SARWAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Aggrieved by the acquittal recorded by the trial Court the complainant Sarwan Singh has preferred the present appeal.

(2.) The brief story of the prosecution is that the first accused Gian Singh armed with gandasi and his son second accused Sukhdev Singh armed with pistol stopped Sarwan Singh and his son Charanjit Singh near their tubewell on 2.7.2010 at about 6.30 A.M. Accused Sukhdev Singh opened fire through his pistol with an intention to cause the death of Charanjit Singh but the fire shot did not hit the target. Accused Gian Singh delivered gandasi blow on Charanjit Singh but the gandasi blow also did not strike Charanjit Singh as he bent down himself.

(3.) The accused were charged under Section 307 and 506 read with Section 34 of the Indian Penal Code and Section 25 of the Arms Act.