MASSA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal directed by Massa Singh and Karaj Singh against the judgment and order dated 13.6.2002 passed by Sh. Dhian Singh, Additional Sessions Judge (Adhoc), Amritsar, vide which they have been convicted under Sections 326, 324, 323/34 IPC and sentenced them to undergo imprisonment and fine as under:- <FRM>JUDGEMENT_1030_LAWS(P&H)8_2013_1.html</FRM>

(2.) All the sentences were ordered to run concurrently.

(3.) Briefly stated, Massa Singh and Karaj Singh appellants alongwith Biro and Kulwant Singh were sent to stand trial in FIR No. 30/98 under Sections 326, 324, 323/34 IPC registered at Police Station Raja Sansi.