AMAR SINGH & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The accused-appellants have challenged the following conviction and sentence passed by the trial Court:- <FRM>JUDGEMENT_305_LAWS(P&H)11_2015_1.html</FRM>

(2.) As against the acquittal of accused Nirmal Singh and Balwinder Singh, no appeal has been preferred by the State.

(3.) It is the case of the prosecution that on 8.6.2002, PW5 Sumer Chand alongwith his friend PW6 Jagir Singh proceeded to Civil Hospital, Jalalabad to see the paternal uncle, brother and sister of PW6 Jagir Singh who were admitted to the said hospital for treatment. At about 11.00 p.m. when they proceeded after taking their meals to Civil Hospital, Jalalabad, they were attacked by accused Amar Singh, Jeeto, Nimo, Jarnail Singh, Bagga Singh, Jaswant Singh and Kulwant Singh and Nirmal Singh. Accused Jarnail Singh was armed with sabbal while the remaining accused were armed with sotas. Accused Jarnail Singh raised a lalkara that they should be taught a lesson for helping the persons who were admitted to hospital. Accused Jarnail Singh gave a sabbal blow on the right knee of Sumer Chand, accused Amar Singh gave sota blow on the nose of Sumer Chand, accused Jeeto and Nimo gave sota blows to the nose and lips of Sumer Chand, accused Bagga Singh gave sota blow on the right side of the head of Jagir Singh, accused Jaswant Singh gave dang blow on upper side of right ear of Jagir Singh and accused Kulwant Singh gave dang blow on the left elbow of Jagir Singh. Thereafter, all the accused fled away alongwith their respective weapons.