SUCHA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment we propose to dispose of CRA-D-721-DB-2003 filed by accused/appellants-Sucha Singh and Roor Singh against their conviction and sentence and CRR-2272-2003 filed by the complainant/petitioner-Nishan Singh for enhancement of fine imposed upon the accused and its payment to the wife and son of the deceased.

(2.) This appeal has been preferred against judgment and order dated 28.07.2003 passed by the Court of learned Additional Sessions Judge, (Ad hoc) Fast Track Court, Patiala vide which he had convicted accused-Sucha Singh and Roor Singh for offences under Sections 302 and 307 read with Section 34 of the Indian Penal Code. In addition to that Sucha Singh was sentenced for offences under Sections 25 and 27 of the Arms Act and accused Roor Singh for offence under Section 30 of the Arms Act and sentenced them as follows:- <FRM>JUDGEMENT_186_LAWS(P&H)4_2017_1.html</FRM>

(3.) The substantive sentences were ordered to run concurrently.