IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

101

1. CRA-D-286-DB-2004

Date of decision: 11.08.2025

Rajbir Singh alias Dhola .....Appellants

Versus

State of Punjab  .....Respondent

2.  CRA-D-317-DB-2004

Date of decision: 11.08.2025

Jagjiwan Joshi alias Sonu alias Rocky .....Appellant

Versus

State of Punjab  .....Respondent

CORAM:  HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

HON'BLE MR. JUSTICE H.S. GREWAL

Present :  Mr. G.S. Ghuman, Advocate  

for the appellant in CRA-D-286-DB-2004.

Mr. Inderjit Sharma, Advocate and 

Mr. Aman Sharma, Advocate as Amicus Curiae 

for the appellant in CRA-D-317-DB-2004.

Mr. Mohit Kapoor, Sr. DAG, Punjab.

****

MANJARI NEHRU KAUL, J.

1. The   instant   Criminal   Appeals   are   directed   against  the

judgement of conviction and order of sentence both dated 04.03.2004

passed by learned Sessions Judge, Amritsar, whereby accused Mahavir

Singh along with appellants, Rajbir Singh @ Dhola and Jagjiwan Joshi

@ Sonu @ Rocky, were convicted under Section 302 read with Section

34 of the IPC, for causing the death of Narinder Singh @ Goldy and

sentenced accordingly.

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -2-

Brief Background of the Case

2. According to the prosecution on 26.04.2002, a police party

headed by SI Yogi Raj, PW-12, was present at Ghaa Mandi Chowk,

Amritsar, in connection with routine patrolling in an official gypsy. At

that time, PW-6 Jaspal Singh (complainant) made a statement before SI

Yogi Raj which formed the basis of FIR (Ex.PL). PW-6 Jaspal Singh

stated that he was engaged in fruit business in shops No.47-48 at the

Sabzi Mandi. At about 11.00 A.M. that day, he along with his maternal

uncle's   son   Narinder   Singh   @   Goldy   (hereinafter   referred   to   as

'deceased') son of Amar Singh, was proceeding towards the market in

connection with business work. When they reached near a seed shop in

Sabzi Mandi, close to Ganda Nallah, three accused—Rajbir Singh @

Dhola (armed with a  sua), Mahavir Singh (armed with a  sua) and

Jagjiwan Joshi @ Sonu @ Rocky (armed with a sua)—arrived there. 

3. Allegedly, accused Rajbir Singh @ Dhola (appellant in

CRA-D-286-DB-2004) raised a  lalkara  stating, “Goldy Nun Pharh

Lao. Jo Is Naal Sada Jhagra Hoya see. Is Nun Us Daa Mazaa

Cchakhaa Deo.” Immediately thereafter, appellant Jagjiwan Joshi @

Sonu @ Rocky inflicted a sua blow on the left side of Goldy's head.

Rajbir Singh @ Dhola followed with another sua blow on the head of

Goldy, allegedly with an intention to kill. Goldy collapsed on the

ground. When PW-6 Jaspal Singh raised an alarm, all three accused

assaulted him with their respective suas, causing him injuries.

4. On hearing the commotion, PW-8 Saudagar Singh son of

Joginder Singh, and other persons from the vicinity gathered. The

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -3-

assailants, however, managed to flee with their respective weapons.

PW-6 Jaspal Singh further stated that on the previous day (25.04.2002)

there had been a quarrel between the deceased and the accused persons

over   some   business   matter,   which   was   compromised   with   the

intervention of the respectables, but the accused bore a grudge and

attacked them the next day. On this statement (Ex.PF), PW-12 SI Yogi

Raj made an endorsement (Ex.PF/2) and sent it to the police station,

where formal FIR (Ex.PF/3) was registered by SI Randhir Singh. PW-

12 SI Yogi Raj proceeded to the spot, prepared a rough site plan

(Ex.PO)  at  the  instance   of   PW-6  Jaspal  Singh,   and   recorded  the

statement of eyewitness PW-8 Saudagar Singh, under Section 161 of

the Cr.P.C. PW-6 complainant Jaspal Singh, found injured, was also

advised to get him medically examined.

