SARDARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed against Judgment and order dated 1.6.1991, vide which appellants were convicted for commission of offences under Sections 304 Part-II, 324 and 325 IPC. Following order was passed regarding sentence :-

(2.) SHRI Ghai, appearing for the appellants has stated that during pendency of this appeal, appellant Mohinder Singh son of Narain Singh has died. None of his near relatives has moved any application to continue with this appeal. Accordingly, qua him appeal abates.

(3.) IT was case of the prosecution that on 11.3.1986 at about 9.00 P.M. the appellants and all the persons named above, fully armed, assembled with common intention to commit murder of Amar Singh and to cause injuries to Pritam Singh and Teja Singh. They also committed offence of rioting. It was further allegation that with common intention to cause death, they caused injuries to Amar Singh, Pritam Singh and Teja Singh and also tress-passed the house of Teja Singh. It had come on record that during occurrence, as alleged, injuries were also caused to the appellants in this appeal, regarding which cross- version was also recorded in FIR in question. For injuries caused to appellants, vide judgment and order of the even date, i.e. dated 1.6.1991, Teja Singh and Pritam Singh, injured in this appeal were convicted for commission of offences under Sections 326 and 324 IPC. Their appeal bearing Criminal Appeal No. 242-SB of 1991 is also pending admitted in this Court and is fixed for hearing today.