SUNDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE following sayings of Lord Budha find their echo in gospels :

(2.) BOTH Budha and Jesus bid their disciples to lay up a treasure in the heart of charity, piety and temperance. After a long dispute the petitioner seems to learnt the above-said and presses it into service.

(3.) THE facts of the prosecution case were that on 19.1.1984, Balwant Singh was taking meals for his father to village Khunan Kalan. His father runs a Karyana shop. He was to board the bus from Abohar. When he reached near the house of Gurdial Singh Mistri, Sunder Singh petitioner, armed with a 'Datar' met him. Malkiat Singh and Sohan Singh had also reached there. Petitioner abused Balwant Singh in the name of his mother. He gave a Lalkara that he would be taught a lesson for inflicting injuries on his person. He aimed a blow on the right arm of Balwant Singh and the same had hit his right wrist. Further blows were given on the person of Balwant Singh, who fell down. While Balwant Singh fell, 3/4 more blows were given on his left leg from the sharp and blunt side. The injured raised alam 'Maar Ditta, Maar Ditta'.