KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant, who had received injuries in the incident, which had taken place on 19.10.2009 at about 7.00 p.m., has filed the present appeal for challenging the acquittal of respondents Thakur Dass and Kamaljit Singh @ Kamal of the charges under Sections 307/326/324/34 IPC.

(2.) AFOREMENTIONED Thakur Dass and Kamaljit Singh @ Kamal, along with Paramjit Singh @ Laddu and Sartaj Pal Singh were named as accused by the appellant while making statement before ASI Dilbag Singh on 2.12.2009. It was stated therein that on 19.10.2009 at about 7.00 p.m., the appellant was present at his house where Davinder @ Gama came and told him that Paramjit Singh @ Laddu was calling him at his Haveli. On this, the appellant went to the Haveli of Paramjit Singh @ Laddu and saw that Thakur Dass, Sarpanch, Sartaj Pal Singh and Kamaljit Singh @ Kamal were present there. On seeing the appellant, Thakur Dass raised a lalkara to catch hold of him and not to allow him to escape Kamaljit Singh @ Kamal caught hold of the appellant, whereas Sartaj Pal Singh gave a chhura blow on his right shoulder, Paramjit Singh @ Laddu gave two blows with Khukhri, hitting him on his left leg. As a result, the appellant fell on the ground. While he lay fallen, Sartaj Pal Singh and Paramjit Singh @ Laddu gave more injuries to him on his right shoulder, left side of chest and little finger of right hand. The alarm raised by the appellant attracted his father to the spot. All the accused, thereafter, fled away while carrying their respective weapons.

(3.) DURING the investigation of the case, the police found Thakur Dass, Kamaljit Singh @ Kamal and Sartaj Pal Singh as innocent. The challan was presented only against Paramjit Singh @ Laddu. Subsequently, Thakur Dass, Sartaj Pal Singh and Kamaljit Singh @ Kamal were summoned to face trial as accused.