SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed by the accused- appellants, namely, Sukhdev Singh and Kulwant Singh, against the judgment and order dated 28.1.2000 passed by the learned Additional Sessions Judge, Gurdaspur (hereinafter as 'trial Court'), convicting them for the offences punishable under Sections 307/324/34 IPC and sentencing them as under :-

(2.) The facts of the case, as set up by the prosecution are narrated in para 1 of the judgment of the learned trial Court which reads as under :-

(3.) Challan was presented before the trial Court whereupon the accused were charged under Sections 307, 324, 34 IPC. The accused pleaded not guilty and claimed trial.