GURDEEP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) ACCUSED Appellants Gurdeep Singh and Harnam Singh stood trial along with Kuldip Singh, Peepal Singh and Maya Kaur under Section 147, 148, 302 read with Section 149, 307 read with Section 149, 201 IPC while accused Harnam Singh and Gurdeep Singh also faced trial under Section 25 of Arms Act.

(2.) LEARNED trial court after taking into consideration the evidence on record acquitted Kuldip Singh, Peepal Singh and Maya Kaur of the charges but convicted Harnam Singh and Gurdeep Singh under Section 302 read with 34, 307 read 34 IPC and further convicted accused Gurdeep Singh under Section 25 of Arms Act. Both of them have been sentenced to undergo life imprisonment under Section 302 read with 34 IPC and three years rigorous imprisonment under Section 307 read with 34 I.P.C. Gurdeep Singh is further sentenced to undergo six months imprisonment under Section 25 of the Arms Act. All the sentences have been ordered to run concurrently.

(3.) SURJEET Singh was medico legally examined by PW3 Dr. A.K. Singh on 08 -10 -1992 it self at 10.05 p.m. He prepared medical report (exhibit Ka 2) and found the following: