GURMIT KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Heard.

(2.) Gurnam Singh son of Swaran Singh, Gurmit Kaur wife of Gurnam Singh, Kala Singh son of Swaran Singh, Jaswinder Kaur wife of Gurnam Singh, Kulwinder Kaur wife of Gurnam Singh, Satwant Singh son of Gurnam Singh, Abdul Alam (proclaimed offender), Kirpal Singh, ASI, Dina Nagar faced trial in a complaint filed by respondent No. 2-Joginder Singh. The trial ended in conviction of Gurnam Singh for the offences punishable under Sections 326 and 323 of Indian Penal Code and acquittal of remaining accused except those who have died or were declared proclaimed offender.

(3.) Before proceedings further, it will be relevant to take a note of submission of learned counsel for the petitioner that Jaswinder Kaur and Kulwinder Kaur have been wrongly mentioned as wife of Gurnam Singh while infact they are daughters of Gurnam Singh. Memo of parties be amended accordingly.