TEJA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TEJA Singh has filed this appeal against his conviction under Section 326, Indian Penal Code, by the learned Additional Sessions Judge, Sangrur, who has sentenced the appellant to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/- and in default to undergo further imprisonment for six months.

(2.) IT has arisen in the following circumstances.

(3.) IT is the prosecution case that in the evening of October 30, 1978, at about 8.09 p.m. Jangir Singh and Amar Singh were going to the house of the latter. When they reached near the jhalani of Jhewars, Teja Singh, accused, armed with spear and Ranjodh Singh armed with a gandasa were seen hiding in the halani. Ranjodh Singh raised a lalkara that the enemies had come and they should not go alive. Amar Singh and Jangir Singh ran towards Amar Singh's house, which was at a short distance. Teja Singh and Ranjodh Singh pursued them. Jangir Singh entered the house. Amar Singh followed him. He tried to close the outer door of the house. While he was in the process, Teja Singh accused aimed a gandasa blow at Amar Singh but it hit the door of the house.