SAHIB SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In case bearing FIR No. 237 dated 28.12.2001 registered under sections 308/323/324/34 IPC, Police Station City Tarn Taran accused Sahib Singh along with Parkash Singh (since dead) vide judgment dated 1.6.2004 were found guilty under sections 308/323/324/34 IPC whereas Pritam Kaur was found innocent and acquitted by the court of learned Additional Sessions Judge, Amritsar. Convicts were sentenced as follows:-

(2.) Thus two of the appellants-convicts Sahib Singh and Parkash Singh have come up in this appeal before this Court challenging these impugned findings of the court below.

(3.) Heard Mr. D.S.Pheruman, Advocate, for the appellants and Mr. HS Sullar, DAG, Punjab for the respondent-State and perused the records.