KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment will dispose of CRA No. D -945 -DB of 2014, filed by Kashmir Singh (complainant) against the judgment and order dated 26.2.2014, passed by the learned Additional Sessions Judge, Ferozepur, vide which accused/respondents were acquitted of the charges framed against them under Sections 364, 427, 341, 323/34 IPC.

(2.) THE prosecution story, in brief, is that on 2.3.2009, Kashmir Singh (complainant) had gone to village Hazara Singh Wala to meet his sister Sheelo Bai. At about 8:00 PM, he received a telephonic message from Gurnam Singh that he and Bagga Singh would reach the village by bus and that they should be picked up from Kille Wala turning point. On this, Kashmir Singh alongwith Sonu and two other boys went there on two motorcycles. After picking up Gurnam Singh and Bagga Singh, when at about 9:30 PM, they were returning to village and reached near Gurudwara ahead of Dera Sacha Sauda, a car came there and accused Kartar Singh, his sons, namely, Balwant Singh, Jaswant Singh and Kuldeep Singh alighted from that car. Complainant and others stopped their motorcycles. Son of Kartar Singh gave a dang blow on the motorcycle of Kashmir Singh, causing damage to the front portion of said motorcycle. Second son of Kartar Singh gave a dang blow, which landed on the left ankle of complainant. Thereafter, Kartar Singh and his sons took Kashmir Singh and his motorcycle to village Nawan Bareke, from where he was rescued by his brother -in -law Satnam Singh, who thereafter got him admitted in Civil Hospital, Ferozepur. The motive for the crime was a land dispute between Santam Singh and Kartar Singh.

(3.) AFTER completion of the investigation, challan was presented in Court against the accused.