JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Respondents Nos. 3 to 5 in these appeals (hereinafter to be referred to as the said respondents) along with one Rachhpal Singh, their father, were convicted by the Chief Judicial Magistrate, 1st Class, Nabha on 13-8-1987 for offences punishable under Ss. 326, 325, 324 read with S. 34, IPC. On an appeal filed against the said judgment and conviction, the learned Session Judge, Patiala, confirmed the convictions as against respondents Nos. 3 to 5 and allowed the appeal of Rachhpal Singh and acquitted him of the charges alleged against him. Against the said judgment of the appellate Court, the said respondents filed a revision petition before the High Court of Punjab and Haryana at Chandigarh and the learned single Judge who heard the revision petition, dismissed the same on 17-7-1998 upholding the conviction and sentence awarded to the said respondents.

(3.) It is of importance to note that during the period of trial ending with confirmation of conviction in the revision petition by the High Court respondents 3 to 5 were almost all the time were on bail except for a period of about 2 months and 25 days when they were in jail, serving part of their sentence.