THAMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD .

(2.) ON 12.3.1993 at about Malkiat Singh along with brothers Labh Singh and Sukhjiwan Singh Gurdev Kaur were hoeing the chilly crop sown in their land. Jit Singh s/o Jagtar Singh, Santa Singh s/o Sadha Singh armed with kirpan, Lachhman s/o Puran Singh armed with dang. Danman Singh s/o Jagtar Singh armed with dang, Munsha Singh s/o Nadar Singh armed with Kirpan, Zora Singh with dang, Munsha Singh s/o Nadar Singh armed with Kirpan, Zora Singh s/o Banta Singh armed with dang and Iqbal Singh s/o Jagtar Singh armed with Kirpan came there. Jit Singh s/o Jagtar Singh gave lalkara saying that Malkiat Singh etc. be caught hold of and not allowed to got alive that day for having caused injuries to Gurmeet Singh and they be taught a lesson. All the assailants caused injuries to them. Zora Singh gave dang blow on Malkiat Singh's head. Other assailants caused injuries to Malkiat Singh's brothers. On an alarm, people gathered there and rescued them.

(3.) MALKIAT Singh's statement was recorded during the investigation of case F.I.R. No, 25 dated 6.3.1993 which was authored by Gurmeet Singh registering case against Vir Singh, Kirpal Singh, Kaura Singh, etc. for injuries to him. During investigation, the police found Munsha Singh, Igbal Singh, Jit Singh, and Thamman Singh innocent and did not arrest them.