- (1.) LEARNED State counsel has filed affidavit of Shri Devi Dayal, Deputy Superintendent, District Jail, Kurukshetra mentioning the period of imprisonment undergone by the applicant/appellant No.2- Balwinder Singh @ Goma. The same is taken on record.
(2.) HEARD learned counsel for the parties. The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant No.2-Balwinder Singh @ Goma during the pendency of the appeal.
(3.) IN the incident that occurred on 02.10.2006, it has been alleged by Ranjit Singh @ Jeeta complainant that applicant/appellant No.2-Balwinder Singh @ Goma was armed with a hockey stick while Malak Singh (appellant No.4), Niranjan Singh (appellant No.3) and Vachitar Singh (appellant No.1) were armed with dandas. They had come and started abusing the complainant and raised a grievance as to why they had quarrelled in the bus. Kuljinder Singh @ Chhinda (deceased) questioned as to why were they abusing. Balwinder Singh @ Goma (applicant/appellant No.2) inflicted a hockey stick blow on the left side of the head of Kuljinder Singh @ Chhinda (deceased).;