PIARA SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellants (1) Piara Singh, (2) Mata Singh, (3) Pala Singh and (4) Gora Singh faced trial before the learned Additional Sessions Judge, Bhatinda, in Sessions Case No.63 of 30.11.1985 (arising from FIR No. 87 of 17.6.1985 of Police Station Boha).

(2.) Appellant-Piara Singh was charged under Sec. 307 I.P.C. for having caused an injury to Amrik Singh while the other accused were charged for the same offence under Sec. 307/34 I.P.C. and they were accordingly convicted and sentenced to under go rigorous imprisonment for seven years, to pay fine of Rs.1000.00 and in default to undergo (sic) rigorous imprisonment for two months. He was also charged under Sec. 324 I.P.C. for having cause another injury to Amrik Singh while the other accused were charged under Sections 324/34 I.P.C. for the same offences, and all of them were accordingly convicted and sentenced to under go rigorous imprisonment for two years, to pay a fine of Rs.500.00 and in default to further undergo rigorous imprisonment for one month.

(3.) Appellant-Mata Singh was charged under Sec. 325 I.P.C. for having caused a grievous hurt to Nek Singh while the other accused were charged to the same offence under Sections 325/34 I.P.C. and they were accordingly convicted and sentenced to undergo rigorous imprisonment for three years, to pay fine of Rs.500.00 and in default to further undergo rigorous imprisonment for one month.