HARBANS GIR ETC Vs. PUNJAB STATE

JUDGEMENT

(1.) HARBANS Gir and his brother Hans Gir sons of Lal Gir and Angrej Gir and his brother Darshan Gir sons of Hans Gir stand convicted and sentenced vide the impugned judgment dated 19.5.1994 passed by learned Addl. Sessions Judge, Barnala, as under :- Hans Gir U/s 325 IPC 3 years RI and to pay and fine of Rs. 500/- or in default thereof to further undergo RI for six months. Harbans Gir, Angrej Gir and Darshan Gir U/s 325/34 IPC J3 years RI and to pay and fine of Rs. 500/- and in default thereof to further undergo RI for six months. Darshan Gir U/s 325 IPC 3 years RI and to pay and fine of Rs. 500/- and in default thereof to further undergo RI for six months. Hans Gir, Angrej Gir and Harbans Gir U/s 325/34 IPC 3 years RI and to pay a fine of Rs. 500/- each and in default thereof to further undergo RI for six months. Angrej Gir U/s 324 IPC 1 year RI Harbans Gir, Darshan Gir and Hans Gir U/s 324 IPC 1 year RI each Harbans Gir U/s 324 IPC 1 year RI Hans Gir, Angrej Gir and Darshan Gir U/s 324/34 IPC 1 year RI each Harbans Gir, Hans Gir, Angrej Gir and Darshan Gir U/s 452 IPC 1 year each

(2.) ALL the substantive sentences were ordered to run concurrently.

(3.) NO appeal has, however, been filed by the State of Punjab against the acquittal of Makhan or acquittal of the present appellants under Section 307 IPC.