- (1.) The petitioner was arrayed as an accused in FIR No. 89 dated 10.6.1997 registered under Sections 324/ 323/ 148/149 IPC at Police Station Dharamkot, District Moga, on the allegations that he caused injuries to the complainant.
(2.) Briefly, the facts are that on 10.6.1997 Mohinder Singh complainant got his statement recorded before the police with the allegations that on 9.6.1997 at about 6.00 p.m. when he was going to take a round of his land in the area of Village Jafarwala on his bicycle, Nishan Singh was also present in his land which was situated by the side of land of Mohinder Singh and he was doing agricultural work there. The complainant found that Chanan Singh @ Channa, Jeeto, Balwinder Kaur @ Binder @ Mutto, Gurcharan Singh @ Judge (petitioner herein), Sukhwinder Kaur @ Chindo and Jagjit Singh @ Kala all armed, were irrigating the disputed land. The complainant tried to stop them from doing so at which the accused caused injuries to him. Nishan Singh witnessed the entire occurrence. The reason behind this incident is a previous civil litigation between the complainant and Jeeto.
(3.) Considering the unimpeachable evidence on record in the form of statements of the complainant, eye witness and the medical evidence, learned trial Court opined that the charges against the petitioner were proved, and, accordingly, he was sentenced to undergo the following sentence :- U/sSentence of R.I.FineIn default 148 IPCSix monthsRs. 200/-15 days 324 IPCNine monthsRs. 300/-one month 323/ 149 IPCSix monthsRs. 250/-15 days;