JAGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal against the judgment and order dated 27.9.1991 passed by the Additional Sessions Judge, Amritsar whereby Jagir Singh, Dilbag Singh, Balbir Sing and Balwant Singh were convicted under Section 304(I) read with Section 34 I.P.C. and were sentenced to undergo R.I. for seven years and to pay a fine of Rs. 500/- each or in default of payment of fine, to undergo further R.I. for two months each.

(2.) THE prosecution story in brief is that Mohinder Singh (PW-4) made a statement Ex.PA before the police that on 24.7.1989 at 3 p.m., appellants/accused Jagir Singh, Dilbag Singh, Balbir Singh and Balwant Singh attacked him when he was going from his house towards his fields. All the appellants gave fist and kick blows to him. His wife Gurcharan Kaur came and fell upon him to save him. She was also given fist and kick blows. Shingara Singh (PW-5) and Pal Singh saw the occurrence and intervened.

(3.) ON appreciation of evidence, the trial Court convicted and sentenced the appellants as stated above. Feeling aggrieved, the appellants have come up in this appeal.