5. The Investigating Officer PW-12 SI Yogi Raj then visited

Ajit Hospital, Amritsar, and moved an application (Ex.PB/1) seeking

medical opinion on the fitness of the deceased to make a statement. The

attending   doctor,   vide   Ex.PB,   declared   that   the   condition   of   the

deceased was critical and life threatening, and he was unfit to give any

statement.

6. On 27.04.2002, SI Yogi Raj again visited the hospital and

sought a medical examination of the deceased, who was still declared

unfit vide Ex.PA. and certified by PW-7 Dr. Ajit Singh Randhawa, vide

Ex.PA/2 as having sustained a brain injury, dangerous to life.

7. The   investigation   led   to   the   arrest   of   the   accused   :

accused/appellant Jagjiwan Joshi @ Sonu @ Rocky was produced by

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -4-

his brother on 28.04.2002 and arrested; accused-appellant Rajbir Singh

@ Dhola was arrested on 30.04.2002 after his discharge from the

hospital, and he pointed out the place of occurrence. 

8. On   01.05.2002,   upon   receiving   information   that   the

deceased had succumbed to his injuries, PW-12 SI Yogi Raj recorded a

DDR (Ex.PF/4), adding Section 302 of the IPC, and sent special report

to superior officers. He prepared the inquest report (Ex.PK), sent the

dead body for post-mortem through Head Constable Devinder Singh

and Constable Satwant Singh, and later took into possession the cloths

of the deceased (shirt Ex.P2, trousers, Ex.P3 and underwear Ex.P4)

vide memo Ex.PQ, sealing them with seal “YR”.

9. The third accused Mahavir Singh (who expired subsequent

to the passing of the impugned order and qua whom appeal-CRA-D-

318-DB-2004 has abated), surrendered before the Court on 11.05.2002

and   was   arrested   by   PW-10,   ASI   Lakhbir   Singh.   Pursuant   to   a

disclosure  statement  made by accused  Mahavir  Singh,  a  sua  was

recovered vide Ex.PH/2. The bed head ticket of the deceased (Ex.PG)

was got from Ajit Hospital. It also transpired during investigation that

accused Mahavir Singh received injuries allegedly caused by the public

while intervening during the occurrence.

10. Upon   completion   of   investigation,   the   challan   was

presented   before   the   Illaqa   Magistrate.   Thereafter,  the   case   was

committed to the Court of Sessions and the learned Sessions Court

framed charges as follows: 

●Accused Mahavir Singh and accused Jagjiwan Joshi @

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -5-

Sonu @ Rocky were charged under Section 302 of the IPC;

and

●Accused Rajbir Singh @ Dhola under Section 302 read

with 34 of the IPC. 

11. The charges were read over and explained to the accused to

which they pleaded not guilty and claimed trial. 

12. In   order   to   substantiate   the   charges,   the   prosecution

examined as many as 14 witnesses, namely Dr. Sawinder Singh PW-1

who attended upon the deceased on 27.04.2002 at Ajit Hospital; he

declared   the   deceased   unfit   for   statement   vide   Ex.PA   on   Police

Application   (PA/1),   Dr.   Vaneet   Kumar   PW-2,   who   attended   the

deceased on 26.04.2002 upon his admission with multiple injuries and

opined vide Ex.PB that the patient was unfit for statement due to a

grave   and   life-threatening   condition.   HC   Devinder   Singh   PW-3,

Constable Mukhtiar Singh PW-4, Constable Rana Partap Singh PW-13

were formal witnesses who tendered affidavits Ex.PC, Ex.PD and

Ex.PS respectively. PW-5, Rishi Ram, Draftsman prepared the scaled

site plan (Ex.PE) of the place of occurrence at the instance of the

police. 

13. PW-6 Jaspal Singh, complainant and injured eyewitness,

reiterated his statement as recorded in the FIR, giving an ocular account

of the assault on the deceased and himself. 

14. Dr. Ajit Singh Randhawa PW-7, proved that deceased was

admitted on 26.04.2002 at 12.50 P.M. in a deeply unconscious state,

with two penetrating wounds on the left side of the head, fracture of the

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -6-

left temporal bone  subarachnoid, haemorrhage,  and multiple brain

injuries. He declared brain injuries dangerous to life vide Ex.PA/2. This

witness further stated that the patient succumbed on 01.05.2002 at

05.17 P.M. and produced the bed head ticket Ex.PG. 

15. PW-8   Saudagar   Singh,   eyewitness,   corroborated   the

version given by PW-6 Jaspal Singh.

