JOGINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The appellant challenges judgment dated 25.03.2014, passed by the Additional Sessions Judge, Bathinda, acquitting respondents No.2 to 14 (herein).

(2.) Counsel for the appellant submits that though PW-3 Balwinder Singh, the main injured witness, has not supported the prosecution story but as PW-1 Ujjagar Singh and PW-2 Joginder Singh, the appellant, have deposed that the accused caused injuries to Balwinder Singh, which have been duly corroborated by medical evidence, respondents No.2 to 14 have been wrongly acquitted by the trial Court. The finding recorded by the trial Court that the accused had not exceeded their right of private defence, are contrary to the record. The finding that offence under Section 452 of the IPC is not made out, is also contrary to the record as the house where the incident took place belongs to Ujjagar Singh.

(3.) We have heard counsel for the parties, perused the impugned judgment and with the able assistance of counsel for the appellant appraised the evidence on record.