JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRIMINAL Appeal No. 280-DB of 1992 Joginder Singh v. State of Punjab and Criminal Appeal No. 271-DB of 1992 Jasbir Singh and another v. State of Punjab are directed against the judgment dated 21.5.1992 passed by the Additional Sessions Judge, Jalandhar by which Joginder Singh, Jasbir Singh and Partap Singh have been convicted as under :- Name of the accused offence Sentence Joginder Singh U/s 302 IPC Imprisonment for litre and to pay fine of Rs. 500/-. In default of payment of fine, to further undergo R.I. for one month. U/s 324 IPC R.I. for 2 years and the fine of Rs. 100/-. In default of payment of fine to undergo further R.I. for one month. Jasbir Singh U/s 302/34 IPC. Imprisonment for litre and to pay fine of Rs. 100/-. In default of fine, to undergo further R.I. for one month. U/s 324 IPC R.I. for 2 years and to pay fine of Rs. 100/-. In default of payment of fine, to undergo further R.I. for onemonth. Partap Singh U/s 302/34 IPC Imprisonment for life and to pay fine of Rs. 100/-. In default of payment of fine to undergo further R.I. for one month. U/s 324/34 IPC R.I. for one year and to pay fine of Rs. 100/-. In default of payment of fine to undergo further R.I. for one month.

(2.) ALL the aforesaid sentences were ordered to run concurrently. Both the appeals will be decided by this single judgment.

(3.) KULWANT Singh was removed to Civil Hospital, Jalandhar but on the same night at about 3.00 a.m. he succumbed to the injuries. Faqir Singh made his statement before the police in the hospital which is Ex.PE recorded by ASI Partap Singh. Partap Singh ASI made his endorsement Ex.PE/1 thereon, on the basis of which formal F.I.R. Ex.PE/2 was recorded by Shiv Dev Singh ASI. Partap Singh ASI visited the place of occurrence. After completion of investigation, the accused were challaned.