16. PW-9 Ashwani Singh @ Pappu deposed that about a year

prior,   there   had   been   a   dispute   between   the   accused  and   the

complainant party over purchase of bananas, which was compromised

without the police being intimated. 

17. PW-10   ASI   Lakhbir   Singh   and   PW-12   SI   Yogi   Raj,

Investigating   Officers,   deposed   regarding   the   steps  taken   during

investigation, arrests, recoveries, and proved memos prepared by them.

18. Dr. Gurmanjit Rai PW-11 conducted the post-mortem on

the dead body of the deceased and proved the report Ex.PN. As per the

post-mortem report, the injuries, included two penetrative wounds near

the left ear and forehead, along with multiple bruises. Cause of death

was compression of the brain due to injuries No.1 and 2, which were

sufficient in the ordinary course of nature to cause death. 

19. PW-14 Dr. Bikramjit Singh proved the medico legal report

(Ex.PT), recording two incised wounds on the left side of the head.

20. After   examination   of  PW-14  Dr.   Bikramjit  Singh,  the

prosecution closed the evidence.

21. The accused were examined under Section 313 of the

Cr.P.C. on the incriminating circumstances appearing against them.

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -7-

They denied the allegations, pleaded false implication, and opted to

lead defence evidence. 

22. In defence, the accused examined six witnesses i.e. DW-1

Dr. Sukhwinder Singh, who proved MLR (Ex.DD), regarding injuries

on accused Jagjiwan Joshi on 28.04.2002, which included a stitched

wound on the skull, abrasions and infected wounds. Some injuries were

kept under observation; the rest were opined simple, with blunt and

sharp weapons involved.

23. DW-2 Darshan Singh produced the bed head ticket of

Rajbir Singh from Guru Nanak Dev Hospital.

24. DW-3   Dr.   Mohinder   Singh,   who   conducted   X-ray

examination of accused Rajbir Singh, detecting a fracture of the shaft of

the left tibia and other injuries without fracture.

25. DW-4 Dr. Amarjit Singh proved MLR (Ex.DW4/A) of

accused Rajbir Singh dated 26.04.2002, recording multiple incised

wounds, bruises, abrasions, and one grievous injury No.19, caused by a

sharp edged weapon, alongside other simple injuries caused by blunt

and pointed weapons.

26. Dr. Deepak Gupta appeared as DW-5 and deposed that

accused   Rajbir   Singh   was   admitted   to   the   emergency  was   on

26.04.2002 and discharged on 30.04.2002 after treatment. He produced

bed head ticket (Ex.DW-5/A). 

27. Lastly, DW-6 Jaswant Singh was examined, who deposed

that accused Jagjiwan Joshi was not known by the nick names “Sonu”

or “Rocky”.

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -8-

28. During   trial,   all   the   accused   submitted   their   written

statements. In his written statement, accused Rajbir Singh @ Dhola

alleged false implication, claimed that the injuries on the deceased were

caused in exercise of the right of private defence, and that police failed

to act on their statements. Accused Mahavir Singh claimed that he

surrendered   voluntarily  after   learning   of   the   FIR   and   denied   his

involvement in the occurrence. Accused Jagjiwan Joshi @ Sonu @

Rocky denied that he was nick named “Sonu” or “Rocky”, he denied

any   dispute   with   the   deceased,   and   alleged   false   implication   in

connivance with the complainant party. 

29. The learned Trial Court, on the basis of the evidence led,

including the testimonies of the eyewitnesses PW-6 Jaspal Singh and

PW-8 Saudagar Singh as well as the medical evidence on record, found

that the case of the prosecution stood proved beyond reasonable doubt.

