VIKRAM Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This judgment will dispose of above mentioned two appeals i.e. Criminal Appeal No.D-776-DB of 2008 filed by Vikram and Criminal Appeal No.S-1971-SB of 2008 filed by Sohan Lal and Criminal Revision No.2733 of 2008 filed by Manmohan Lal, as these arise out of the same judgment of conviction and order of sentence dated 25.9.2008 passed by Additional Sessions Judge, Ferozepur.

(2.) These criminal appeals and criminal revision have been filed against the judgment of conviction and order of sentence dated 25.9.2008 passed by Additional Sessions Judge, Ferozepur, whereby both the accusedappellants, namely, Vikram and Sohan Lal have been held guilty and convicted for the offences punishable under Sections 450, 307, 325 read with Section 34 of the Indian Penal Code (hereinafter referred to as 'IPC') and accused-appellant Vikram has also been held guilty and convicted for the offence punishable under Section 27 of the Arms Act. They have been sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1,000/- each and in default of payment of fine to further undergo imprisonment for three months each for the offence under Section 450 IPC.

(3.) Appellant Vikram has also been sentenced to undergo life imprisonment and to pay a fine of Rs. 5,000/- and in default of payment of fine to further undergo imprisonment for one year for the offence under Section 307 IPC (pertaining to Sunita Devi injured). He has also been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 2,000/- and in default of payment of fine to further undergo imprisonment for one year for the offence under Section 307 IPC (pertaining to Neeraj Kumar injured).