JAGDEVSINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this appeal, special leave was granted by this Court limited to the question whether the Probation of Offenders Act (No. XX of 1958), hereinafter called the Act, applies to this case. The appeal was directed on April 3, 1973 to be heard on special leave paper book with such additional document as the parties may wish to file from the record.

(2.) The two appellants, Jagdev Singh and Jagrup Singh, who are real brothers, along with Mohinder Singh and Karnail Singh were tried in the court of the Additional Sessions Judge, Sangrur for an offence under S. 307 read with S. 34, I. P. C., for a murderous assault on Nand Singh (P. W. 6), in furtherance of the common intention of all of them, in village Lehal Khurd. Jagdev Singh and Mohinder Singh accused were convicted under Section 307, I. P. C. and sentenced to rigorous imprisonment for 7 years each, whereas Jagdev and Karnail Singh were convicted under Section 307 read with Section 34, I. P. C. and sentenced to rigorous imprisonment for 4 years each.

(3.) The High Court of Punjab and Haryana on appeal converted Mohinder Singh's conviction into one under Section 326, I. P. C. and reduced his sentence of imprisonment to a period of two years rigorous imprisonment and also imposed a fine of Rs. 300/-. In default of payment of fine, he was directed to undergo further rigorous imprisonment for three months. Jagrup Singh's conviction was also converted into one under Sections 326/34, I. P. C. and his sentence of imprisonment was also reduced to rigorous imprisonment for one year along with a fine of Rs. 300/-. In default of payment of fine, he was also ordered to serve further rigorous imprisonment for three months. The sentence imposed on Karnail Singh was reduced to that already undergone. Jagdev Singh, who gave his age as 18 years, but whom the learned Additional Sessions Judge considered from appearance to be 21/22 years old, had, in the opinion of the High Court, been, perhaps, persuaded by his elder brother Jagrup Singh to participate in the crime. His conviction was also in the circumstances converted into one under Section 326, I. P. C. and the sentence reduced to rigorous imprisonment for six months.