GULAB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY filing this appeal, the appellants have made challenge to the judgment and order dated 16.5.1992, vide which they were convicted for commission of offence under Sections 307 read with Section 34 IPC and also for commission of offence under section 323 read with Section 34 IPC. They were ordered to undergo following sentence :-

(2.) HOWEVER , all the sentences were ordered to run concurrently. It was further directed that fine imposed, on realisation, be paid to injured Gobind Singh.

(3.) INJURY No. 3 was declared dangerous to life. FIR was recorded on the basis of statement made by Gobind Singh. On completion of evidence, final report was submitted before the trial Court. The appellants along with Phoola Singh were charge-sheeted to which they pleaded not guilty and claimed trial. The prosecution then led evidence to prove their guilt and on conclusion of prosecution evidence, statements of the appellants and Phoola Singh were recorded under Section 313 of Cr. P.C., wherein they denied all the accusations appearing against them in prosecution evidence and pleaded their false implication. They have also led evidence in defence.