JAGRAJ SINGH Vs. LABH SINGH

JUDGEMENT

(1.) LABH Singh, Hakam Singh, Pritpal Singh, Avtar Singh, Nazam Singh, Gurpal Singh, Jagtar Singh, accused-respondents, were challaned and tried for the offences punishable under Sections 325/324/323/379/148, read with section 149, Indian Penal Code. They were acquitted by the trial Court, Sangrur, therefore, Jagraj Singh, complainant, has preferred this criminal revision.

(2.) THE brief facts of the case are that on July 5, 1996, at about 7 p.m. Jagraj Singh was returning to his house on foot from the fields. When he was at a distance of 2 killas away from Desuke Kothe, a tractor driven by Labh Singh, accused-respondent, came from the side of the village. He was accompanied by Hakam Singh. Pritpal Singh armed with a saria, Avtar armed with a soti, Nazam Singh, armed with a barchha; Gurpal Singh armed with a Kahi. Jagtar Singh stopped his tractor near Jagraj Singh and all the remaining accused alighted from the tractor and raised lalkara that Jagraj Singh would not be spared. Then Labh Singh gave gandasa blow from its sharp side on the right leg of Jagraj Singh; Gurpal Singh gave kahi blow from its sharp side on the little and adjoining finger of his right foot. Nazam Singh gave barchha blow from its sharp side on his left thigh; Pritpal Singh gave two saria blows on the upper part of his left arm; Jagtar Singh gave soti blow on the finger of his right hand; Avtar Singh gave soti blow from its edge side on his testicles due to which he fell down. All the accused-respondents kept on causing injuries to Jagraj Singh. When he was raising alram, his brother Gurjant Singh and Charan Singh son of Pritam Singh came on a tractor and challenged the accused on which all the accused alongwith their respective weapons ran away. While fleeing away, Hakam Singh picked Rs. 10,150/- from the back pocket of trouser of Jagraj Singh.

(3.) ON the statement of the injured, A.S.I. Labh Singh made endorsement Exhibit PW/E and forwarded the same to the Police Station for the registration of the case, on the basis of which formal F.I.R. Exhibit PW6/F was recorded. A.S.I. Labh Singh visited the place of occurrence, prepared the site plan Exhibit PW6/G and recorded the statements of the witnesses and after completion of the investigation, the challan was presented. The accused were arrested on July 8, 1996.