JAGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Jagir Singh has filed this appeal against the judgment dated 09.12.2002 passed by the Court of learned Additional Sessions Judge, Amritsar vide which he was convicted under section 324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs. 200/- and in default of payment of fine to further undergo rigorous imprisonment for a period of one month.

(2.) Briefly, the facts of the case are that on 11.01.2000 at about 10.30 A.M., Daljit Kaur and her husband Balkar Singh, who were neighbourers of the appellant Jagir Singh, were digging drain in the street in village Kiampur, District Amritsar. As it was a narrow street, Narinder Kaur wife of appellant Jagir Singh entered into an altercation with them and started throwing brickbats upon Daljit Kaur and Balkar Singh, as a result of which Daljit Kaur received injuries on the left side of her head and Balkar Singh received injuries on his right eye and right shoulder, respectively. In the meantime, Jagir Singh (appellant), who was carrying a spade in his hand inflicted two blows with reverse side of his spade on the aforementioned two injured persons. Both the injured were removed to the hospital where they were duly treated.

(3.) On the basis of the complaint of Daljit Kaur, a case under section 323, 324, 325 read with Section 34 of the Indian Penal Code was registered against the accused, namely, Jagir Singh and his wife Narinder Kaur.