KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The 6 th Accused Gurjit Singh has filed Crl.A. No.492-DB of 2006 and Accused No.1 to 5 have filed Crl.A. No.517-DB of 2006. Both the appeals have arisen out of the same judgement. Therefore, common arguments were heard in order to dispose of both the appeals by a common judgement.

(2.) Appellant Gurjit Singh who filed Crl.A. No.492-DB of 2006 had jumped parole. Mr. Vinod Ghai, Sr.Advocate who originally entered appearance for him reported no instructions for him. But he was appointed by this Court as Amicus Curiae to argue the appeal on behalf of appellant Gurjit Singh and also assist this Court.

(3.) The appellants were convicted for the offence under Section 143 IPC and were sentenced to undergo rigorous imprisonment for a period of 3 months. They were also convicted under Section 364 IPC and were sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 1000/- each and in default to undergo rigorous imprisonment for a further period of 6 months each. They were convicted under Section 342 IPC and were sentenced to undergo rigorous imprisonment for a period of 6 months each. They were also convicted under Section 302 read with Section 149 IPC and were sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 1000/- each and in default to undergo rigorous imprisonment for a further period of 6 months each. Aggrieved by the above verdict passed by the trial Court, these two appeals have been preferred as stated supra.