PREM SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurpal Singh, Prem Singh, Dilbagh Singh, Balbir Singh, Tarsem Singh, Gurpreet Singh and Gurmail Singh, all residents of village Sarain, Police Station Hariana, District Hoshiarpur, were named as accused in case FIR No. 53 dated 9.5.1998, registered at Police Station Hariana, under Sections 308, 326, 325, 324, 323, 148 and 149 IPC.

(2.) The above said FIR was investigated and report under Section 173 Cr.P.C. was submitted. The case, after commitment, was entrusted for trial to the Court of Additional Sessions Judge, Hoshiarpur. Vide its impugned judgment dated 17.3.2001, the trial Court held all the appellants guilty of offence under Section 148 IPC. The trial Court held Dilbagh Singh guilty substantively of offence under Section 308 IPC, whereas others with the aid of Section 149 IPC. Balbir Singh and Gurmail Singh were held guilty substantively of offence under Section 326 IPC, whereas others with the aid of Section 149 IPC. Gurpreet Singh was held guilty substantively of offence under Section 325 IPC, whereas others with the aid of Section 149 IPC. Tarsem Singh was held guilty substantively of offence under Section 323 IPC, whereas others with the aid of Section 149 IPC. On the same day, when the sentence was to be awarded, appellant Gurpal Singh absented himself, therefore, vide a separate order of even date, the remaining accused were sentenced as under:- <FRM>JUDGEMENT_807_LAWS(P&H)1_2012(1).html</FRM>

(3.) All the substantive sentences were ordered to run concurrently.