SUKHDEV SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellants Sukhdev Singh and Narinder Singh have filed the instant appeal against the judgment dated 22.03.2006 passed by the learned Sessions Judge, Gurdaspur, arising out of FIR No. 34 dated 22.06.2004, under Sections 302, 307/34 IPC and 25/54/59 of Arms Act, Police Station Fatehgarh Churian, whereby they have been convicted and sentenced as under:- <FRM>JUDGEMENT_531_LAWS(P&H)7_20121.html</FRM>

(2.) Prosecution version in brief is that FIR was registered at Police Station Fatehgarh Churian by SHO Sub Inspector Jarnail Singh on the statement of Sarabjit Singh recorded at 11:30 a.m. The special report was received by the Magistrate at 1:30 p.m.

(3.) The complainant Sarabjit Singh in his statement has stated that they are five brothers. The eldest one is Gurmej Singh, younger to him is Sukhdev Singh, younger to him is complainant, younger to complainant is Gurwinder Singh and youngest one is Narinder Singh. They have four sisters and all are married. They have constructed their house in the fields and are residing there. They have made family partition of their agricultural land and are cultivating the same separately. The 'khata' of their land is still joint and they irrigate their land with canal water. The complainant has further stated that he has given his share to his brother Gurwinder Singh on share.