BALWINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners were booked in FIR No.224 dated 18.10.2008, under Sections 325, 323, 34 IPC, Police Station Jalalabad and were accordingly sent to face trial for the aforesaid offences.

(2.) The aforesaid FIR was registered on the statement of Paramjit Singh that on 07.10.2008 in furtherance of common interest accused/petitioners voluntarily caused injuries to complainant. Balwinder Singh caused grievous hurt to the complainant. Police investigated the case and filed report under Section 173 Cr.P.C. Petitioners were chargesheeted and they pleaded not guilty and claimed trial.

(3.) Prosecution examined as many as six witnesses namely HC Hardev Singh as PW-1, ASI Salwinder Singh PW-2, Dr. H.S. Rana PW-3, Veerpal Singh PW-4, Chhinder Singh PW-5, and ASI Bhagwan Singh as PW-6. The accused/petitioners denied incriminating material in their statement recorded under Section 313 Cr.P.C. However they did not lead evidence in defence.