GURMUKH SINGH & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Convicts Gurmukh Singh, Darshan Singh and Balkar Singh have filed this appeal, assailing their conviction and sentence ordered by learned Additional Sessions Judge (Adhoc), Patiala vide judgment dated 06.08.2002 and order dated 07.08.2002.

(2.) Appellants along with seven other accused were sent for trial in FIR No.13 dated 23.02.1999 registered under Sections 307, 325, 324, 323, 148 and 149 IPC at Police Station Lalru, District Patiala. One of the accused was declared as proclaimed offender.

(3.) According to prosecution version, all the ten accused armed with sticks and knives, attacked the complainant party and caused injuries to Bhupinder Singh, Chuhar Singh, Harbhajan Singh and Hakam Singhcomplainant. Charge under Sections 148, 307, 325, 324 and 323 IPC read with Section 149 IPC was framed against the accused. They pleaded not guilty and claimed trial.