AJMER SINGH Vs. STATE

JUDGEMENT

(1.) By this order I dispose of Criminal Appeal No. 411 of 1953 and Criminal Revision No. 1050 of 1953.

(2.) In Criminal Trial No. 11 of 1953 the Additional Sessions Judge, Karnal, has convicted Ajmer Singh under Part II of Section 304, Penal Code, hereinafter referred to as the Code, and sentenced him to suffer rigorous imprisonment for ten years. In that trial the Additional Sessions Judge has convicted Mehr Singh and Ishar Singh under Section 323 of the Code and Jai Singh under Section 324 of the Code and sentenced each of them to suffer rigorous imprisonment for six months.

(3.) In Criminal Appeal No. 411 of 1953 Ajmer Singh, Mehr Singh, Ishar Singh and Jai Singh are the appellants. In dealing with that appeal Soni J. has called upon Ajmer Singh to show cause why he should not be convicted under Section 302 of the Code and has, acting in the exercise of revisional jurisdiction, called upon Ajmer Singh, Mehr Singh, Ishar Singh and Jai Singh to show cause why the sentences imposed upon them should not be enhanced.