CHARANJIT SINGH ALIAS CHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal against the judgment/order dated 10.9.1999 of the Sessions Judge, Kapurthala whereby he convicted Charanjit Singh alias Channa, Palwinder Singh alias Pinda, Gurpreet Singh alias Gopi and Sukhjit Singh alias Sukha under Sections 302/149 I.P.C. and sentenced them to undergo imprisonment for life and to pay a fine of Rs.5,000/- and in default, to further undergo RI for three months. They were also convicted under Section 148 I.P.C. and sentenced to undergo RI for one year. Gurpreet Singh alias Gopi was also convicted under Section 27 of the Arms Act and sentenced to undergo RI for one year and to pay a fine of Rs.1,000/-, in default, to further undergo RI for one month.

(2.) Complainant Karam Singh filed a Revision against the sentences. We will be deciding Cr.A. No.462-DB of 1999, Cr.A.No.472-DB of 1999 and Cr.Revision No.411 of 2000, by this common judgment, as they arise out of the same judgment/order dated 10.9.1999 of the Sessions Judge, Kapurthala.

(3.) During the course of trial, Mohinder Singh accused died. Jagjit Singh alias Jaggo and Hira Singh did not face trial and were declared proclaimed offenders. Sukhdev Singh, Sukhjinder Singh alias Sukhi, Sukhwinder Singh alias Sokha and Narinder Singh after having tried by the trial Court, were acquitted of all the charges. No appeal has been filed against their acquittal by the State.