JASPAL SINGH @ PALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment, the above-mentioned three petitions would be disposed of as they have arisen out of same FIR. Petitioners and their co-accused had faced trial in FIR No. 23 dated 20.3.2007 for the offence punishable under Section 392 of the Indian Penal Code, 1860 ('IPC' for short). The trial Court vide judgment/order dated 18.3.2011 convicted and sentenced all the petitioners and their co-accused-Boota Singh and Raju qua commission of offence punishable under Section 392 IPC. So far as accused Dalbir Singh is concerned, he was acquitted of the charge framed against him. Petitioners as well as accused Raju and Boota Singh preferred an appeal against the judgment/order of their conviction and sentence as ordered by the trial Court. The appellate Court vide judgment dated 3.4.2014 allowed the appeal qua appellant-Raju. So far as appellant- Satnam Singh @ Shama is concerned, his conviction was altered from Section 392 IPC to Section 382 IPC and he was sentenced to undergo rigorous imprisonment for the period of two years and fine as imposed by the trial Court was maintained. So far as appellants- Boota Singh, Charanjit Kumar and Jaspal Singh @ Pali are concerned, their conviction was altered from Section 392 IPC to Section 414 IPC.

(2.) They were sentenced to undergo rigorous imprisonment for one year each and fine as imposed by the trial Court was maintained. Hence, the present petition by petitioners-Jaspal Singh @ Pali, Charanjit Kumar and Satnam Singh @ Shama.

(3.) I have heard the learned counsel for the petitioners as well as learned State counsel and have gone through the record available on the file carefully.