NARINDERPAL SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of two cases bearing CRA-D No. 534-DB of 2003 and CRA-D No. 569-DB of 2003, as the same arise out of common judgment and order.

(2.) The aforesaid appeals are instituted against the judgment and order dated 2.6.2003, rendered by Sessions Judge, Bathinda, in Sessions Case No. 21 of 9.10.2001, whereby appellants Narinderpal Singh, Paramjit Kaur, Gogi alias Jagtar Singh and Gurmit Singh were charged with and tried for the offence under Sections 302/201/120-B IPC. They were convicted and sentenced as per order dated 2.6.2003.

(3.) The case of the prosecution in a nutshell is that on 4.6.2001, ASI Jagroop Singh of Police Station, Nathana, was present in village Maur Dhelwan. Kulwant Rai son of Raja Ram, resident of village Sema, in the company of Sarpanch Mohinder Singh, came to him. He made a statement vide Ex.PP that he was serving as Clerk (munshi) with Chahal Bricks Company. The brick kiln was situated along the road. On 4.6.2001 at about 2.30 P.M., he was standing on the road. Harkaran Singh son of Bachittar Singh, resident of Mandi Kalan, was coming from the side of village Dhelwan on Vespa Scooter No. PB-10-K-5766. He was previously known to him. He was working in the Punjab State Electricity Board. He was disciple of Sant Bidhi Chand of village Dhelwan. He used to visit him frequently. When Harkaran Singh came parallel to the brick kiln, one Jeep of Military colour came from the side of village Gobindpura. It was driven by one Sikh youth aged about 20/25 years. He was having trimmed beard and wearing a headgear (parna) of white colour on his head. One sikh youth of the same description was also sitting besides him. Jeep was driven in rash and negligent manner. Jeep was dashed against the scooter. Harkaran Singh fell down. He received multiple injuries. Jeep also halted. Kulwant Rai asked the occupants of the Jeep that since injuries have been caused due to their act, the injured should be saved. Harkaran Singh was removed in the Jeep. He reported the matter to Mohinder Singh, Sarpanch. Thereafter, on the statement Ex.PP, FIR, Ex.PP/1 was registered. Investigation was completed and the challan was put up after completion of all the codal formalities.