HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HARBANS Singh petitioner was summoned in a complaint filed by Jasbir Singh. He was tried and convicted by Judicial Magistrate Ist Class, Nawanshahar, under section 326 of the Indian Penal Code. His appeal was also dismissed by the Additional Sessions Judge, Jalandhar. Feeling aggrieved, he has filed this revision petition.

(2.) AS per version of Jasbir Singh he along with Joga Singh was going to his field at about 7.30 P.M. on 19.8 1984 in village Begumpur. When they reached near the fields of mother of the petitioner on the thorough fare, the petitioner came there carrying a Kulhari and caused injuries to the complainant. The occurrence was witnessed by Joga Singh and on his intervention, the petitioner ran away from the spot. The injured was removed to Civil Hospital, Nawanshahar and matter was reported to the police but no action was taken and feeling dissatisfied, the complainant filed a complaint on 13.9. 1984.

(3.) THE conviction of the petitioner was challenged mainly on the ground that petitioner has suffered 14 injuries at the hands of the complainant and these injuries have not been explained by the complainant and it is not proved that the petitioner was the aggressor.