JIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE order dated 1.12.1986, Sub Divisional Judicial Magistrate, Phul, district Bhatinda convicted Jit Singh and Gursewak Singh under Section 325 Indian Penal Code. Harbans Singh and Sukhdev Singh under Section 325/34 Indian Penal Code, Jit Singh, Gursewak Singh, Harbans Singh and Sukhdev Singh under Section 323 Indian Penal Code in case FIR No. 38 of 18.3.1985 of PS Dialpura and sentenced each of them as follows :- Jit Singh and Gursewak Singh RI for 6 months each and fine of Rs. 800/- each. In default of payment of fine to undergo further RI for one month each under Section 325 IPC. Harbans Singh and Sukhdev Singh RI for 3 months each under Section 325/34 IPC. Jit Singh, Gursewak Singh RI for 3 months each under Section 323 IPC. Harbans Singh and Sukhdev Singh Sentences were ordered to run concurrently.

(2.) THE prosecution case projected at the trial which culminated in the conviction of Jit Singh and his sons Gursewak Singh, Harbans Singh and Sukhdev Singh runs as follows :-

(3.) WITH a view to bring home to the accused the charge levelled against them, the prosecution examined Dr. A.C. Bajaj, Radiologist, Civil Hospital, Bhatinda PW1, Dr. G.C. Garg, Medical Officer, PHC, Bhagta PW2, Kaur Singh PW3, Buta Singh PW4 and ASI Devinder Sharma, PW5.