HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision was admitted on the limited question of quantum of sentence. The petitioners were convicted in FIR no. 43 dated 26.05.2006 registered under Sections 148, 452, 324, 323, 427, 149 IPC, P.S. Sherpur, District Sangrur and were sentenced and awarded the following punishment:

(2.) AGGRIEVED by the conviction and sentence an appeal was preferred which came to be dismissed on 18.04.2014 by the Learned Sessions Judge, Sangrur. The order of sentence was also maintained.

(3.) A brief reference to the factual aspects is necessary. The complainant Rajan Singh is a Property Dealer who runs his business alongwith his younger brother Hardeep Singh. The allegations were that on 24.05.2006, the accused armed with swords, iron chains, dangs and entered the complainant shop and asked for the cash of Rs. 10 lacs which had been kept in his shop and related to the sale deed of a land. The complainant side refused. The accused party asked for the keys of their vehicles, on refusal a scuffle took place. The accused party broke the window panes of the cabin and their car. They damaged the electricity meter and attacked the complainant party with swords and dangs which resulted in injuries to Rajan Singh and Hardeep Singh.