KHUSHAL SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal has been filed by the appellants, six in number, namely, Khushal Singh, Balwant Singh, Santa Singh, Mahanta Singh, Kashmir Singh and Kala Singh @ Kulwant Singh, challenging their conviction and sentences recorded by the learned Additional Sessions Judge, Ferozepur, vide his judgment dated 24.4.2000, details of which are as under:- <FRM>JUDGEMENT_1055_LAWS(P&H)8_2013_1.html</FRM>

(2.) All the substantive sentences were ordered to run concurrently. After realization of the fine from the convicts, Rs. 5,000/- and Rs. 2,000/-, respectively were payable to the injured persons, namely, Harbhajan Singh and Kulwant Singh.

(3.) During pendency of the present appeal, appellant No. 1, Khushal Singh, had died, therefore, vide order dated 8.8.2013, the appeal qua him was abated.