SHINGARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, Criminal Appeal No. 831-B of 1997 titled as "Shingara Singh and Another v. State of Punjab" and Revision No. 280 of 1998 titled as "Jit Singh v. Shingara Singh and Others" shall be decided together.

(2.) Criminal Appeal No.831-SB of 1997 has been preferred by Shingara Singh son of Hukam Singh and Beeban Bai wife of Hukam Singh. They assail the judgment passed by the Sessions Judge, Ferozepur, who held them guilty for offence under Section 306 IPC and sentenced them to undergo rigorous imprison for four years each and to pay a fine of Rs.1,000/- each, in default of payment of fine to undergo further rigorous imprisonment for three months each. Shingara Singh appellant was married with Jeeto alias Guddo younger sister of Jit Singh complainant. Criminal Revision No.280 of 1998 has been preferred by Jit Singh brother of deceased Jeeto alias Guddo. In the revision, it has been prayed that the sentence awarded under Section 306 IPC be enhanced and further it has been prayed that respondent No.1 Shingara Singh and respondent No.3 Beeban Bai to the revision petition and appellants in be convicted under Section 304-B/498-A/34 IPC and sentenced in accordance with the provisions of the law.

(3.) Office has reported that State of Punjab had preferred Criminal Misc.No.3-MA of 1998 against acquittal of appellant Shingara Singh under Section 302/498-A IPC. That application was dismissed by a Division Bench of this Court on 19.2.1998. Criminal Misc.No.3-MA of 1998 was an application under Section 378(3) Cr.P.C.. Thus, acquittal of Shingara Singh and Beeban Bai under Sections 302/304-B/498-A IPC has been upheld by this Court. In is in this context that present appeal and revision petition shall be decided.