RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred by Ram Singh son of Wattan Chand, who was named as accused along with Wattan Chand, Ram Piari and Nirmala Devi, in case FIR No. 127 dated 27.10.1999, registered at Police Station Mukerian, District Hoshiarpur, under Sections 308, 323 read with Section 34 IPC.

(2.) The Court of Additional Sessions Judge, Hoshiarpur, vide its judgment dated 4.11.2009, acquitted the appellant for the offence under Section 308 IPC but held him guilty for the offence under Sections 323 and 325 read with Section 34 IPC. Vide a separate order of even date, the appellant was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 200/-, in default whereof, to further undergo rigorous imprisonment for a period of one month, for the offence under Section 325 read with Section 34 IPC. He was also sentenced to undergo rigorous imprisonment for a period of six months, for the offence under Section 323 IPC. Both the sentences were ordered to run concurrently.

(3.) The co-accused of the appellant were also convicted by the Court of Additional Sessions Judge, Hoshiarpur, vide its judgment dated 27.5.2002, for the offence under Sections 325 and 323 read with Section 34 IPC. Vide a separate order of even date, they were sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 200/- each, in default whereof, to further undergo rigorous imprisonment for a period of one month each, for the offence under Section 325 IPC. They were also sentenced to undergo rigorous imprisonment for a period of six months each, for the offence under Section 323 read with Section 34 IPC. Both the sentences were ordered to run concurrently.