PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common judgment shall dispose of Crl. Appeal No. S-570-SB of 2000 and Crl. Appeal No. S-642-SB of 2000 as they arise out of the same judgment dated 14.06.2007 passed by the Court of Sessions Judge, Jalandhar.

(2.) FIR No. 109 dated 01.10.1993 came to be registered at Police Station Division No. 6, Jalandhar, under Sections 307, 326, 323, 324, 452, 429, 506, 148, 149 of Indian Penal Code (45 of 1860) (for short 'IPC') and Sections 25, 27 of the Arms act, 1959. A total of seven persons were named as accused, out of whom four were acquitted. The appeals have been filed by three persons namely Bakshi Ram, Rajinder Kumar @ Kala and Paramjit Singh.

(3.) According to the case of the prosecution, 18 kanals of land situated in Mohalla Abadpura was owned by the complainant party and 30-32 rooms had been constructed thereupon. The same had been rented out. A civil dispute was going on regarding this property between the complainant party and the accused party. At about 11.00 p.m. on 30.09.1993, the accused persons came to the spot armed with deadly weapons alongwith 30-35 other people and started demolishing the rooms constructed at the spot. When the complainant party tried to stop these persons, Bakshi Ram fired from his .12 bore gun injuring Surjit Ram. Paramjit Singh also fired from his .12 bore gun at Surjit Ram. Rajindner Kumar @ Kala gave a kirpan blow on the head and shoulder of Harbhajan Dass and some unknown persons gave a blow with a hockey stick on the head of Karmi. On raising an alarm, the accused persons ran away from the spot.