PARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the order of conviction and sentence dated 5.6.2012 recorded by the then Sessions Judge, Kapurthala. The appellant had been convicted and sentenced to five years rigorous imprisonment along with a fine of Rs. 10,000/- under Section 307 IPC. He was also convicted and sentenced to rigorous imprisonment for one year under Section 324 IPC and rigorous imprisonment for six months under Section 323 IPC.

(2.) The injured in this case was Sandeep Kaur wife of the accused. She had been married to Parvinder Singh for over 10 years and had two children. There were constant quarrels between the couple and she had been living with her parents for the last two years. The allegations were that on 27.12.2011, at about 9.15 A.M., she along with her father were going to the boutique when Parvinder Singh came with a kirpan and shouted that he would kill her and inflicted a kirpan blow which hit on the left side of her head. He gave another blow with the intention to kill. The accused then dragged her by her legs. The allegations were that the accused gave another blow from the blunt side and the incident was witnessed by Joga Singh. On seeing the people the accused managed to run away from the spot.

(3.) The police completed the investigation and filed the challan against the accused under Section 307, 324, 323 IPC.