JOGA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Criminal appeal has been filed against judgement dated 30.7.2001 passed by Additional Sessions Judge, Ludhiana whereby the appellants were convicted and sentenced as under: <FRM>JUDGEMENT_305_LAWS(P&H)12_2014_1.html</FRM>

(2.) Prosecution story, in brief, is that on 6.5.1999, complainantJagwinder Kaur along with her children was taking rest in the courtyard of her house. Kirpal Singh husband of Jagwinder Kaur was employed in Central Co-operative bank near Phawara Chowk, Ludhiana and after his death Jagwinder Kaur was employed in that Bank on compassionate grounds. At about 12.00 midnight, Joga Singh armed with a knife and Shinder Singh empty handed came to her house. Shinder Singh stated that complainant should be taught a lesson for bringing bad name to them. Accused Joga Singh gave a knife blow to Jagwinder Kaur hitting her on the right side of the chest. He gave another blow with a knife hitting her on right elbow, when complainant raised her arm to ward off that blow the said blow hit on her chin. Jagwinder Kaur raised alarm hearing which, her children got up and also joined her in raising alarm. Both the accused ran away from the spot. Thereafter she was taken to Civil Hospital, Ludhiana by Dalip Singh elder brother of her husband and from there, she was shifted to DMC Hospital. Her statement Ex. PD was recorded and thereafter formal FIR (Ex. PD/2) was recorded at Police Station Sadar Luhdiana by ASI Darshan Singh.

(3.) After conducing the necessary investigation, the challan was presented and the charges were framed under Sections 360/326/324/34 IPC against both the accused on 2.11.1999, to which they pleaded not guilty and claimed trial.