SUKHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SUKHA Singh, Karnail Singh sons of Sohan Singh, Malook Singh son of Karnail Singh, Milkha Singh and Charan Singh sons of Sukha Singh, all residents of village Gulhar were convicted by the learned Judicial Magistrate 1st Class, Samana vide judgment dated 16.11.1990. All the petitioners were sentenced to undergo RI for six months each under Section 148 IPC. Petitioners Milkha Singh and Sukha Singh were sentenced to undergo RI for two years each and to pay a fine of Rs. 100/- each, in default of payment of fine to further undergo RI for six months each under Section 326 IPC whereas petitioners Karnail Singh, Malook Singh and Charan Singh have also been sentenced to the same extent under Section 326 read with Section 149 IPC.

(2.) MILKHA Singh and Charan Singh were further sentenced to undergo RI for one year each and to pay a fine of Rs. 100/- each, in default of payment of fine to further undergo RI for six months each under Section 325 IPC whereas Sukha Singh, Karnail Singh and Malook Singh were sentenced to same extent under Section 325 IPC read with Section 149 IPC.

(3.) MALOOK Singh was also sentenced to undergo RI for three months under Section 323 IPC whereas other four petitioners were sentenced to the same extent under Section 323 IPC read with Section 149 IPC. However, all the sentences were ordered to run concurrently.