BINDER RAM AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this single judgment, I shall dispose of CRA No. S - 2889 - SB of 2014 and CRA No. S - 2834 -SB of 2014. However, for the facility of reference, facts are being extracted from CRA No. S - 2889 -SB of 2014.

(2.) Impugned in the present appeal is the judgment dated 11.6.2014, passed by the learned Additional Sessions Judge (Fast Track Court), Bathinda, vide which, the present appellants were convicted under Ss. 307, 326, 323, 427, 506, 148, 149 IPC and sentenced as under: -

(3.) However, they were acquitted for the offence under Sec. 379 IPC and 25 of the Arms Act, 1959. Facts of the case the prosecution story in brief is that on 13.11.2010, at about 5.00 PM, Jagdev Singh complainant was ploughing his land with Ford Tractor bearing registration No. PB -24 -0335 belonging to his maternal grandson (daughter's son) Harbhajan Singh son of Mithu Singh, resident of village Bhundar. Harbhajan Singh was driving the tractor. Deep Singh and Kuldeep Singh sons of Jagdev Singh were mending the boundaries of the land. Jagdev Singh was talking to his brother Gurjit Singh in fields. One Maruti Car bearing registration No. PB -03L -1513, which was gifted by complainant to his son -in -law Gurnarpinder Pal Singh, resident of village Lehra Mohabbat, was also lying parked in the land of Gurjit Singh, wherein two 12 bore double barrel guns, one belonging to Jagdev Singh complainant and other belonging to his brother Gurjit Singh along with 20 cartridges each were lying.