(1.) RACHHPAL , Gamdur Singh, Sukhwinder Singh, Bant Singh sons of Chanan Singh and Jit Singh son of Fakir Chand, all residents of village Babanpur (Police Station Bareta) District Mansa were booked in a case FIR No. 26 dated 8.4.1990, under Sections 326/325/324/148/149 IPC, registered at Police Station Bareta. All the five accused were convicted by learned Judicial Magistrate 1st Class, Mansa vide judgment dated 18.7.1998 as under: -
(2.) ALL the accused were also sentenced for one year under Section 148 IPC and to pay a fine of Rs. 100/ - each, in default of payment of fine to further undergo RI for seven days.
(3.) AGGRIEVED by the aforesaid judgment, an appeal was filed by all the five persons. However, during the pendency of the appeal, Gamdur Singh son of Chanan Singh died and as such appeal qua him stood abated.