- (1.) Prosecution case, in brief, was that complainant Natha Singh was admitted in Civil Hospital, Rampura on receipt of injuries. Sub Inspector Roop Singh along with another police official reached the hospital, on receipt of information qua admission of complainant in the said hospital, on 9.9.2007. The concerned doctor declared the injured unfit to make a statement. On 10.9.2007, injured Natha Singh was declared fit to make a statement and thereafter, his statement was recorded by Sub Inspector Roop Singh. Complainant stated in his statement that on 9.9.2007, at about 12.00 noon, he started for the police station on receipt of information from Head Constable Amrik Singh that his brother Joga Singh had moved some application against him. Joga Singh was going ahead of him in the street. When he reached near the gate of Mata Gujari School, Gurlal Singh @ Rinku armed with gandhala and Gurpiar Singh @ Tinku armed with a dang came towards him. Gurlal Singh @ Rinku gave two gandhala blows on his chest and left arm, whereas, Gurpiar Singh @ Tinku gave a dang blow on his right arm. Thereafter, Gurlal Singh @ Rinku gave another gandhala blow on his left arm. He raised alarm and Makhan Singh was attracted to the spot. Then Gurlal Singh @ Rinku gave two gandhala blows on his right leg and Gurpiar Singh @ Tinku gave a dang blow on his left leg.
(2.) Complainant as well as Makhan Singh raised alarm and the assailants fled away from the spot with their respective weapons. Joga Singh threatened him with dire consequences while leaving the spot. The motive behind the occurrence was that his brother Joga Singh had suspicion that he (complainant) owned more land than him (Joga Singh).
(3.) On the basis of the statement of the complainant, formal FIR was registered. After completion of investigation and necessary formalities, challan was presented against the accused.;