SHER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of two Criminal Revisions No. 367 of 2006 titled "Sher Singh and others versus State of Punjab" and No. 310 of 2006 titled "Bahadur Singh and others versus State of Punjab" as these arise out of FIR No. 56 dated 04.06.1996, Police Station Boha and crossversion case therein. Criminal Revision No. 367 of 2006 has been preferred by the petitioners against judgment dated 01.02.2006 passed by learned Additional Sessions Judge, Mansa, thereby dismissing the appeal preferred by the petitioners against the judgment and order dated 20.01.2003 passed by the learned Judicial Magistrate Ist Class, Mansa, vide which the petitioners have been convicted for offences punishable under Sections 148, 326, 324, 323, 427/149 of the Indian Penal Code and sentenced as under: <FRM>JUDGEMENT_267_LAWS(P&H)10_2012_1.html</FRM>

(2.) Criminal Revision No. 310 of 2006 has been preferred by the petitioners against judgment dated 01.02.2006 passed by learned Additional Sessions Judge, Mansa, thereby dismissing the appeal preferred by the petitioners against the judgment and order dated 29.03.2001 passed by the learned Judicial Magistrate Ist Class, Mansa, vide which the petitioners have been convicted for offences punishable under Sections 323, 324, 148 read with Section 149 of the Indian Penal Code and sentenced as under: <FRM>JUDGEMENT_267_LAWS(P&H)10_2012_1.html</FRM>

(3.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgments of the learned Courts below and in view of the ultimate prayer of the petitioners seeking reduction in sentence.