JEET SINGH AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the judgment dated 31.3.1981 passed by the learned Additional Sessions Judge. Sri Ganganagar convicting the apellants as under: <FRM>JUDGEMENT_110_LAWS(RAJ)3_1999_1.html</FRM>

(2.) The prosecution case is that on 22.4.1978 at about 12.15 a.m. Shri Gurdeo Singh PW 1 lodged a FIR at Police Station, Nohar stating inter alia that he purchased land in village Meghana since 15-20 years back and so as Gurucharan Singh had also purchased the land in the said village. It is alleged that the accused Jeet Singh had earned reputation of bad character. He also stated that on 21.4.1978 at about 8 p.m. while he was sitting with his relative Balbir Singh in the compound of the house and taking meal, both the accused persons alongwith their brother-in-laws namely Darshan Singh, Bant Singh and one Mukhtiar Singh arrived there. Jeet Singh inflicted blow with kripan on Balbir Singh. He warded of but his palm was chopped off and fell on the ground. It is further stated that Gurucharan Singh gave a Gandasi blow on Gurdeo Singh. The other accused persons alleged to have caused injuries to Balbir Singh. On this information, Police registered a case of offence under Secs. 307, 326, 323, 148 & 149 IPC. After usual investigation, Police filed charge-sheet for the aforesaid offence.

(3.) During the trial, the prosecution examined 8 witnesses and produced certain documents. The learned trial Judge found the prosecution case proved and convicted and sentenced the appellants as stated above.