PARAMDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Injured Paramdeep Singh has sought special leave to prefer an appeal against the conviction of respondent No.2 Tarlok Chand @ Kali for the lesser offence under Section 323, 324 and 506 IPC instead of the offence under Section 307 IPC.

(2.) The case of the prosecution is that respondent No.2 started abusing the complainant in the Panchayat that was convened in the village on 5.6.2015, and having proclaimed that he would teach a lesson to him for manufacturing decisions against the members of his party, attacked him on his head with dattar, but the blow landed at the left side back of the complainant when he bent forward. Thereafter, the accused gave fist blows in his stomach. The panchayat members who gathered over there, intervened and rescued the complainant from the clutches of accused.

(3.) Dr. Vishavdeep Singh of Civil Hospital, Mahilkpur deposed that the complainant Paramdeep Singh was medico-legally examined by him on 5.6.2015. He found a bandaged wound over left thoracic region of back. The complainant also complained of pain in the abdomen. There was no external injury found therein. He declared both the injuries as simple in nature.