KEWAL RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this judgment, I shall be disposing of Criminal Appeal No. 439-SB of 1993 (Kewal Ram v. State of Punjab), Criminal Appeal No. 483-SB of 1993 (Raj Kumar v. State of Punjab) and Criminal Appeal No. 491-SB of 1993 (Baldev Raj v. State of Punjab) as all the three appeals are arising out of one and the same impugned judgment of learned Additional Sessions Judge, Jalandhar dated 22.10.1993 convicting the present three appellants under Section 304 Part II of the Indian Penal Code and sentencing them to undergo RI for a period of ten years each and to pay a find of Rs. 5,000/- each, in default of payment of fine to further undergo RI for one year each. Fine if recovered was ordered to be paid to the father of the deceased.

(2.) ALTHOUGH the impugned judgment of conviction is not assailed by any of the appellants on merits and the learned counsel representing the appellants in these three separate appeals have confined their arguments with regard to the quantum of sentence only, yet I feel the necessity of touching the facts of the case briefly.

(3.) DURING post-mortem examination, many bruises and abrasions were found on the person of Paramjit Lal. After investigation, the present appellants were challaned. They were charged under Section 302 read with Section 34 IPC. After appreciating the entire evidence, they stand convicted under Section 304 Part-II IPC. Hence this appeal.