KARAM DASS Vs. STATE

JUDGEMENT

(1.) THIS order disposes of Criminal Appeals Nos. 66, 70, 93 and 346 of 1950.

(2.) IN Criminal Case No. 193/2 of 1949 Shri I. E. N. Chauhan, Section 30 Magistrate, Jullundur district, has convicted 'mahant' Karam Das, Resham Singh, Khazan Singh, Piara Lal and Sohan singh sons of Harnam Singh under Section 148, Section 399 read with Section 149 and Section 307 read with Section 149 of the Indian Penal Code, hereinafter referred to as the Code. Each one of the convicts has been ordered to undergo three years' rigorous imprisonment under section 148 of the Code. Resham Singh aged 18 years, and Piara Lal aged 16 years, have then been sentenced to three years' rigorous imprisonment each under Section 399 read with Section 149 of the Code and to three years' rigorous imprisonment each under Section 307 read with section 149 of the Code. Karam Das, Khazan Singh and Sohan Singh son of Harnam Singh have been sentenced to seven years' rigorous imprisonment each under Section 399 read with Section 149 of the Code and to seven years' rigorous imprisonment each under Section 307 read with section 149 of the Code. In the case of all the convicts the trial Judge has ordered that the sentences imposed upon them will run concurrently.

(3.) MAHANT Karam Das, Resham Singh, Khazan Singh and Piara Lal have appealed from their convictions and sentences; while Sohan Singh son of Harnam Singh has not appealed from the judgment passed by the trial Court on the 31st December 1949, convicting and sentencing him as stated above.