LAWS(P&H)-2015-11-318

KULWANT SINGH AND OTHERS Vs. STATE OF PUNJAB

Decided On November 18, 2015
Kulwant Singh And Others Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The appellants, namely, Kulwant Singh, Amarjit Singh, Gango Bai, Jeeto Bai, Harbans Singh and Sher Singh have filed the present appeal for challenging the judgment and order dated 11.10.2002 passed by the learned Additional Sessions Judge, Ferozepur, whereby, they stand convicted and sentenced, as mentioned below:-

(2.) All the sentences were ordered to run concurrently. The period of detention suffered by the appellants during investigation and trial was ordered to be set off against the sentences awarded to them.

(3.) The case of the prosecution, in nutshell, is that appellants along with Mohinder Singh were tried for committing offences punishable under Sections 148/364/325/323/149 IPC on the allegations that on 18.3.1995 at about 10.30 a.m., they had caused injuries to Gurnam Singh and his son Kashmir Singh. The proceedings were initiated against the appellants and Mohinder Singh on the statement made by injured Gurnam Singh. During the trial of the case, Mohinder Singh died and, accordingly, proceedings against him were dropped. The trial Court acquitted the appellants of the offences under Section 364 IPC. However, they were convicted and sentenced for committing offences under Sections 148, 325/323/149 IPC, as mentioned above.