The defence's plea of right of private defence was rejected. The learned

Trial Court convicted the accused and sentenced them as follows:-

Name of the

accused

Offence(s)

under

Section

Period of

sentence

Fine

imposed

Period of sentence

in default of

payment of fine

Rajbir   Singh

@ Dhola

302   of   the

IPC

Imprisonment

for life 

Rs.1,000/- RI for 06 months

Jagjiwan   Joshi

@   Sonu   @

Rocky

302   of   the

IPC

Imprisonment

for life 

Rs.1,000/- RI for 06 months

Mahavir Singh 302   read

with   Section

34 of the IPC

Imprisonment

for life 

Rs.1,000/- RI for 06 months

Submissions on Behalf of Appellant Rajbir Singh @ Dhola

30. Learned   counsel   for   the   appellant   has   challenged  the

impugned judgement on facts as well as on law, urging that the

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -9-

conviction   and   sentence   imposed   are   wholly   unsustainable.   The

submissions made by the learned counsel were as follows. 

31. It was contended that as per the prosecution, complainant

Jaspal Singh alleged that on 26.04.2002 at about 11.00 A.M., he was

accompanied by his maternal uncle's son, Narinder Singh @ Goldy

(deceased), in connection with some business work when the present

appellant and the co-accused armed with  sua  arrived at the spot.

Appellant Rajbir Singh allegedly raised a lalkara to catch the deceased

and teach him a lesson for fighting with them. Subsequently, co-

convict/appellant Jagjiwan Joshi @ Sonu @ Rocky gave a sua blow to

the deceased on the left side of his head followed by appellant Rajbir

giving another blow with an intent to kill. Learned counsel argued that

it is highly improbable that in a busy market, the appellants would have

mustered the courage to inflict the injuries as have been projected by

the prosecution and would have thereafter fled from the spot with their

weapons. 

32. It was argued that as per the case of the prosecution, there

had been some quarrel between the parties on 25.04.2002 and the

matter had been compromised. Once the matter had been compromised

a day prior to the occurrence, there was no question of the accused

party attacking the complainant party and inflicting injuries on the

deceased as well as injured PW-6 Jaspal Singh. It was further argued

that as per the case of the prosecution, the occurrence took place on

26.04.2002, however, the FIR was registered only at 01.00 P.M. under

Section 307 and 34 of the IPC; deceased died on 01.05.2002 and

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -10-

thereafter the offence was enhanced to Section 302 of the IPC. Learned

counsel emphasised that in fact, it was the complainant party which had

initiated the occurrence and it was in their right of self-defence that the

complainant party received injuries; as per the medical evidence on

record, as many as 24 injuries were sustained by appellant Rajbir Singh

which were caused by blunt weapons and these injuries were consistent

with their plea that it was the complainant party who in fact were the

aggressors. It was argued that all these injuries on the appellant needed

to be appreciated in the light of only two injuries being caused to the

deceased and that too in exercise of the right of private defence. 

33. Learned   counsel   submitted   that   the   prosecution   had

miserably failed to explain the injuries on the accused. The prosecution

witnesses, during their testimony fails to give any explanation with

respect to the injuries sustained by the accused party. This omission

cast serious doubt on their presence at the scene and on the truthfulness

of   their   testimony.   It   was   further   argued   that   in   the   FIR,   the

complainant claimed that during the occurrence brick bats were hurled

at   the   accused.   However,   when   cross-examined,   the   complainant

admitted that he had not seen any brick bats lying on the ground. This

contradiction, as per the learned counsel clearly pointed to the falsity of

the prosecution version. It was also argued that a fabricated version

having been brought forth while registering the FIR was evident from

the fact that there was a delay of two hours in recording the FIR and

this delay naturally afforded ample opportunity for the complainant

party to concoct a false narrative. 

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -11-

Submissions on Behalf of Appellant Jagjiwan Joshi @ Sonu @

Rocky

34. Learned counsel for the appellant has assailed the findings

recorded by the learned Trial Court, contending that the impugned

judgement   suffers   from   serious   infirmities   and   ignores   material

evidence on record. The submissions made by the learned counsel are

summarised as follows:

35. It is submitted that the appellant was never known by the

nicknames “Sonu” or “Rocky”, contrary to the case set up by the

prosecution. In support, learned counsel has drawn the attention of this

Court to Ex.DH—a copy of the chargesheet in FIR No.127 dated

30.08.2000, Police Station A Division, Amritsar, under Sections 323,

324, 325/34 IPC—and Ex.DH/1—a photocopy of the FIR therein—

which clearly show that “Sonu” was in fact the nickname of Jagjit

Singh, brother of the deceased Goldy, who was an accused in that

earlier case. It has been, therefore, asserted that the appellant had been

falsely implicated in the present case on the basis of some misguided

suspicion. 

