STATE OF PUNJAB Vs. MANJIT SINGH AND ORS

JUDGEMENT

(1.) Heard on the question of sentence. Mr. S.P.S. Sidhu, learned Counsel for Respondents-accused Atma Singh, Satnam Singh and Major Singh, argued that one of the convicts namely Manjit Singh had died on 28.10.2005 and produced death certificate. Same is ordered to be taken on record.

(2.) Argued that accused Atma Singh, Satnam Singh and Major Singh were on bail during trial. Occurrence is dated 4.8.1998. At that time, Atma Singh was 40 years' old, Satnam Singh was 27 years' old, whereas Major Singh was 35 years' old. They are the first offenders and after occurrence, they have not committed any such act. Major Singh has already undergone 3 years 8 months and 10 days, Atma Singh has already undergone 3 years 8 months and 16 days and Satnam Singh has already undergone about 8 months out of actual sentence. The learned Counsel requested to take lenient view.

(3.) Learned State counsel argued that Atma Singh was armed with gandasa, Satnam Singh was armed with kasouli, whereas Major Singh was armed with iron rod. 11 injuries were noticed on the person of deceased. Murder was as per planning.