GAJJA NAND AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRA-S Nos. 382-SB (Gajja Nand and others versus State of Punjab) and 378-SB of 2003 (Vicky alias Bhopra versus State of Punjab).

(2.) Gajja Nand son of Dev Illa, Haran son of Hukam, John son of Onkar, Sita Ram son of Dev Lal, Vicky alias Bhopra and Sunil alias Shah Kal son of Mehar Singh are six persons, who were prosecuted for offences under Sections 395, 396, 307, 323 IPC on the basis of FIR No. 152 dated 23.08.1998 lodged against them.

(3.) Except for Gajja Nand, remaining accused have been convicted for offences under Section 392 IPC and under Section 411 IPC. Gajja Nand has been found guilty of offence under Section 412 IPC. They all have been sentenced to rigorous imprisonment for 10 years coupled with fine of Rs. 500/- each and in default of fine, they are to undergo rigorous imprisonment for six months. Except for John, remaining accused have preferred appeal to impugn the finding and the sentence imposed on them respectively. Criminal Appeal No. 378-SB of 2003 is filed by accused Vicky alias Bhopra whereas Criminal Appeal No. 382-SB of 2003 has been filed by the remaining four accused to impugn their convictions and sentence is imposed.