MANINDER PAL @ PAPU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal directed by the accused appellant Maninder Pal @ Papu against the judgment and order dated 25.7.2003 passed by Sh. Satvinder Singh, Additional Sessions Judge, Amritsar, vide which the accused has been convicted under Sections 307, 326, 324 IPC and sentenced to undergo imprisonment and fine as under:-

(2.) The law was set in motion by recording the statement of complainant Rajwinder Kaur, who has stated that above 8/9 months ago her marriage was performed with Sarabjit Singh r/o village Chatiwind Lehal. She had gone to meet her sister Jaami widow of Balraj Singh r/o Street No.2, Shaheed Baba Sangat Singh Nagar. In the house of her sister, her mother's sister (Maasi) namely, Narinder Kaur and Didar Singh, husband of Narinder Kaur had also come. At about 9.00 p.m. her sister's Devar (younger brother of the husband) namely Papu s/o Sadhu Ram armed with kirpan came while hurling abuses. At that time, her sister was near outer door of the house. Upon hearing abuses, her sister ran towards street. Then abovesaid accused Papu with an intention to kill her sister, gave three kirpan blows to her sister, one upon her right wrist, one upon her head and the third on her neck. When the complainant and her Maasi came forward to rescue her sister, then accused Papu gave a kirpan blow beneath the left ear of her Maasi namely Narinder Kaur. Due to receipt of injuries Jaami fell down on the ground. They raised a noise. Then accused Papu fled away from the place of occurrence alongwith kirpan. At the time of occurrence an electric bulb was on in the street. Motive of the occurrence was stated to be a case that was pending against the accused for giving knife blows to the sister of the complainant and her brother-in-law. Her sister Jaami had appeared as a witness in the court in that case against the accused. The injured were removed to the hospital. They were medico legally examined.

(3.) After investigation, challan was presented against accused Maninder Pal only. Bachni was aged 75/80 years. She was declared innocent. Bachni was summoned under Section 319 Cr.P.C. Copy of documents were supplied to the accused free of costs as required under Section 207 Cr.P.C.