PAL SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and the order of sentence dated 22.11.2004, passed by Judge Special Court, Amritsar whereby the accused appellants were convicted and sentenced as under:-

(2.) In brief, case of the prosecution is that complainant Swaran Singh was working as Supervisor and looking after the land of Rai Sahib Mehta. On 6.5.2001 at about 10.30 PM Kashmiro wife of Bhagwan Singh resident of village Bhilowal and Jagtar Singh son of Bhagwan Singh were sleeping in the room adjoining the tubewell of Rai Sahib Mehta. Jasbir Singh son of Bhagwan Singh had gone to the fields for looking after the bundles of harvested wheat crops and he informed that Sukhcharan Singh, Gurcharan Singh sons of Harbhajan Singh, Pal Singh, Dilbagh Singh, Jagir Singh, Kashmir Singh sons of Dalip Singh, Ninda, Minda, Jinda sons of Lakha Singh residents of Bhilowal, Japnam Singh son of Didar Singh, Raju and Titoo sons of Japnam Singh residents of Bhilowal had come to the fields of Rai Sahib Mehta after taking liquor. Sukhcharan Singh and Gurcharan Singh were armed with spears whereas remaining accused were armed with dangs.

(3.) In order to prove its case, prosecution examined PW-1 Swaran Singh-complainant, PW-2 Jasbir Singh, PW-3, Rai Sahib Mehta, PW-4 Jagtar Singh, PW-5 HC Lakhwinder Singh, PW-6 Gurnam Singh, PW-7 HC Jasbir Singh, PW-8 SI Shangara Singh and closed the evidence.