HARI SINGH @ BABBI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Piara Singh, Hari Singh @ Babbi, Harjit Singh @ Hare Ram and Naveen Kumar @ Bunty faced the trial before the Sessions Court, Sangrur. Accused Harjit Singh @ Hare Ram and Hari Singh @ Babbi were convicted under Section 302 read with Section 34 IPC.

(2.) AGGRIEVED by the acquittal of accused Piara Singh and Naveen Kumar @ Bunty and the sentence of life imprisonment instead of capital punishment awarded to Hari Singh @ Babbi and Harjit Singh @ Hare Ram, the State preferred Crl.A. No.715 -DB of 2007 while the complainant Karamjit Singh filed Crl.R. No.844 of 2007. By virtue of the order dated 21.8.2007, the appeal qua Hari Singh and Harjit Singh praying for enhancement of sentence was dismissed. The appeal qua accused Piara Singh and Naveen Kumar @ Bunty alone was admitted. Since Crl.R. No.844 of 2007 was found connected with the other appeal, it was ordered to be posted alongwith the other appeal. During the pendency of the appeal/revision petition, accused Piara Singh has died as per the death certificate produced by learned Addl.A.G., Punjab.

(3.) INASMUCH this Court by virtue of order dated 21.8.2007 declined to entertain the appeal as against accused Hari Singh @ Hare Ram and Harjit Singh @ Babbi praying for enhancement of sentence, no different decision can be arrived at as regards the very same prayer made as against them in Crl.R. No.844 of 2007.