36. Learned counsel further argued that DW-6 Jaswant Singh

corroborated the factum of the appellant not being known by either of

the nicknames “Sonu”  or “Rocky”, which in turn corroborates the fact

that the appellant was not even remotely connected with the occurrence

in question. It has been argued that this crucial piece of evidence was

erroneously ignored by the learned Trial Court while passing the

impugned judgement. 

37. The next argument by the learned counsel was with respect

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -12-

to PW-6 Jaspal Singh, complainant. It was argued that PW-6 Jaspal

Singh was a related and interested witness, having close association

with the deceased. His testimony, was not free from bias and ought to

have been approached with caution the Court. The learned Trial Court,

however, relied upon it uncritically. 

38. Learned counsel also drew the attention of the Court to

certain improvements, which as per him were material and demolished

the core of the prosecution case. He argued that these contradictions

and embellishments were sufficient to discredit the version of the

prosecution, yet were ignored by the learned Trial Court (??) While

further drawing the attention of the Court to the medical evidence, it

was argued that it was at variance with the ocular testimony; the post-

mortem revealed incised wounds on the deceased, whereas the alleged

weapon used was a “sua”, from which such incised wounds could not

ordinarily result. This incongruity, as per the learned counsel shook the

very foundation of the case of the prosecution. 

39. It was also argued that the occurrence allegedly took place

on   26..04.2002,   while   the   deceased   succumbed   to   injuries   on

01.05.2002—i.e. after a lapse of five days. This time gap, as per the

learned counsel, clearly indicated the absence of intention to cause

death. At best, the offence made out against the appellant would be

under Section 325 of the IPC or Section 304/304A of the IPC, not

under Section 302 of the IPC. 

40. It was lastly argued that the prosecution had miserably

failed to explain the injuries sustained by the accused party, which is a

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -13-

serious   lacuna.   The   appellant   himself   suffered   as   many  as   seven

injuries, proved through DW-1 Dr. Sukhwinder Singh. Additionally,

DW-4 Dr. Amarjit Singh deposed that even co-appellant, Rajbir Singh

sustained 24 injuries and on account of the injuries sustained, Rajbir

Singh was hospitalised on the very same day. As per the learned

counsel,   this   collective   evidence   clearly   pointed   that   the   defence

version of the complainant party being the aggressors could not be

ruled out and that the prosecution had tried to suppress the genesis of

the incident. 

Submissions on Behalf of the State

41. Learned counsel for the respondent-State, on the other

hand, submitted that conviction of the appellants has been supported by

sufficient incriminating evidence led by the prosecution and the learned

Trial Court has, therefore, rightly convicted the appellants. The ocular

evidence in the form of testimony of eyewitnesses PW-6 Jaspal Singh

and PW-8 Saudagar Singh gave positive inference and corroborated

with the medical evidence on record of Dr. Gurmanjit Rai (PW-11).

42. Learned State counsel submitted that the entire case of the

prosecution rests on the eyewitness account of PW-6 Jaspal Singh and

PW-8 Saudagar Singh, who had entirely supported the case of the

prosecution. While stepping into the witness box, the eyewitnesses had

categorically deposed that the crime in question was committed near

grain market—a public place, the attack by the appellants invited the

attention of general public present at that time; the public gathered at

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -14-

the time of commission of crime, in order to save the deceased, threw

brick   bats   upon   the   appellants.   The   appellants   have  made   an

unsubstantiated   suggestion   that   the   appellants   were  also   inflicted

injuries, however, no evidence much less, suggestion had been adduced

by them that the injuries suffered on their person were at the hands of

the complainant party.

Findings of the Court

43. Having heard the learned counsel for the parties at length,

examined the impugned judgement, and scrutinised the evidence and

other   material   on   record,   including   the   depositions  of   material

witnesses,   we   now   proceed   to   evaluate   whether   any   infirmity,

perversity, or misapplication of law warrants interference with the

conclusions drawn by the learned Trial Court. 

