STATE OF PUNJAB Vs. HARJIT SINGH

JUDGEMENT

(1.) None appears on behalf of the respondents-accused.

(2.) We have heard Mr. Jagjit Singh Chhabra, learned counsel appearing for the Appellant-State and perused the record.

(3.) The Session Judge, Gurdaspur, vide its judgment dated 09.09.1998 in S.C. No.138/1993, convicted respondent no.1 - Harjit Singh, under section 302 of the Indian Penal Code (for short, the 'IPC') and sentenced him to undergo imprisonment for life. Respondent no.1 was further convicted under Section 323 read with Section 34 of IPC and was sentenced to undergo rigorous imprisonment for four months, with fine and default clause. Respondent no.2 - Sukhwant Singh, was also convicted by the Session Judge, Gurdaspur, under Section 302 read with Section 34 of the Indian Penal Code (for short, the 'IPC') and was sentenced to undergo imprisonment for life. He was further convicted under Section 323 of IPC and sentenced to undergo rigorous imprisonment for six months, with fine and default clause.