NACHHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid cases these are taken up together and disposed of by a common judgment.

(2.) Cra-S-59-Sb-2007 has been filed against the judgment and order dated 19.12.2006 passed by the Additional Sessions Judge, Moga in Sessions Case No.RT-37 of 2006, whereby appellant Nachhattar Singh, who was charged with and tried for offence punishable under Sections 307/324/323/34 of the Indian Penal Code (in short 'the IPC'), has been convicted under Section 324 IPC and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.500/- and in default to further undergo RI for a period of one month. Binder Singh @ Balwinder Singh, Dalip Singh and Gulwant Singh, who were also tried with Nachhattar Singh were acquitted.

(3.) Cra-D-621-Db-2007 by the State of Punjab and CRR-1457 of 2007 by the complainant have been filed to challenge the acquittal of Binder Singh @ Balwinder Singh, Dalip Singh and Gulwant Singh, as also the acquittal of Nachhattar Singh for the offence under Section 307 IPC.