GURINDER SINGH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) Respondent No.2 filed a complaint in the Court of Judicial Magistrate Batala naming five persons, including the petitioner containing the allegation that on 03.07.2004 at about 6 PM the complainant and his son Jasbir Singh and nephew Bikramjit Singh had reached near the fields of Hardeep Singh when he noticed that all the accused were armed. Hardeep Singh exhorted upon which the petitioner gave a dattar blow which hit on the upper side of right hand of complainant. Hardeep Singh gave a dang blow to the complainant, followed by two dang blows by Gurbinder Singh hitting on left and right shoulder of the complainant. Jasbir Singh and Bikramjit Singh tried to intervene. Nirmal Singh and Rajwinder Singh @ Jaspinder Singh accused gave two dang blows upon Jasbir Singh. Hardeep Singh inflicted dang blows upon Bikramjit Singh.

(2.) On these broad allegations, the complaint was filed in the Court.

(3.) In preliminary evidence, the complainant examined Bikramjit Singh, Jasbir Singh, Dr. Arvinder Singh, Subhash Chander besides himself.