LexBALJINDER SINGH @ BITTU versus STATE OF PUNJAB
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
[2011) 11 S.C.R. 631 BALJINDER SINGH @ BITTU v. STATE OF PUNJAB (Criminal Appeal No. 1878 of 2011) SEPTEMBER 28, 2011 [CYRIAC JOSEPH AND T.S. THAKUR, JJ.] Penal Code, 1860 - ss. 326 and 324 - Conviction of A B ~ appellant under - Appellant sentenced to rigorous imprisonment for a period of four years and fine of Rs. 5,0001 C - for commission of offence punishable u/s. 326 and rigorous ·imprisonment for two years with fine of Rs. 20001- for commission of offence punishable uls. 324 by courts below - On appeal, held: It is evident from the material on record that the incident had resulted in injuries to both the parties D and the incident took place because of a sudden fight - Nature of the injuries inflicted, the absence of any criminal antecedents of the accused appellant, and the period that has elapsed since the occurrence, all call for a suitable alteration in the sentence awarded to the appellant - Sentence awarded E to the appellant 11/s. 326 reduced from four years rigorous imprisonment to two years rigorous imprisonment and the amount of fine increased from Rs.5,0001- to Rs.50,0001- - However, sentence and fine uls. 324 maintained. CRIMINAL APPELLATE JURISDICITION : Criminal Appeal No. 1878 of 2011. From the Judgment & Order dated 5.10.2010 of the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 375 of 2000. Mahabir Singh, Vikram Chaudhari, Nikhil Jain and Preeti Singh for the Appellant. 631 F G H 632 SUPREME COURT REPORTS (2011) 11 S.C.R A Harendra Singh, Sandeep Kr. Mishra and Kuldeep Singh B for the Respondent. The Order of the Court was delivered by ORDER T.S. THAKUR, J. 1. Leave granted. 2. This appeal arises out of an order dated 5th October, 2010 passed by the High Court of Punjab and Haryana at C Chandigarh whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of four years and a fine of Rs.5,000/- for an offence punishable under Section 326 of the Indian Penal Code and rigorous imprisonment for two years with a fine of Rs.2,000/- for an 0 offence punishable under Section 324 IPC. 3. When the special leave petition came up for admission on 11th April, 2011 notice to the respondent-was issued by this Court only on the question of sentence awarded to the appellant. We have, accordingly heard learned counsel for the parties on E the quantum of sentence awarded to the appellant and perused the record. 4. The incident in question is said to have taken place as early as in July, 1994. The genesis of the occurrence has no F element of premeditation or other criminal overtones. It arose out of what was according to the prosecution an unintended and innocuous straying of the complainant's cart into the paddy field of Natha Singh, father of Bhupinder Singh and Baljinder Singh, the appellant. The brothers were enraged by what they thought G was a trespass into the field owned by them and their father. ?- They caught hold of and beat Kulwinder Singh the complainant, owner of the cart who received two knife blows on the front of his right chest and a blow in the scapular region. H The co-accused Bhupinder Singh was also alleged to have BALJINDER SINGH @ BITIU v. STATE OF PUNJAB 633 [T.S. THAKUR, J.] given a fist blow at the back of Kulwinder Singh. The incident A was witnessed by Bachan Singh PW-2 and Sukhchain Singh who intervened to prevent any further injury to any one of them. At the trial the prosecution adduced evidence that comprised among others the depositions of Kulwinder Singh, PW-1, Bachan Singh, PW 2 and Dr. K.K. Sharma, PW-3. Relying upon B the deposition of the said witnesses, the trial Court found both the accused guilty of the offences under Sections 324 and 326 IPC and sentenced the appellant to undergo rigorous imprisonment for a period of four year and two years apart from payment of fine of Rs.5,000/- and Rs.2,000/- respectively for c offences punishable under Sections 326 and 324 IPC respectively. In so far as Bhupinder Singh was concerned, the trial Court sentenced him to rigorous imprisonment for a period of three years under Section 326 read with Section 34 IPC and · rigorous imprisonment for one year under Section 324 read with D Section 34 IPC apart from payment of Rs.2,000/- for the former and Rs.1,000/- for the later offence. 5. The High court on an appeal filed by the accused, acquitted Bhupinder Singh giving him the benefit
Excerpt shown. Read the full judgment & AI analysis in Lexace.