RACHHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for granting bail to Rachhpal Singh alias Pala and Tarsem Singh (petitioners) in case F.I.R. No.5 dated 7.1.2006 registered under Sections 323/ 341/ 308/ 325/ 506 read with Section 34 of the Indian Penal Code (hereinafter referred to as 'the Code') at Police Station Tanda, District Hoshiarpur.

(2.) This case was registered on the statement of Smt.Santosh Kaur wife of Karnail Singh (injured). The occurrence took place on 6.1.2006 at about 2 P.M. Rachhpal Singh alias Pala and Tarsem Singh (petitioners) were armed with `Dangs'. Sarabjit

(3.) Singh alias Dibu co-accused (non-applicant) was armed with a 'Sua' and Kulwinder Singh co-accused (non-applicant) was armed with an iron rod. As per prosecution version, both the petitioners ca'ught hold of Karnail Singh from his arms. Sarabjit Singh alias Dibu gave a 'Sua'blow on his left leg. Kulwinder Singh gave a blow wit'h the ir'on rod on his right arm. He then fell down on the ground. Both the petitioners gave two blows each on the right leg and and right back portion ('Pura') of Karnail Singh. The case was initially registered under Sections 323 and 341 read with Section 34 of the Code. All the four accused were granted bail.