SADHU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SADHU Singh, Gurdev Singh and Raghubir Singh, the petitioners-herein alongwith Joga Singh and Harjinder Singh alias Billa were booked in a case FIR No. 180 dated 9.9.1985, under Sections 326/324/323/34 IPC, registered at police station Mahilpur. Joga Singh and Harjinder Singh stood acquitted by the learned trial Court vide judgment dated November 24, 1988, whereas the present petitioners have been convicted and sentenced as under :

(2.) IT would be pertinent to mention here that a cross case was also registered against Avtar Singh, Harbans Singh, Gurbux Singh and Talwan Singh. However, they were acquitted by the trial Court by a separate judgment dated 24.11.1988.

(3.) ANOTHER Criminal Revision (No. 527 of 1989) has also been filed by Harbans Singh complainant against the present petitioners for enhancement of the sentence. However, I shall be dealing with the aforesaid two revision petitions separately. The prosecution story in brief runs thus :