JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision arises out of the conviction of the petitioners on the basis of a complaint filed by Harbhajan Singh for causing injuries to him on 19.8.1984.

(2.) THE facts are that the petitioners alongwith their co-accused, armed with gandasis and lathis, went towards the complainant Harbhajan Singh who was working in his fields and started abusing him in the names of mother and sisters. They threatened the complainant that they would get the possession of the maize crop standing in the land. The complainant resisted their demand and said that he would not permit them to enter the fields. Joginder Singh, accused-petitioner, raised a lalkara that the complainant be finished. Thereafter, Joginder Singh, who was holding a lathi gave an injury on the left shoulder of the complainant. He further gave a number of lathi blows on the various parts of his body. Joga Singh and Major Singh, accused, gave blows on the right hand and right leg of the complainant. Gurmit Singh accused caused injuries on the right cheek and head of the complainant. Kashmir Singh accused gave a gandasi blow on his left eyebrow. The occurrence was witness by Mohan Singh, Balbir Singh and Baldev Singh, PWs. The complainant Harbhajan Singh was taken to Civil Hospital, Nawanshahar, where his medico-legal examination was conducted. The matter was reported to the police but no action was taken. Consequently, a complaint was lodged. The accused were summoned, tried and convicted by the Magistrate. Their appeal was dismissed by the Additional Sessions Judge, Jalandhar. Hence, this revision in this Court.

(3.) I have gone through the evidence and heard the learned counsel for the parties.