JAGDEV SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment shall dispose of CRA -S No. 3223 -SB of 2010 (Jagdev Singh v. State of Punjab), CRA -S No. 168 -SB of 2009 (Jagtar Singh v. State of Punjab), CRA -S No. 121 -SB of 2009 (Nirmal Singh v. State of Punjab), CRA -S No. 116 -SB of 2009 (Amrik Singh v. State of Punjab), CRA -S No. 115 -SB of 2009 (Bhagwant Singh v. State of Punjab), CRA -S No. 24 -SB of 2009 (Varjinder Singh and another v. State of Punjab) and CRA -S No. 3 -SB of 2009 (Daljit Singh and others v. State of Punjab).

(2.) ABOVESAID appeals have been filed by the appellants who have been convicted for the offences punishable under Sections 323/325/326/148/149 IPC and sentenced to undergo rigorous imprisonment for varying terms maximum being rigorous imprisonment for three years for the offence punishable under Sections 326/149 IPC vide impugned judgment and order dated 29.11.2008 by the learned Additional Sessions Judge (Adhoc), Fast Track Court, Ludhiana.

(3.) ON the basis of this statement (Ex. PW2/A) of Kuldeep Singh, FIR No. 86 dated 02.12.2000 (Ex. PW3/C) under Sections 323/324/325/326/307/148/149 IPC was registered at police station Dakha. As many as thirty seven (37) injuries were found on the person of complainant Kuldeep Singh on examination by Dr. Resham Chand, PW1. As per the MLR (Ex. P1), injuries No. 12 and 20 were declared grievous in nature on the basis of x -ray report by Dr. G.S. Gill.