GURMUKH SINGH, ETC. Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE following three cases are to be disposed of by this judgment: - -

(2.) CRIMINAL Appeal No. 424 of 1969 has been filed by Gurmukh Singh and his three brothers, Balbir Singh, Kaka Singh and Gurcharan Singh; Balbir Singh Appellant has been convicted under Section 324, Indian Penal Code. He has been sentenced to rigorous imprisonment for six months. All the four Appellants have been convicted under Section 324 read with Section 34, Indian Penal Code. They were tried for causing injuries to Jangir Singh, Harnek Singh and Gurdev Singh. Gurmukh Singh has been sentenced to rigorous imprisonment for one year and to pay fine of Rs. 500 or in default of payment of fine to further rigorous imprisonment for six months whereas the other three Appellants have been sentenced to rigorous imprisonment for one year. One moiety of the fine recovered from Gurmukh Singh was directed to be paid to Jangir Singh injured.

(3.) IN this appeal, there has been filed an application for grant of permission to compound the offences, for which the Appellants have been convicted.