NIRMAL SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, Criminal Appeal No. 1732-SB of 2002 preferred by Nirmal Singh and others and Criminal Revision No. 225 of 2003 preferred by Satbir Singh shall be decided together.

(2.) All the four appellants assailed the judgment dated 23.10.2002 rendered by the Additional Sessions Judge (Ad hoc), Fast Track Court, Hoshiarpur whereby appellants Nirmal Singh and Surjit Singh were held guilty under Section 307 IPC and accused Balbir Singh and Mohinder Kaur were held guilty under Section 307/34 IPC. Accused Balbir Singh and Mohinder Kaur were further held guilty under Section 324 IPC and accused Nirmal Singh and Surjit Singh under Section 324 read with Section 34 IPC. They were sentenced as under: <FRM>JUDGEMENT_294_LAWS(P&H)4_2010.htm</FRM>

(3.) Both the sentences were ordered to run concurrently.