44. The first limb of argument by appellant Rajbir Singh @

Dhola is, that the injuries inflicted upon the deceased were in exercise

of the right of private defence. This plea, in our considered view, is

wholly unsubstantiated. A mere assertion, unsupported by consistent

cross-examination of prosecution witnesses or cogent defence evidence,

is insufficient to establish such a plea. 

45. It is trite that the right of private defence must be pleaded

and proved with specificity, including the circumstances giving rise to

such apprehension, the imminence of the threat, and the proportionality

of the response. The appellants have neither demonstrated when the

alleged right arose nor how it was exercised within lawful bounds. The

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -15-

cross-examination of prosecution witnesses, particularly upon both the

eyewitnesses,   PW-6   Jaspal   Singh   and   PW-8   Saudagar   Singh,   is

conspicuously silent on any suggestion that the accused were attacked

first.   It   needs   to   be   reiterated   that   the   burden   to  establish   the

circumstances justifying the right lies on the accused, failing which the

plea must be rejected. 

46. Further, the learned counsel for the appellants strenuously

argue that non-explanation of injuries on the accused persons is fatal to

the case of the prosecution. The record indeed discloses that certain

injuries were present on accused Rajbir Singh and Jagjiwan Joshi, as

proved through their defence witnesses, DW-1 Dr. Sukhwinder Singh

and DW-4 Dr. Amarjit Singh. However, the law is well settled that the

failure of the prosecution to explain injuries on the accused is not

invariably fatal, particularly where the evidence of the prosecution

comes   across   as   cogent,   credible,   and   proves   the   guilt   beyond

reasonable doubt. 

47. It may be emphasised that the obligation to explain such

injuries arises only when the injuries are serious, unexplained, and cast

doubt on the version of the prosecution. Here, the evidence of PW-6

Jaspal   Singh   and   PW-8   Saudagar   Singh   provides   a   plausible

explanation—that brick bats were hurled at the accused by onlookers

during the occurrence—while the defence  has not  impeached this

version in any meaningful way, much less by putting any suggestion to

both these prosecution witnesses during their cross-examination to

create any kind of a dent in the plausible explanation so given by both

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -16-

these witnesses. 

48. Moreover, minor injuries (like the ones sustained by the

accused appellants which also includes one grievous injury on appellant

Rajbir Singh) or those explained by credible circumstances, do not

undermine an otherwise reliable case of the prosecution. The reliance

placed by the learned Trial Court on these credible circumstances

including   minor   injuries   was   correct   and,   therefore,   requires   no

interference. 

49. The case of the prosecution hinges substantially on the

direct testimony of PW-6 Jaspal Singh and PW-8 Saudagar Singh.

Learned counsel for the appellants vehemently argued that since PW-6

Jaspal Singh was related to the deceased, he was an interested witness.

However,  mere   relationship   does  not  ipso  facto  render   a   witness

unreliable. A relative is often the most natural witness to an occurrence

involving a family member. The key test is whether the evidence is

consistent, credible and withstands cross-examination—which in the

present case, it does. 

50. The   so-called   improvements   and   omissions   in   their

statements of both these eyewitnesses are peripheral and do not strike at

the root of the version of the prosecution. The medical evidence is

broadly consistent with the ocular testimony, and the minor semantic

discrepancy regarding the classification of the weapon (sua  being

described as causing incised wounds) is neither implausible nor fatal. 

51. The prosecution has successfully established that all three

appellants acted in concert. The prior dispute, the armed presence of all

CRA-D-286-DB-2004 & CRA-D-317-DB-2004 -17-

accused, the lalkara by appellant Rajbir Singh, the coordinated attack,

and the infliction of injuries on vital parts of the body, cumulatively

point to a pre-concert and shared intention to cause death. The learned

Trial Court has rightly convicted all the accused including appellants

Rajbir Singh and Jagjiwan Joshi under Sections 302 of the IPC and

sentenced accordingly.

52. In view of the foregoing discussions, both the appeals are

hereby dismissed.

(MANJARI NEHRU KAUL )

JUDGE

(H.S. GREWAL)

JUDGE

11.08.2025

Vinay 

Whether speaking/reasoned  :  Yes/No

Whether reportable  :  Yes/No