CHET RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED -Chet Ram, Mohan Singh @ Harnek Singh and Darshan Ram faced trial for the offences under Sections 307, 353, 430 IPC and under Sections 25, 27 and 30 of the Arms Act. The trial Court convicted accused -Chet Ram and acquitted the other co -accused. Accused -Chet Ram has preferred this appeal challenging the conviction and sentence recorded by the trial Court.

(2.) THE brief case of the prosecution is that on 20.09.2000, Balbir Singh (PW -1), SDO, Department of Irrigation, who accompanied by his driver, Inderjeet Singh, Mela Khan, Joginder Singh, Lakhwinder Singh and Constable Gurtej Singh proceeded on patrol duty to check the theft of canal water. Chet Ram was found near the plastic pipes installed for taking the water from the canal. Chet Ram opened fire from his rifle with an intention to kill them. The shot passed near the ear of Balbir Singh (PW -1). The other co -accused raised exhortations. Thereafter, Chet Ram again opened fire which passed near Balbir Singh (PW -1). Chet Ram and others also prevented Balbir Singh (PW -1) and other members from performing their official duties. Chet Ram was overpowered at the spot. The remaining accused succeeded in running away. The rifle and bullet containing the cartridges were recovered from Chet Ram.

(3.) ON the basis of the complaint given by Balbir Singh (PW -1), a case was registered, investigation was conducted and final report was filed against the accused.