RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE accused who were convicted and sentenced by the trial court have preferred the above Criminal Appeals. Manpreet Singh has filed Criminal Revision No. 270 of 2009 challenging the acquittal recorded by the trial Court in the counter case lodged by him. The complainant Namdar Singh has filed Criminal Revision No. 2287 of 2008 praying for enhancement of sentence and compensation. As all these appeals and the Criminal Revisions were connected with each other, they were taken up together for common disposal. Accused Rajinder Singh had died as per the custody certificate produced by the learned Additional Advocate General appearing for the State of Punjab and accused Sadhu Singh son of Mukhtiar Singh had died as per the death certificate produced by the learned Additional Advocate General appearing for the State of Punjab. Therefore, Criminal Appeal No. D -679 -DB of 2008 qua accused Rajinder Singh and Criminal Appeal No. D -714 -DB of 2008 qua accused Sadhu Singh son of Mukhtiar Singh abated.

(2.) THE complainant Namdar Singh suffered a statement as follows: -

(3.) PW 1 Dr. K.N.S. Dhillon medico legally examined Namdar Singh on 28.9.2003 at about 7.00 P.M. He found the following injures: -