RANJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants have challenged the conviction and sentence passed by by the trial court as detailed below:- <FRM>JUDGEMENT_628_LAWS(P&H)9_2013_1.html</FRM>

(2.) All the substantive sentences of imprisonment of all the convicts were ordered to run concurrently.

(3.) The brief case of the prosecution is that on 18.7.2007 at about 7.30 P.M. PW-2 Mithu Singh was returning from his fields to the village along with his father Saun Singh (deceased), his uncle PW-4 Sardool Singh and his cousin PW-3 Vikram Singh after collecting fodder for their cattle from their fields. When they reached the drain bridge of the village they were stopped by the occupants of a white Maruti car and a motorcycle. All the occupants who are the accused herein alighted from their respective vehicles. Accused Ranjit Singh was armed with Kirpan, accused Ranjodh Singh was armed with Datar, accused Baljinder Singh was armed with Kirpan, accused Ajit Singh was found empty handed, accused Jaswant Singh was armed with Datar and accused Nirmal Singh was armed with Dang. All the accused encircled the complainant party. Accused Ranjit Singh declared that Gian Singh the father of Saun Singh (deceased) had not stopped the passage extended to Jagtar Singh. He had warned that if he did not stop extending such a facility to Jagtar Singh, he would face the consequences. He also disclosed that all of them had been searching for him. In case he was found, the accused would teach a fitting lesson to him. Saun Singh (deceased) encountered the accused party and reminded them that they could not force them to do what they wanted, as the land concerned was owned by his father Gian Singh. He was informed that the family had decided to give passage to Jagtar Singh with whom the family had good relationship.