CHANAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this judgment I shall be disposing of Criminal Appeal No. 227-SB of 1988 Chanan Singh and others v. State of Punjab and Criminal Revision No. 829 of 1988, Pritam Kaur v. Chanan Singh and others, as both are arising out of one and same judgment. At the very outset I may state here that for the last many dates, no body is putting up appearance on behalf of petitioner in Criminal Revision No. 829 of 1988. Order dated 3.12.2003 reflects that notice was issued to one Mr. R.S. Ahluwalia, Advocate for 17.12.2003. As per the office report, notice was duly served upon him. Thereafter also no one appeared on behalf of the petitioner on five consecutive dates to assist this Court. Today also no one has come present. These are old appeals and cannot be kept hanging on account of absence of learned counsel. I am, therefore, disposing of both the cases on merits. Chanan Singh son of Udham Singh, Kashmir Singh son of Inder Singh and Gian Singh son of Jit Singh stand convicted under Sections 304 Part-II, 324, 34 IPC. They have been sentenced to undergo the following sentence :- Chanan Singh U/s 304 Part II read with Section 34 IPC RI for four years and to pay a fine of Rs. 1,000/-, in default of payment of fine to further undergo RI for one year U/s 324 IPC RI for one year Kashmir Singh U/s 304 Part II read with Section 34 IPC RI for four years and to pay a fine of Rs. 1,000/-, in default of payment of fine to further undergo RI for one year U/s 324 IPC RI for one year Gian Singh U/s 304 Part II read with Section 34 IPC RI for four years and to pay a fine of Rs. 1,000/-, in default of payment of fine to further undergo RI for one year U/s 324 IPC RI for one year

(2.) AGGRIEVED by the impugned judgment of conviction and sentence, they have preferred the present appeal.

(3.) ALONG with aforesaid three appellants, another four accused namely Nirmal Singh, Skattar Singh alias Amarjit Singh, Bali Singh alias Balbir Singh and Dalbir Singh also were booked in this case. They, however, have been acquitted by the trial Court. State of Punjab has not preferred any appeal against their acquittal.