JIT SINGH Vs. STATE

JUDGEMENT

(1.) THIS judgment will dispose of Criminal Appeals Nos. 199 of 1956, 210 of 1956, 238 of 19'56, 240 of 1956 and 291 of 1956. The first four appeals have been brought by the various accused who were tried for various offences and were convicted and Criminal Appeal No. 291 of 1956 has been brought by the State against all the accused persons except Bahadur Singh for their being convicted under Section 302 read with Section 149 in addition to the other offences.

(2.) ALL the accused have been convicted under Section 201 and have been sentenced to one year's rigorous imprisonment each. They have also been convicted under Section 326 read with Section 149, Section 324 read with Section 149 and Section 323 read with Section 149, Indian Penal Code, and sentenced to two years, one year and six months' rigorous imprisonment each respectively. Bahadur Singh who is appellant in Criminal Appeal No. 240 of 1956 has also been convicted under Section 302 and has been sentenced to imprisonment for life.

(3.) EQBAL Singh, the father of the deceased Ajmer Singh, has also filed Criminal revision No. 620 of 1956 setting aside the order of acquittal under Section 302 read with Section 149 and for retrial of the accused persons.