MOHINDER SINGH Vs. STATE

JUDGEMENT

(1.) This judgment will also disposeof Criminal Appeal No. 122 of 1969 which has beenpreferred by Kartar Singh, who was convicted undersection 364 read with section 34 of the Indian PenalCode and sentenced to rigorous imprisonment for fiveyears but was acquitted of the other charges framedagainst him under section 302 read with section 34section 201 read with section 34 and under section 325read with section 34 of the Indian Penal Code by thelearned Additional sessions Judge Delhi

(2.) The appellants Mohinder Singh, Plara Singh andKundan Singh (in criminal appeal No. 125 of 1969),who will hereinafter be called the appellants unless otherwise indicated.. have all been convicted under section302 read with section 34, section 325 read with section34 and section 364 read with section 34 of the IndianPenal Code and sentenced to undergo rigorous imprisonment for life, five years and two years respectivelyon each of the above counts : the sentences againsteach of those accused have been directed to run concurrently. All the four of them were acquitted of thecharge under section 201/34 of the Indian Penal Code.

(3.) Joginder Singh and his wife Pritam Kaur, who werealso charged along with the appellants in both the appealswere acquitted. There has been no appeal by the Stateor of any of the accused either wholly or of any charge.