SATGUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this judgment, I shall be disposing of Criminal Appeal No. 702-SB of 1995, Satgur Singh and others v. State of Punjab and Criminal Revision No. 493 of 1996 Sukhdev Singh v. State of Punjab and others, as both are arising out of one and the same judgment dated 18.10.1995 passed by learned Additional Sessions Judge, Sangrur vide which the appellants were convicted and sentenced as under :- Satgur Singh U/s 307/34 IPC RI for two years and to pay a fine of Rs. 2, 000/-, in default of payment of fine to further undergo RI for six months. Pargat Singh U/s 307/34 IPC RI for two years and to pay a fine of Rs. 2, 000/-, in default of payment of fine to further undergo RI for six months. Bahadur Singh U/s 307/34 IPC RI for two years and to pay a fine of Rs. 2, 000/-, in default of payment of fine to further undergo RI for six months.

(2.) AGGRIEVED by the impugned judgment of conviction and sentence, they have preferred the present appeal.

(3.) SUKHDEV Singh is the injured in this case who had allegedly received injuries at the hands of the aforesaid three appellants. Satgur Singh (since dead) was charged substantively under Section 307 IPC whereas Pargat Singh and Bahadur Singh were charged under Section 307/34 IPC.