JAGIR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal revision petition was initially filed by five petitioners, Jagir Singh, Gulzar Singh, Balbir Singh, Mela Singh and Ajit Singh after their appeal against the judgment dated October 19, 1987 of the trial court, conviting and sentencing them under Sections 148, 325, 324 and 323 read with Section 149 of the Indian Penal Code, was dismissed by the learned Sessions Judge on 24.5.19188. Out of them, Mela Singh petitioner has died, as stated by his counsel during the course of arguments and not controverted by Shri I.P.S. Sidhu, Deputy Advocate General, Punjab.

(2.) The petitioners (and Mela Singh deceased) were convicted under different offences and sentenced as under :

(3.) The trial court recorded the verdict of guilt against all the five petitioners and sentenced them as detailed above. The verdict of guilt, along with the sentence awarded, was up-held by the learned Sessions Judge, in appeal.