RAJIV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAJIV Kumar son of Babu Lal and Rajesh Kumar son of Chiman Lal both residents of Ferozepur City were tried before Sessions Judge, Ferozepur for the murder of Amarjit Singh and for voluntary causing hurt to Kulwinder Singh. The learned Sessions Judge convicted Rajiv Kumar and Rajesh Kumar under Section 302 read with Section 34 IPC and sentenced them to rigorous imprisonment for life vide judgment dated July 3, 2000. There were lesser sentences of imprisonment and fine. Sonu alias Sunil was a third accused who was acquitted.

(2.) THE incident occurred on January 4, 1998 at 8.15 p.m. when Amarjit Singh deceased came out of the house of Kulwinder Singh PW-4. The three accused were standing waiting for him. An electric light was on in the street. Sunil Kumar alias Sonu raised a lalkara that Amarjit Singh be taught a lesson for appearing as a witness against Rajesh. All three were armed with kirches. Kulwinder Singh raised an alarm to defend his uncle, this brought Kulwinder Singh's father Gurcharan Singh out of the house. Rajesh Kumar stabbed Amarjit Singh with a kirch on the left flank. Rajiv Kumar also gave a kirch blow on the left flank. Sunil Kumar hit Amarjit Singh on the forehead. Rajesh Kumar also stabbed Kulwinder Singh on the ankle. When an alarm was raised, all the accused escaped with their respective weapons.

(3.) LATER at 9.40 p.m. Kulwinder Singh was medico-legally examined and found to have the following injuries :- 1. Reddish swelling 5cm x 3 cm on outer side of left eyebrow. 2. An incised wound 2cm x 0.5cm on medial aspect and lower part of right leg. Fresh bleeding was present.