TEJA SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition has been preferred by Teja Singh, Bhappa Singh and Chhinda Singh, sons of Pamma Singh and Ved Masih son of Mana Singh. They were tried by the Court of Judicial Magistrate (1st Class), Abohar in a case FIR No. 2 dated 02.01.1995 registered at Police Station Khuian Sarwar under Sections 326, 325, 324, 323, 148 and 149 IPC. The trial Judge vide his judgment and order dated 01.12.2000 convicted and sentenced the petitioners as under: <FRM>JUDGEMENT_229_LAWS(P&H)4_2010.htm</FRM>

(2.) All the substantive sentences were ordered to run concurrently.

(3.) Aggrieved against the same, petitioners had filed an appeal. The lower appellate Court upheld the conviction, however, reduced the sentence from three years to two years rigorous imprisonment for offences punishable under Section 326, 325 or 326/34 or 325/34 IPC.