SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing FIR No. 163 dated 16.6.1986 under Sections 326, 324, 34 IPC registered at police station Makhu registered on the statement of Sohan Singh-respondent No. 2.

(2.) AFTER trial Sukhwinder Singh, Bagicha Singh, Sadhu Singh and Ajmer Kaur were convicted and sentenced by Sub Divisional Judicial Magistrate, Zira vide order dated 19.5.1993. The appellants filed appeal before the Additional Sessions Judge, Ferozepur who set aside the conviction and remanded the case back to the lower Court to give fresh decision. After appreciating the evidence, the learned JMIC, Zira vide order dated 12.2.1998 sentenced the petitioner as under :- a) RI for one year and a fine of Rs. 1,000/- and in default of payment of fine to further undergo RI for three months under Sections 326/34 IPC. b) RI for six months under Section 324 IPC. c) RI for four months under Section 323 IPC.

(3.) SOHAN Singh complainant and Jagir Singh injured are present in the Court. They have been identified by Shri Naresh Manchanda, Advocate.