RAUNAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common judgment shall dispose of the abovementioned revisions as all of them are preferred against judgment dtd. 26/8/2013 passed by learned Additional Sessions Judge, Fatehgarh Sahib, vide which, judgment of conviction and order on quantum of sentence dtd. 19/2/2013 passed by learned Chief Judicial Magistrate, Fatehgarh Sahib have been upheld, in case stemming from FIR No.40 dtd. 6/3/2005 registered under Ss. 323/325/148/149 of IPC at Police Station Bassi Pathana, District Fatehgarh Sahib, and the petitioners were sentenced as under :

(2.) Learned counsel for the petitioners submits that petitioner No.1-Raunak Singh in CRR-2769-2013, has passed away during the pendency of the present petition. Accordingly, the proceedings qua petitioner No.1-Raunak Singh stands abated.

(3.) In brief, the case of the prosecution is that on 2/3/2005, a wireless message was received for recording the statements of the injured, Norata Singh and his wife Nasib Kaur. In his statement, complainant -Narota Singh stated that on 1/3/2005 at about 5:30 pm, he was going to feed the cattle and his wife was also following him. In the meantime, the accused persons, including the petitioners, armed with Gandasi, Bahi and Soti etc, came and started abusing his wife. When he asked the reason for the abuse, the accused persons responded that they would teach you a lesson of taking possession of the land. Thereafter, the accused persons attacked him and his wife, causing serious injuries to her, due to which she fell down. At that time, his daughter arrived and raised an alarm, upon which people gathered at the spot. The complainant also received injuries. He and his wife were taken to the Civil Hospital for treatment. The doctor declared injuries No.1 and 2 on his wife as grievous, and injury No.1 on the complainant as grievous. Accordingly, the FIR (supra) was registered.