SHINDER KAUR & ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having been convicted for the murder of Balbir Singh (hereinafter referred to as 'deceased') and awarded life imprisonment for the said offence under Sec. 302 of the Indian Penal Code ('IPC' for short) by the learned Additional Sessions Judge, Barnala, vide his judgement dated 20.09.2005, the appellants have come up to this Court assailing the aforesaid judgement of conviction and order of sentence by means of the present appeal.

(2.) These are the four appeals. Criminal Appeal No.D-807-DB of 2005 has been filed by Chota Singh son of Karnail Singh resident of village Johlan, District Sangrur. Criminal Appeal No.D-818-DB of 2005 has been filed by Shinder Kaur widow of Amar Singh, Gurdeep Singh @ Gaggi son of Amar Singh and Paramjit Kaur wife of Baljit Singh, all residents of village Lohgarh, District Sangrur, Criminal Appeal No.D-820-DB of 2005 has been filed by Gurdev Singh son of Chand Singh resident of village Lohgarh, District Sangrur and Criminal Appeal No.D-910-DB of 2005 has been filed by Chhota Singh @ Karnail Singh son of Masania Singh @ Bachan Singh resident of village Johlan.

(3.) All these four appeals are directed against the same judgement of conviction dated 20.09.2005 and order of sentence dated 22.09.2005 rendered by the learned Additional Sessions Judge, Barnala. Since all the four appeals are arising out of the same incident, these are being decided vide this common judgement. However, the facts are being culled out from Criminal Appeal No.D-807-DB of 2005, for the facility of reference.