LABH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Labh Singh and Karamjit Singh, the two accused, were tried for committing the offences punishable under Sections 307, 506 and 34 IPC and Section 27 of the Arms Act. Vide judgment and order dated 13.2.2010, learned Additional Sessions Judge, Patiala convicted Labh Singh accused under Section 336 IPC and Karamjit Singh accused under Section 336 read with Section 34 IPC and sentenced them to undergo imprisonment for three months each. Both of them were also convicted under Section 506 IPC and sentenced to undergo imprisonment for two years each. Labh Singh accused was also convicted under Section 27 of the Arms Act and sentenced to undergo imprisonment for three years and to pay a fine of Rs.500/- and in default of payment of fine, to undergo rigorous imprisonment for one month. All the substantive sentences were ordered to run concurrently.

(2.) Aggrieved of their conviction and sentence, Labh Singh accused filed present Criminal Appeal S-553-SB of 2010 whereas Karamjit Singh accused filed Criminal Appeal S-561-SB of 2010 wherein they prayed for setting-aside their conviction and sentence. Kesar Singh complainant also filed Criminal Revision 1694 of 2010 praying therein that the acquittal of Labh Singh and Kesar Singh under Section 307 IPC be set-aside and they be convicted and sentenced for the said offence. He also sought enhancement of sentences of both the accused for the offences under Sections 336, 506 read with Section 34 IPC and Section 27 of the Arms Act with a further prayer that both the convicts be directed to compensate him and his family members.

(3.) As both the appeals and the revision arise out of one and the same judgment of conviction and sentence passed by the learned trial Court, they are being disposed of by a common judgment.