PURAN SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and order of sentence dated 16.07.2004 passed by Addl. Sessions Judge, (Fast Track Court) Ferozepur. The accused -appellants Puran Singh and Boota Singh were convicted in Sessions case No.30 dated 12.03.2004/27.03.2004 under Section 307 IPC and Section 27 of the Arms Act registered at Police Station Mamdot. They were sentenced to undergo rigorous imprisonment for a period of seven years each along with a fine of Rs.2,000/- each under Section 307 IPC.

(2.) In default of payment of fine, they were to further undergo rigorous imprisonment for a period of six months. They were also sentenced to undergo rigorous imprisonment for a period of three years each along with a fine of Rs.1,000/- each under Section 27 of the Arms Act. In default of payment of fine, they were to further undergo rigorous imprisonment for a period of three months. Both the sentences were to run concurrently.

(3.) The order of conviction and sentence was challenged by the appellants. During the pendency of appeal, a compromise (Annexure A-1) dated 03.11.2012 was placed on record. In order to determine the veracity of the compromise, the matter was sent to the Chief Judicial Magistrate, Ferozepur for recording the statements and to ascertain the genuineness of compromise and to ascertain whether the statements had been given free from pressure or coercion.