MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mohinder Singh and his sons Sharma Singh, Dalbir Singh, Kashmir Singh, and Kulwant Singh faced trial under Ss. 302, 307, 326, 325, 148 read with S. 149 of the Indian Penal Code (hereinafter referred to as 'IPC') for murder of Hira Singh and causing injuries to Kala Singh and Piara Singh on the night of 21-6-2003 in the area of village Fatechabad Khurd Police Station Ajnala. Consequently, vide judgment dated December 20, 2004 they were convicted for the aforesaid offences and were sentenced as under :- <FRM>JUDGEMENT_2478_CRLJ_2007Html1.htm</FRM>

(2.) However, all the substantive sentences were ordered to run concurrently.

(3.) Piara Singh complainant was the owner in possession of 10 kanals of land Including six marlas of land over which the accused were claiming a right and wanted to take forcible possession thereof regarding which they quarrelled with each other two times but the matter was got compromised.