GURNAM SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal directed by the accused-appellants (herein) against the judgment and conviction order dated 15.11.2002 passed by Addl. Sessions Judge, Faridkot vide which they have been convicted under Sections 148, 325, 324, 323, 326 and 149 IPC and sentenced to undergo as under:- <FRM>JUDGEMENT_622_LAWS(P&H)3_2013_1.html</FRM>

(2.) All the aforesaid sentences were ordered to run concurrently. During the pendency of the appeal, the parties have arrived at a compromise. Gurmail Singh, injured who is stated to have died and his death certificate has been placed on the file. One of the appellant namely Gurnam Singh is also stated to have been died. The death certificate is also placed on the file. Compromise has been placed on the file as Exhibit 'CX'. Smt.Harjit Kaur widow of Gurmail Singh ( who is the only legal heir of Gurmail Singh as no child was born out of the wedlock), and Malkiat Singh are present and they have been identified by their counsel, Mr.J.S.Mehndiratta, Advocate. They have stated at the bar that the matter has been compromised.

(3.) As per order dated 3.8.2004 passed by this Court, Rachhpal Singh has under gone incarceration for a period of 01 year and 09 months whereas other appellants have already undergone incarceration for a period of 02 months.