JASWINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, both the above-stated cases, arising out of the same judgment, are being decided.

(2.) Accused-Appellants Jaswinder Singh and Rupinder Singh have filed a joint appeal against the judgment of conviction and order of sentence dated 19.04.2003 passed by learned Sessions Judge, Gurdaspur, whereby accused Rupinder Singh was convicted and sentenced to undergo imprisonment for life and to pay fine of Rs. 5,000/- and in default of payment of fine, to undergo rigorous imprisonment for a period of one year under Section 302 IPC and he was further convicted and sentenced to undergo rigorous imprisonment for a period of two years under Section 324 IPC, one year under Section 323 IPC and further convicted and sentenced to undergo rigorous imprisonment for a period of five years and to pay fine of Rs. 1000/- and in default of payment of fine to undergo rigorous imprisonment for a period of one year under Section 27 of the Arms Act, whereas accused Jawinder Singh was convicted and sentenced to undergo rigorous imprisonment for a period of eight years and to pay fine of Rs. 4000/- and in default of payment of fine, to undergo rigorous imprisonment for a period of one year under Section 307 IPC and further to undergo rigorous imprisonment for a period of two years under Section 29 of the Arms Act. All the sentences were ordered to run concurrently. However, co-accused Jaspal Kaur, Kulwinder Kaur and Surinder Kaur were acquitted of the charges framed against them.

(3.) Petitioner-Complainant Raminder Singh has filed the revision petition against Jaspal Kaur and Kulwinder Kaur, who were acquitted by the same judgment.