SUKHDEV SINGH Vs. GURPREET SINGH @ KOKI

JUDGEMENT

(1.) THE victim Sukhdev Singh has preferred the present appeal challenging the verdict of acquittal recorded by the trial Court.

(2.) IT is the brief case of the prosecution that on 27.10.2011 at about 1.30 P.M., when Sukhdev Singh (PW1) was proceeding along with his sons PW9 Balkar Singh and Sharan and his wife Kaushalya Kaur on the tractors Swraj 855 and Ford 3600, the respondents 1 to 7 along with other accused armed with Gandasis and swords stopped their vehicles. Accused Koki and Satpal threw diesel oil on the tractors. Accused Koki took a bunch of Parali and put both the tractors on fire by lighting a match stick. The occupants of the tractors jumped out of the tractors and saved their lives. The above complaint was lodged by complainant Sirmal Singh, brother of the appellant but he passed away even before the trial was taken up by the trial Court.

(3.) THE accused pleaded not guilty of the charges under Sections 148, 341, 307 and 435 read with Section 149 of the Indian Penal Code.