JAGTAR SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In all there were 26 accused in this case. Out of them, appellants -accused numbering 10 were convicted for committing offence under Ss. 489B of India Penal Code (for short 'IPC') and 489C IPC. Vide order of sentence dated 10.08.2010, each one of them was sentenced to undergo RI for a period of 5 years each and a fine of Rs. 10,000/ - for committing offence under Sec. 489 -B IPC. In default of payment of fine, to further undergo RI for six months each. For committing offence punishable under Sec. 489 -C IPC, each one of them was sentenced to undergo RI for a period of 2 years and to pay a fine of Rs. 2,000/ -. In default of payment of fine to further undergo RI for 3 months each. Both the substantive sentences were ordered to run concurrently. Benefit of Sec. 428 Cr.P.C. was also given.

(2.) Accused Jaspal Singh son of Balkar Singh, Joga singh son of Babu Ram, Sandeep Kumar son of Gopal Krishan, Naresh Kumar @ Goga son of Som Dutt, Vakesh Kumar @ Neeta son of Ram Parkash, Balwinder Singh @ Binder son of Mohinder Singh, Kala @ Gani son of Mohinder Pal, Manoj Kumar son of Kishan Chand, Balkishan son of Hans Raj and Inderjit Singh @ Jit son of Resham Singh were acquitted holding that prosecution has failed to prove their guilt beyond reasonable doubt.

(3.) Accused Satish Kumar son of Amrit Lal was declared as proclaimed offender.