SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant was tried and convicted vide judgment of conviction and order of sentence dated 27.04.2009 in FIR No.4 dated 04.01.2004 registered at Police Station Sarabha Nagar, District Ludhiana, for commission of offences punishable under Sections 459, 307, 326 read with Section 34 IPC. The appellant was sentenced and awarded the following punishment:- <FRM>JUDGEMENT_564_LAWS(P&H)11_2013_1.html</FRM>

(2.) Appellant Sonu had worked as a servant in the house of the complainant Gurbachan Kaur. The complainant lives with her son Charanjit Singh and daughter-in-law Jaswinder Kaur @ Ashu in Sarabha Nagar, Ludhiana. Another son Gurwinder Singh also resides in the adjoining house. Both the sons used to leave for work at 6:00 A.M. On 04.01.2004 the door bell of the house rang, the complainant did not answer it. Fifteen minutes later, the door bell again rang and the daughter-in-law Jaswinder Kaur went opened the door and she started running towards the lobby with their old servant Sonu carrying a "khanjar" running after her. One of his companions stood guard at the door. Sonu attacked Jaswinder Kaur with a khanjar and stabbed her in the stomach 8 to 10 times. Complainant Gurbachan Kaur intervened to save her daughter-in-law. She was also attacked. Both the complainant and her daughter-in-law cried for help. Their cries attracted her younger daughter-in-law and the assailants ran away. The motive of the incident was disclosed in the complaint. The complainant had sacked her servant Sonu due to his illegal activities and he had taken revenge. The matter was reported to the police the same after-noon. The investigations were completed and a report was laid against accused Sonu, Baij Nath and Santosh Kumar.

(3.) Charge was framed against all the accused for commission of offences punishable under Sections 459/307/326/34 IPC to which they pleaded not guilty and claimed trial.