SULAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this judgment I propose to dispose of Criminal Appeal No. 64-SB of 1995 and Criminal Revision No. 194 of 1995, as both the said Criminal Appeal and the Revision Petition arise out of the same judgment, passed by the learned Additional Sessions Judge, Amritsar.

(2.) A Criminal Misc. Application was filed under section 482 of the Code of Criminal Procedure for permission to compound the offences. Since the complainant alongwith his counsel was present in the Court on the last date of hearing, the application was filed in the Court itself and was taken on record and a copy of the application was supplied to the learned AAG Punjab. The application alongwith the main case was, however, fixed for arguments for today.

(3.) ACCUSED Kulwant Singh was sentenced to undergo R.I. for five years and to pay a fine of Rs. 500/- under Section 326, read with section 34 IPC, R.I. for two years and a fine of Rs. 500/- under Section 325, IPC, R.I. for two years under Section 324 read with section 34 IPC, and R.I. for six months under Section 323 read with Section 34 IPC.