LAWS(J&K)-2009-7-12

AJIT SINGH AND ANR. Vs. STATE AND ANR.

Decided On July 06, 2009
Ajit Singh and Anr. Appellant
V/S
State And Anr. Respondents

JUDGEMENT

(1.) MS . Sarishta Devi, accompanied by Ashwani Kumar, her brother, lodged a report with Police Station R.S. Pura, saying that, accompanied by their parents Sh. Kasturi Lal and Smt. Lajwanti, they had gone to their fields situated in Village Korotana, for mowing grass, when M/s Ajit Singh and Bishan Singh, the appellants, armed with spade and sickle, attacked their parents near the fields, at about 11 a.m. on October 2, 1997, with intention to commit murder.

(2.) AJIT Singh attacked with a spade, whereas Bishan Singh used sickle in causing injuries on the head and other parts of their parents' body.

(3.) FIR No. 254/97 was registered at Police Station R.S. Pura under Section 302/34 RPC on the aforementioned report of Ms. Sarishta Devi.