AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AVTAR Singh son of Teja Singh stands convicted under section 307 IPC and has been sentenced to undergo RI for three years and to pay a fine of Rs. 1000/-, in default of payment of fine to further undergo RI for six months vide impugned judgment dated 24.4.1991 of learned Sessions Judge, Sangrur.

(2.) ALONGWITH the present appellant, his father Teja Singh and one Younus son of Kaka were also sent for trial. However, they stand acquitted. No appeal has been preferred by the State against their acquittal.

(3.) THE motive projected by the prosecution is taht 8/10 days prior to the present occurrence. Teja Singh father of the appellant was cutting fodder from the field of Gurbachan Singh injured and he was stopped to do so. Teja Singh felt annoyed on this account and he had prompted his son (present appellant) and other person (Younus) to teach Gurbachan Singh a lesson.