BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . Petitioner's learned counsel submits that incident took place on 23.2.1998 at 6.15 P.M. report is lodged on 24.2.1998 at 10.00 A.M. He also contends that petitioner had no motive to commit the murder as he is not a party in the civil suit relating to the land of gurdwara. He has been falsely implicated. Learned counsel also submitted that only one injury on the left leg is attributed to the petitioner which is not a vital part of the body. Petitioner's whole family, his father and father's brothers are involved in this case and are behind the bars. He has produced certain documents to show that on the dates of incident, he was not present at the spot.

(2.) MR . Sewal submitted that challan has already been filed and 23.5.1998 is the date fixed by the trial Court for froming of charge.

(3.) COMPLAINANT 's learned counsel submits that the injury found on the left leg was a Penetrated wound as per post - mortem report. Later on doctor who gave M.L.R. also found that this injury is caused by a sharp edged weapon. All the accused persons gave lathi blows and belaboured the deceased with their weapons, Injuries proved fatal after a day.