SANGAT RAM AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners had faced trial qua commission of offence punishable under Sections 148,452,325,323,379 read with Section 149 of the Indian Penal Code (for short IPC'). The trial Court vide judgment/order dated 16.2.2010 convicted and sentenced the petitioners as under:- <FRM>JUDGEMENT_371_LAWS(P&H)8_20121.html</FRM>

(2.) After hearing the learned counsel for the petitioners, I am of the opinion that the instant petition deserves dismissal.

(3.) The prosecution case,in brief, was that on 04.11.2012 at about 11.00 p.m., the appellants armed with scissors, dangs and stones had committed the offence of rioting. The appellants had trespassed in the house of Mukesh Kumar and others and with their common object had inflicted injuries on the persons of Mukesh Kumar, Rani, Ram Chander and Krishna Devi. The appellants had also committed theft of ear rings of Krishna Devi.