NARANJAN SINGH Vs. SATNAM SINGH AND ANOTHER

JUDGEMENT

(1.) Accused Naranjan Singh was convicted under Section 336 of the Indian Penal Code and sentenced to undergo three months' rigorous imprisonment and to pay a fine of Rs. 200/- and in default of payment of fine to undergo further rigorous imprisonment for a period of ten days. He was also convicted under Section 27 of the Arms Act and was sentenced to undergo three years' rigorous imprisonment and to pay a fine of Rs. 5,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of three months. Naranjan Singh has preferred Criminal Appeal No. S-804- SB of 2004 aggrieved by the above judgment of conviction recorded by the trial Court. Accused Harminder Singh, who is none other than the son of other accused Naranjan Singh, was convicted under Section 336 read with Section 34 IPC and was ordered to be released on probation on furnishing bond in a sum of Rs. 5,000/- with one surety in the like amount for a period of three years. He has filed Criminal Appeal No. 822-SB of 2004, aggrieved by the above judgment of conviction and order of probation passed by the trial Court.

(2.) Pw3 Jaswant Singh, who lodged the First Information Report deposed that on 26.1.1995, he along with his brother PW1 Satnam Singh and one Satnam Singh S/o Milkha Singh went to the house of accused to effect compromise in the matrimonial dispute Harminder Singh had with his wife Kulwant Kaur. Thereafter, they were returning in a Maruti Car. Accused went to the roof top of their house. Accused Harminder Singh raised Lalkara instigating accused Naranjan Singh to open fire from 315 bore rifle. Fortunately, 3/4 bullets fired by Naranjan Singh did not hit them.

(3.) Pw1 Satnam Singh also corroborated the evidence of PW3 Jaswant Singh. In fact PW1 lodged a private complaint, as he was aggrieved that he was not examined by the investigating official.