MOTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANTS Mota Singh, Beant Singh and Tara Singh were found guilty of the charge under Sections 307/34 IPC by the learned Additional Sections Judge, Ferozepur and each one of them was sentenced to undergo rigours imprisonment for four years and to pay fine of Rs. 1,000/- each. In default of payment of fine, the appellants, were further sentenced to undergo rigorous imprisonment for six month each.

(2.) FEELING aggrieved against their above conviction and sentence, the appellants have preferred Criminal Appeal No. 251/SB of 1986.

(3.) AGAINST the conviction and sentence on the charge under Section 25 of Indian Arms Act, appellant Mota Singh has preferred Criminal Appeal No. 252/SB of 1986 while against his conviction and sentence on the charge under Section 25 of Indian Arms Act, appellant Beant Singh has preferred Criminal Appeal No. 253/SB of 1986. All these appeals are being disposed of by common judgment as they rest upon almost the same evidence.