. During night the matter was not reported the Police and the injured were not taken to the hospital. However, Balbir Singh, father of the complainant, informed the Panchayat during night. On the next morning, Smt. Surjit Kaur was taken to Civil Hospital, Rampura Phul, where she was medically examined by Dr. Satpal Gupta (P.W.1). who found the following injuries on her person:-