RACHPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This is an application filed on behalf of the petitioner for impleading the LRs of deceased Gurnam Singh as respondents No.2 to 6. For the reasons stated therein, the application is allowed. The amended Memo of Appearance is taken on record. Main Case

(2.) The petitioner has filed the present revision petition challenging judgment dated 4.4.2015 passed by learned Additional Sessions Judge, Gurdaspur, whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 14.10.2014 passed by the Court of Judicial Magistrate 1st Class, Gurdaspur in case FIR No.83 dated 18.5.2009 under Sections 279, 304-A and 427 IPC, registered at Police Station Dharwial, District Gurdaspur, was dismissed.

(3.) The trial Court vide judgment and order dated 14.10.2014 had convicted the petitioner under Sections 279 and 304-A IPC by acquitting him under Section 427 IPC and sentenced him as under: