GURDIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition was filed aggrieved of the acquittal of the accused-private respondents by the Appellate Court.

(2.) Brief facts of the case are that FIR was registered at the instance of Gurdit Singh. He stated that his father and uncles owned five Kanals and two Marlas in village Jand Sahib. His uncles Gamdoor Singh, Sukhmander Singh and Bhura Singh sold their shares to one Surjit Singh. An application was filed for partition of the land and there was civil dispute pending between the parties. It was alleged that on 20/7/2006, at 9:30 PM the complainant along with his nephew Darshan Singh while going to the tubewell in the fields were attacked by Sukhmander Singh armed with Gandasi, Lakhvir Singh armed with Dang, Sukhdev Singh armed with Kassia, Surjit Singh armed with Dang, Bachittar Singh armed with Soti near the house of Gurdev Singh. Bachittar Singh exhorted that let the possession of the land be delivered to Gurdit Singh. As per the allegations, Lakhvir Singh gave a Dang blow on the back of the complainant, Sukhdev Singh gave Kasia blow on right shoulder, Sukhmander Singh gave Gandasi blow which hit on right little finger. On gathering of the people, the accused fled away. The accused were convicted vide judgment dtd. 1/4/2017 and vide order of even date sentenced to undergo imprisonment as mentioned below :- <FRM>JUDGEMENT_66_LAWS(P&H)9_2023_1.html</FRM>

(3.) In appeal, respondents were acquitted on 1/7/2019, hence, the present petition.