BALWANT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BALWANT Singh, Gurnam Singh and Vir Singh, all three brothers, were prosecuted in case FIR No. 169 of 1990 registered at Police Station Patti under Sections 326, 324, 323 & 34 IPC.

(2.) IN the present case, occurrence is stated to have taken place on 3.9.1990 when complainant Jagtar Singh was watering his fields along with his son Vir Singh. Over the turn of water, the present dispute had taken place. Jagtar Singh had suffered five injuries. Injury No. 1 was grievous. Grievous injury was on the left elbow joint. Vir Singh had also suffered five injuries. Injury No. 3 was declared grievous. This injury was on the left forearm. Balwant Singh accused had also suffered an injury. The Courts below relied upon the testimony of PW.1 Jagtar Singh and PW.2 Vir Singh and held that no right of self -defence had accrued to the accused.

(3.) MR . Pheruman appearing for the petitioners has very fairly stated that in the revision petition, he will not be able to dislodge the testimony of two witnesses, which had been believed by the Courts below. Findings of fact recorded by two Courts below cannot be disturbed by the revisional Court. Re - appreciation or re -evaluation of the evidence is not permissible. No illegality or irregularity in the investigation or conduct of the trial has been pointed out.