NIRDEV SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-2-582
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 17,2006

NIRDEV SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Heard.
(2.) Offence alleged is under Sections 302/34 IPC.
(3.) Deceased Pawan Kumar is said to have been attacked by Sanjeev Kumar, Naresh Kumar and petitioner Nirdev Singh. Sanjeev Kumar is attributed injury on the head, Naresh Kumar near the left ear while the petitioner is attributed injury on the left eye.;


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