MAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred by Makhan Singh son of Bhagat Singh, who along with his wife Jabir Kaur and son Sukhwinder Singh alias Soni, was named as accused in case FIR No. 206 dated 4.6.2002, registered at Police Station Sangrur, under Sections 341, 323, 324, 307, 34 IPC.

(2.) Vide its judgment dated 30.11.2002, the trial Court found that no offence under Section 307 IPC was made out, however, held the appellant guilty for the offence under Section 325 IPC, whereas his co- accused Jasbir Kaur and Sukhwinder Singh alias Soni with the aid of Section 34 IPC. His co-accused were also held guilty for the offence under Section 323 IPC, whereas the appellant with the aid of Section 34 IPC. Vide a separate order, passed by the trial Court on the same day, the appellant was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 500/-, in default whereof to further undergo rigorous imprisonment for a period of two months, for the offence under Section 325 IPC. He was also sentenced to undergo rigorous imprisonment for a period of nine months for the offence under Section 323 read with Section 34 IPC. All the sentences were ordered to run concurrently. However, his co-accused were released on probation for a period of one year.

(3.) Aggrieved against the judgment of conviction and order of sentence, the appellant has preferred the present appeal in this Court.