SUKHWINDER SINGH ALIAS GAMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Before venturing into the submissions with respect to the sentence part, it is necessary to notice few facts.

(2.) The revisionist Sukhwinder Singh @ Gama along with co-accused Maingal Singh, Darshan Singh, Karnail Singh, Jagir Singh, Charanjit Kaur @ Jasvir Kaur @ Guddi and Surjit Kaur was tried and acquitted by JMIC, Jagraon vide judgment dated 21.04.2011 in FIR No.6 registered on 26.01.2001 under Sections 452, 326, 324, 323, 148, 149 IPC, Police Station Sudhar, District Ludhiana. The complainant filed an appeal and the Addl. Sessions Judge, Ludhiana vide its judgment dated 23.01.2015, set aside the judgment dated 21.04.2011, passed by JMIC, Jagraon and convicted the revisionist Sukhwinder Singh and three coaccused. Accused Jagir Singh was also convicted, however, taking into consideration his age being 64 years and a first time offender, facing trial for the last 13 years, observations were made that he has suffered on account of long trial and benefit of probation was extended to him. The appeal qua Charanjit Kaur and Surjit Kaur was dismissed and their acquittal as recorded by the trial Court was maintained. Revisionist Sukhwinder Singh was sentenced to undergo the following punishment:- <FRM>JUDGEMENT_602_LAWS(P&H)7_2015_1.html</FRM>

(3.) All the sentences were ordered to run concurrently. Aggrieved with the verdict, this revision has been filed. On 09.03.2015, learned counsel for the petitioner had confined his prayer only qua the quantum of sentence and notice of motion limited to that extent was issued.