BHAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Five (05) accused, namely, Jaswinder Singh, Karnail Singh, Bhag Singh, Baj Singh and Bagicha Singh were convicted by the learned trial Court for the offences under Sections 302, 364, 201, 148 read with Section 149 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and sentenced to undergo imprisonment for life under Section 302/149 IPC; rigorous imprisonment for ten (10) years under Section 364/149 IPC; rigorous imprisonment for three (03) years under Section 201 IPC; rigorous imprisonment for six months under Section 148/149 IPC. The convictions and sentences have been upheld by the High Court in appeal. Aggrieved this appeal has been lodged by the accused appellants from jail.

(2.) Two of the accused appellants, namely, Jaswinder Singh and Karnail Singh have withdrawn their appeals leaving the matter to be agitated by the remaining three accused appellants i.e. Bhag Singh, Baj Singh and Bagicha Singh.

(3.) The accused appellants are unrepresented before this Court. We have heard the learned counsel for the State of Punjab and perused the judgment under challenge and the evidence and materials on record.