MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WE will be deciding Appeal Nos. 601-DB of 2004, 611-DB of 2004 and 795-DB of 2004, as they arise out of the same judgment/order.

(2.) LEARNED Sessions Judge, Sangrur vide judgment/order dated 20.5.2004/22.5.2004 convicted Mohinder Singh, Nachhatar Singh son of Bachan Singh, Jaspal Singh son of Joginder Singh, Sukhpal Singh son of Joginder Singh, Baldev Singh son of Malhan Singh and Nachhatar Singh son of Mal Singh under Sections 302, 323, 427, 148 and 120-B IPC and sentenced them to undergo various terms. They were directed to pay a fine of Rs. 2000/- each, in default to undergo further RI for one year. Mohinder Singh was further convicted under Section 27 of the Arms Act and sentenced to undergo RI for one year and to pay a fine of Rs. 2000/-, in default to undergo further RI for six months.

(3.) THE prosecution to prove its case brought into the witness box Dr. Vijay Jindal as PW-1, Dr. Ashok Raswant as PW-2, Dr. Ashwarya Mehra as PW-3, Dr. Ravinder Pal Singh as PW-4, Dr. Amit Sharma as PW-5, Balbir Singh as PW-6, H.C. Bakshish Singh as PW-7, Constable Jasbir Singh as PW-8, Paramjit Singh as PW-9, Bahadur Singh as PW-10, Naresh Gupta as PW-11, Jagdev Singh as PW-12, Kewal Singh as PW-13, Subhash Chand as PW-14, Constable Gurcharan Singh as PW-15, ASI Amrik Singh as PW-16, ASI Iqbal Singh as PW-17, ASI Baldev Singh as PW-18, H.C. Ajit Singh as PW-19, Bahadur Singh as PW-20, H.C. Balwinder Singh as PW-21, Krishan Lal as PW-22, Kulwant Singh as PW-23, Inspector Harcharan Singh as PW-24, Constable Jagdish Singh as PW-25, Mahavir Parshad as PW-26, Avtar Singh as PW-27, Inspector Darshan Singh as PW-28, Dr. Ghanendra Mishra as PW-29 and Surjit Singh Ahlmad as PW-30.