JASBIR SINGH Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved by their conviction and sentence awarded vide judgment dated 19th October, 2001 and order on sentence dated 23rd October, 2001 passed in Sessions Case No. 292/1996, the appellants Jasbir Singh, Jagjit Singh and Virender Singh have filed these three appeals, which are being disposed of by this common judgment.

(2.) Vide impugned judgment dated 19th October, 2011, the appellants have been held guilty under Section 307/34 IPC. Vide order on sentence dated 23rd October, 2001, they have been sentenced to undergo RI for three years and to pay a fine of Rs. 2,000/- each and in default of payment of fine, to undergo SI for one month.

(3.) In brief, the case of the prosecution is that on 24th January, 1990 PW-1 Sh. Pradeep Parwa, S/o Sh. Sudhir Ranjan Parwa, resident of E-II, 256 Madangir, New Delhi visited the police station and informed about the quarrel going on with his brother Akhtar Siddiqui near E-II, 288-89, Madangir, which was recorded vide DD No. 8 Ex. PW3/A.