BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical questions of law and facts are involved in the indicated revision petitions, arising out of the same impugned judgments, therefore, I propose to decide the same, by means of this common judgment, in order to avoid the repetition.

(2.) Tersely, the facts & material, culminating in the commencement, relevant for disposal of the instant revision petitions and emanating from the record, are that in the wake of complaint of complainant Ashwani Kumar (PW1), the present case was registered against Baldev Singh son of Gurdial Singh, Baldev Singh son of Bhag Singh, Harnek Singh son of Nihal Singh and Diwan Singh son of Chand Singh, vide FIR No.88 dated 28.3.1998, on accusation of having committed the offences punishable u/ss 420 and 343 IPC by the police of Police Station Kotwali, Bathinda.

(3.) Taking into consideration the entire evidence on record, the trial Court acquitted Baldev Singh son of Bhag Singh. However, at the same time, it convicted & sentenced petitioner-convicts Baldev Singh son of Gurdial Singh, Harnek Singh son of Nihal Singh and Dewan Singh son of Chand Singh to undergo rigorous imprisonment for a period of two years each for the commission of an offence punishable u/s 420 IPC and to undergo RI for a period of six months u/s 343 IPC each. However, both the sentences were ordered to run concurrently by the trial Court, by virtue of impugned judgment of conviction and order of sentence dated 30.9.2008.