BIKRAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, we propose to dispose of the above-mentioned appeal, two Criminal Revision Petitions as well as the application filed by the State for grant of leave to appeal, as they pertain to the same occurrence.

(2.) The appeal i.e. CRA-D No.823-DB of 2005 is directed against the judgment dtd. 18/10/2005 and order of sentence dtd. 22/10/2025 passed by the learned Sessions Judge, Kapurthala, whereby the appellant-Bikram Singh, was convicted under Sec. 302 of the IPC and sentenced to undergo imprisonment for life with a fine of Rs.2,000.00, while his co-accused Jatinder Singh alias Lucky, Manjit Singh alias Shuka and Avtar Singh were acquitted. Accused Jagmohan Singh expired during trial, and accused Baljinder Singh alias Billa was declared a proclaimed offender.

(3.) The revision petition i.e. CRR No.2292 of 2005 has been filed with a prayer that conviction and sentence awarded upon Bikram Singh be maintained and the amount of fine be enhanced, whereas CRR No.1204 of 2006 and CRM-A-130-MA-2006 have been preferred by the complainant and State of Punjab respectively, challenging the judgment of acquittal dtd. 18/10/2005 passed by learned Sessions Judge, Kapurthala, whereby the accused-respondents Jatinder Singh alias Lucky, Manjit Singh alias Shuka and Avtar Singh were acquitted of the charges framed against them.