NIRDOSH KUMAR DHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed by the appellant - Nirdosh Kumar Dhand praying for convicting and sentencing respondents Jatinder Singh @ Goldy and Amit Kumar @ Pinchu for the offence punishable under Section 326 Indian Penal Code (for short 'IPC') in addition to the offences punishable under Sections 307 and 324 IPC for which they have already been convicted by the learned Additional Sessions Judge, Ludhiana vide impugned judgment and order dated 01.08.2014.

(2.) THE appellant was injured in the incident which took place on 13.07.2003 leading to registration of FIR No. 128 under Sections 307, 326, 324, 323, 34 IPC against respondents No. 2 and 3.

(3.) ABOVE said FIR was registered on the statement of the appellant's wife Smt. Meenakshi Dhand alleging that the respondents alongwith 5 -6 other boys came to their house on 13.07.2003 at about 11.35 p.m. Amit Kumar @ Pinchu allegedly inflicted knife (Khanjar) blow in the stomach of her husband and Jatinder Singh @ Goldy gave a knife blow on the right and left side of his stomach as well as waist. On raising alarm, all the accused persons ran away alongwith their weapons. It was stated that the accused persons held a grudge on account of compromise which he had got effected with one Billu of New Kundan Puri. A blood stained khanjar (knife) was recovered on a disclosure made by Jatinder Singh @ Goldy.