AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Six accused, namely, Amrik Singh, Gurmit Singh, Sahib Singh, Dalbir Kaur, Bakshish Singh and Jhirmil Singh faced trial in the Court of learned Addl. Session Judge (Ad hoc) Fast Tract Court, Gurdaspur in a case arising out of FIR No.34 dtd. 7/4/1998, registered at Police Station Fatehgarh Churian, District Gurdaspur, under Ss. 326, 325, 323, 324/34 IPC.

(2.) Vide judgment dtd. 16/9/2003, though two of them, namely, Jhirmil Singh and Bakshish Singh were acquitted by giving them the benefit of doubt, but other four were convicted. Conviction of accused - Amrik Singh and Gurmit Singh was recorded under Ss. 324, 325/34 and 326/34 IPC. Accused - Sahib Singh was convicted under Ss. 324, 325 and 326 IPC; whereas Dalbir Kaur was convicted under Ss. 324 and 326 IPC besides Sec. 325/34 IPC.

(3.) Against the aforesaid conviction and sentence, the four convicts filed the present appeal, which was admitted by this court on 13/10/2003.