JAGDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F .I.R. No. 61 dated 8.5.1999 has been registered at Police Station Payal under Sections 307, 506, 323, 324, 148 and 149 I.P.C. as also under Sections 25, 27, 54 and 159 of the Arms Act on the statement of Devinder Singh, wherein it has been alleged that on 8.5.1999 at about 8 a.m. when he went to the pond of Village Dhaki for feeding water and bathing his buffaloes, Sant Baba Darshan Singh of Dhaki Sahib in his car and some others behind him in a Gypsy came there. It has been alleged that Beant Singh and Chamkaur Singh were armed with a .12 bore gun, while Gurdev Singh, Balbir Singh, Manjit Singh and Sher Singh were carrying weapons. Baba Darshan Singh was carrying .12 bore gun and a pistol. Some of the others were armed with sticks, takuas and swords. The persons who came there were Lakhwir Singh son of Harnek Singh, Gurmit Singh, Lakhveer Singh son of Darshan Singh, Gurmukh Singh, Jaspal Singh, Jagjit Singh, Lakhwinder Singh, Manjit Singh, Charanjit Singh and Nihal Singh. There were 20-25 others also.

(2.) BABA Darshan Singh fired from his .12 bore gun in the air and raised a lalkara to catch hold the villagers and teach them a lesson for bathing their buffaloes in the pond of Dhaki Sahib. Baba Darshan Singh fired towards the complainant and others from his .12 bore gun which hit complainants his left leg. Others sitting in the Gypsy also started firing in the air. Beant Singh fired from his gun which hit the right arm of Sadhu Singh. Jora Singh, Jit Singh and Sucha Singh received injuries. In the scuffle, members of Darshan Singh's party also received minor injuries.

(3.) I have heard the counsel for both the sides and perused the records on file.