BINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ONE day, Sita Singh complainant was tethering cattle under the shadow of neem tree of the accused. The latter protested to the same. This led to exchange of hot words between them.

(2.) ABOUT two months later, i.e. on 27.10.1992 at about 1.30 p.m., when the complainant along with Charna Singh PW was present in front of building of Panchayat Ghar and talking to each other, the accused reached there. He took out a kirch from the dub of his paijama and warned the complainant that he would be taught a lesson for tethering cattle under his tree and for abusing him. The accused wielded the said kirch, inflicting an injury on the right side of the chest of Sita Singh complainant. The accused gave three more blows to the complainant which landed on his right and left flanks and also below the left nipple. An alaram was raised by the complainant and Charna Singh. The accused decamped from the spot and in the process, carried the weapon with him.

(3.) ASI Raj Singh received information Ex. PB from Dr. Sukhvinder Singh Malli PW-2 about the reference of the injured to Medical College and Hospital, Faridkot. Accordingly, ASI Raj Singh reached there and after obtaining an opinion about the fitness of the injured to make a statement, recorded his statement Ex. PC on 28.10.1992 at 4.45 p.m. The same was thereafter sent to the Police Station through PHG Malkiat Singh on the basis of which formal FIR Ex. PC-2 was recorded by ASI Gurdarshan Singh in Police Station Sadar, Malout on 28.10.1992 at 7.30 p.m.