GURDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURDIP Singh, Wadawa Singh sons of Puran Singh and Jagga Singh son of Wadawa Singh stand convicted and sentenced by the judgment dated 13.12.1990 passed by the learned Additional Sessions Judge, Faridkot as under :

(2.) GURDIP Singh under Section 307 IPC, Wadawa Singh and Jagga Singh under Section 307/34 IPC to undergo RI for four years and to pay a fine of Rs. 1,000/- each or in default of payment of fine to further undergo RI for one year each. Wadawa Singh under Section 326 IPC, Gurdip Singh and Jagga Singh under Section 326/34 IPC to undergo RI for three years each. Wadawa Singh U/S 323 IPC, Gurdip Singh and Jagga Singh under Section 323/34 IPC to undergo RI for one year each. Jagga Singh under Section 323 IPC, Gurdip Singh and Wadawa Singh under Section 323/34 IPC to undergo RI for one year each.

(3.) BACHITTAR Singh son of Kapur Singh, their co-accused, however, stands acquitted. No appeal has been filed against his acquittal by the State.